Section 37 in The Orissa Forest Contract Rules, 1966
37. Appeal against Termination.
(a)In the case of termination of the contract by the Divisional Forest Officer, or the Conservator of Forests, the forest contractor may, within 30 days from the date of receipt of the order of such termination, appeal to the Conservator of Forests or Chief Conservator of Forests, Orissa, respectively. Such order when not appealed against or any order passed on appeal by the Conservator of Forests or Chief Conservator of Forests shall be final and binding on the parties.(b)In case of termination of a contract by the Chief Conservator of Forests or State Government the forest contractor may within 30 days from the date of receipt of the order of such termination appeal or represent his case before the State Government.
