Section 3 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
3. Control of the Chief Conservator over forest Settlement.
- Forest settlement is concerned with the constitution of Government forests and waste-lands into Reserve and Protected Forest in accordance with the procedure laid down in Chapter II and IV of the Act. The administrative Control over Forest Settlement will vest in the Chief Conservator of Forest. The preliminary demarcation of forest boundaries will be carried out under his directions.
