Section 1 in Rules Having The Force of Law and Executive orders Relating to Forests
1. Relation of Forest Officers to District Officers.
- (i) The Chief Forest Officer in each district shall be the assistant to the Deputy Commissioner of that district as regards forest matters, retaining at the same time his subordination to Conservator of Forests, who is the head of department ; all operations in the unclassed State forests shall be placed under his control, as well as those in the reserved forests ; and all correspondence on general and administrative subjects connected with forest management between him and the Conservator shall pass through the Deputy Commissioner.(ii)For the present, Forest Officers will be as follows :The Officer-in-charge of the Garo Hills forests will be subordinate to the Deputy Commissioner of the Garo Hills.His jurisdiction for forest administrative purposes will also extend to that portion of the Goalpara District which is situated on the south bank of the Brahmaputra, and, so far as that area is concerned, he will be subordinate to the Deputy Commissioner, Goalpara.The officer-in-charge of Goalpara Forests will be subordinate to the Deputy Commissioner of Goalpara.The officer-in-charge of the Kamrup Forests, the Jirang Forests on the northern skirts of the Khasi Hills District and Kurua forest to the south-west corner of the Darrang District will be subordinate to the Deputy Commissioners of Kamrup, the Khasi and Jaintia Hills and Darrang, respectively.His jurisdiction for forest administrative purposes will also extend to the portion of the Monas river from the Bhutan Boundary to a line joining the south-eastern corner of the Bijni reserve and the south-western comer of the North Kamrup Game Sanctuary and so far as that area is concerned, he will be subordinate to the Deputy Commissioner, Goalpara.The officer-in-charge of the Darrang forests will be subordinate to the Deputy Commissioner of Darrang.The officer-in-charge of the Nowgong forests will be subordinate to the Deputy Commissioner of Nowgong.His jurisdiction for forest administrative purposes will also extend to the western portion of the Sibsagar District, namely the area under Bakulia beat, the Duer Dekhani Mauza and the western half of the west Rengma Mauza and the northern portion of the North Cachar Hills; and so far as those areas are concerned, he will be subordinate to the Deputy Commissioners, Sibsagar and Cachar respectively.The officer-in-charge of the Sibsagar and Desai Valley forest will be subordinate to the Deputy Commissioner of Sibsagar and Naga Hills.The officer-in-charge of the Lakhimpur forests will be subordinate to the Deputy Commissioners of Lakhimpur.The officer-in-charge of the Cachar forests will be subordinate to the Deputy Commissioner of Cachar.(iii)All orders will be conveyed from and references made to the Conservator of forests on the following principles :(a)all correspondence on subjects mentioned in the annexed schedule shall be carried on direct between the Conservator and the Divisional Forest Officer, and vice versa ;(b)all correspondence on subjects not mentioned in the annexed schedule shall pass under docket addressed from the conservator through the district officer to the Divisional Forest Officer, and vice versa.(iv)Ordinarily, the Deputy Commissioner, in the case of correspondence forwarded through him, will after perusal, simply record his signature under the word "forwarded" in the flying docket. He may, however, when he deems it necessary, record his remarks on any communication addressed to the Conservator by his departmental subordinates; and he may return to the Conservator for reconsideration any communication addressed by the latter to the Forest Divisional Officer, communicating instructions or orders, recording the grounds on which he solicits such reconsideration.(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.(vi)Proposals of importance for the formation of new forests or affecting the use of forests and waste lands by the surrounding population shall be addressed by the Conservator, after he has consulted the district officers, to the Commissioner, for submission to Government.(vii)The Conservator is to be the controlling authority in all matters of patronage on the subordinate branches, and in all mattes of departmental discipline.(viii)The responsibility of the Conservator will remain unimpaired. He should be kept regularly informed of all orders on forest matters within his circle by Deputy Commissioners, Commissioners and the Government; he should be made acquainted with ail correspondence which passes between Deputy Commissioners and Forest Officers, and as a rule, consulted on all forest matters which come before Government.
