Section 3 in The U.P. Village Forests Joint Management Rules, 1997
3. Joint management of Village Forest.
(1)Subject to the supervision, direction, control and concurrence of the Divisional Forest Officer, a Village Forest shall be managed jointly by the Village Forest Committee and such officers of the Forest Department as are nominated in this behalf by the Divisional Forest Officer, on the terms and conditions specified in the Form-I.(2)If a Forest Panchayat, by resolution, decides that Panchayat Forest under its management, be managed in accordance with these Rules, the Panchayati Forest, in such situation, shall, subject to the supervision, direction, control and concurrence of the Divisional Forest Officer, be managed jointly by the Forest Panchayat and such officers of the Forest Department as are nominated in this behalf by the Divisional Forest Officer, on the terms and conditions specified in Form 1 and the provisions of the Uttar Pradesh Panchayati Forest Rules, 1976 shall cease to apply in respect thereof.
