Section 37(a) in The Orissa Forest Contract Rules, 1966
(a)In the case of termination of the contract by the Divisional Forest Officer, or the Conservator of Forests, the forest contractor may, within 30 days from the date of receipt of the order of such termination, appeal to the Conservator of Forests or Chief Conservator of Forests, Orissa, respectively. Such order when not appealed against or any order passed on appeal by the Conservator of Forests or Chief Conservator of Forests shall be final and binding on the parties.
