Section 1(v) in Rules Having The Force of Law and Executive orders Relating to Forests
(v)In the event of the Deputy Commissioner and the Conservator differing on any matter in connection with correspondence passing through the Deputy Commissioner's office, should the difference not be removed by mutual references, the point, which the correspondence out of which it arose, should be submitted to the Commissioner. Should the Conservator in any case be dissatisfied with the Commissioner's decision, he may refer the case to the State Government.
