Section 6 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
6. Constitution of State Wild Life Advisory Board.- (1) As soon as possible after the coming into force of this Act, the State Government shall constitute an advisory board hereinafter called "the State Wild Life Advisory Board" consisting of the following ex-officio and other members nominated by the State Government, namely:-
(a)The Minister-in-charge of Forests, Government of Gujarat as the Chairman;(b)Two representatives of the Gujarat Legislative Assembly;(c)Five non-officials who in the opinion of the State Government are interested in the protection of wild animals and birds;(d)One representative of the Gujarat Natural History Society;(e)Four officials of Government.(2). The Wild Life Preservation. Officer shall be the Secretary of the Board.(3). The members shall ordinarily hold office on such terms as to tenure and vacation of office as the State Government may determine:Provided that the tenure of office of any member may be terminated by the Government at any time without assigning any reasons.(4)The members shall be entitled to receive such allowances in respect of expenses properly incurred in the performance of their duties as the State Government may determine:Provided that the receipt of such allowances by the representatives of the Gujarat Legislative Assembly shall not be deemed to make them holders of an office of profit under the State Government.
