(2)In the event of the forest contractor appealing to the appropriate authority against any orders of the Chief Conservator of Forests, Bihar, the Conservator of Forest, the Divisional Forest Officer respectively suspending work or terminating the contract, should, the orders suspending work or terminating the contract not be upheld by the appellate authority, no claim by the forest contractor to compensation for wrongful suspension or termination of his contract shall lie against the Government or personally against any officer. The orders of the Appellant Authority shall be final by binding on both parties.
