Section 5(5) in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
(5)The Governing Body shall have the following powers and perform the following functions, namely:-(a)make over all policy of the Foundation in consonance with the provisions of the Act;(b)consider and approve the balance sheet and audited accounts of the Foundation;(c)consider and approve the Annual Report of the Foundation;(d)approve the work plan, fund flow, Annual Budget of the Foundation;(e)make amendment in the deed of trust, which may be necessary, subject to the approval of the Government;(f)approve the "Operations Manual" of the Foundation;(g)coordinate between different departments and other institutions and non-Governmental organisations to achieve the objectives of the Foundation;(h)frame rules and regulations under the provisions of the trust of deed for managing the affairs of the Foundation;(i)take all policy decisions regarding fund raising, investment and budget of the Foundation;(j)suspend, terminate or effect any other procedures on any Project or activity undertaken by the Foundation; and(k)perform such other functions as may necessary to achieve the objectives of the trust.
