Section 32 in The Jammu and Kashmir State Forest Corporation Act, 1978
32. Government may invest the officers with powers of the Forest Officer.
- The Government may invest the Managing Director or any employee of the Corporation with any of the powers of the Forest Officer under the Jammu and Kashmir Forest Act, Samvat 1987 and the managing Director or such employee in relation to such powers shall be deemed to be a Forest Officer within the meaning of section 2 of the Jammu and Kashmir Forest Act, Samvat 1987.
