Section 8(2) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(2)If any question arises as to whether any person was a wholetime employee in or in connection with the management of the Kutlehar Forest immediately before the appointed day, the question shall be referred, within a period of one year from the appointed day, to an officer of the Government, who shall not be lower in rank of the Divisional Commissioner and that officer shall, after giving a reasonable opportunity of being heard to the person concerned in the matter, decide it in such manner as he thinks fit and such decision shall be final.
