Section 2(g) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(g)"Forest Officer" means any person appointed by name or as holding an office by or under the orders of the Government to be a Principal Chief Conservator of Forests, Additional Principal Chief Conservator of Forests, Chief Conservator of Forests, Conservator, deputy Conservator, Assistant Conservator of Forests, a Wildlife Warden,Forest Ranger, Deputy Ranger, Forester, Forest Guard, Game Watcher, Forest Watcher, Mahut, Boatman or who discharges any function of a Forest Officer under the Assam Forest Regulation of 1891, and the Wildlife (Protection) Act. 1972,
