37. Appointment and constitution of the Forest Court.
- Where no Revenue Officer has been appointed to hear appeals under section 14, [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] shall, from time to time, as occasion may arise, appoint a Forest Court to hear such appeals. The Court shall consist of three members, of whom, -one shall be the Judge of the Court of any district in which any portion of the land, the rights in or over which are in dispute, is situated, or the officer presiding in that Principa1 Civil Court of original jurisdiction of such district;another shall be the Collector of any such district or an officer of the Revenue Department of not less than 12 years' standing;and the third member shall be a person specially selected by the Government], not holding an office of profit in the service of the Government.
