Section 6(2) in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
(2)Without prejudice and in addition to any other guidelines and regulations, the Implementing Agency would only be considered for financial assistance from the Fund, if it fulfills the following requirements:-(a)the Implementing Agency is a tiger reserve recognised by the Tiger Conservation Authority;(b)the Implementing Agency is empowered by its formation documents (such as the notification of its constitution, Memorandum of Understanding, etc.);(c)the activities of the implementing agency are for the benefit and in the interests of conservation of tiger, its habitat, co-predators, prey animals, addressing the ecodevelopment, livelihood concerns of people living in and around such areas;(d)the Implementing Agency maintains regular accounts of its receipts and expenditure, which shall provide a true and fair view of the financial condition of such agency and are audited by a Chartered Accountant or the Government Auditor;(e)the instrument under which the Implementing Agency is constituted do not contain any provision for the transfer or application at any time of the whole or any part of its income or assets for any purpose which is or may be in conflict or inconsistent with the object or purpose of the Fund, generally, or that of the financial assistance by way of grant if any extended to the Implementing Agency, in particular.
