Section 4 in Bombay Wild Animals and Wild Birds Protection Act, 1951
4. Appointment of Wild Life Preservation Officer, Game Wardens and other Game Officers. -
(1)The State Government may for the purposes of this Act appoint,-(a)the Chief Conservator of Forests, Maharashtra State, as the Wild Life Preservation Officer of the State of Maharashtra;(b)the Games Wardens, either honorary or stipendiary;(c)such other officers and servants as may be necessary.(2)The honorary Game Warden shall ordinarily hold office for a period of three years:Provided that the State Government may terminate his tenure of office at any time without assigning any reason.(3)The Game Wardens and other officers and servants appointed under this section shall be subordinate to the Wild Life Preservation Officer.
