Section 11 in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
11. Financial Regulations .--
A.Funds of the Trust: - The following shall be the various sources of funds for running the affairs of the Foundation in conformity with the rules and regulations of the Trust, namely:-(a)the income generated from levying tourist entry fees and other charges for the services generated out of the Tiger Reserve;(b)contribution from other sources in terms of specific projects from national as well as international agencies as permitted by law;(c)grant-in-aids, donation or assistance of any kind from any individuals or organisations including foreign Governments and other external agencies as permitted by law; and(d)any other activity as permitted by law and in conformity with the rules of the trust.B. Accounts and Audit:(a)the Foundation shall maintain proper accounts and prepare annual accounts comprising of the receipts and payments, statement of liabilities, etc., in such form as may be determined;(b)the accounts of the Foundation shall be audited annually by the qualified Chartered Accountant, empanelled by the Comptroller Auditor-General of India, approved by the Governing Body;(c)the audited accounts shall be discussed and approved by the Governing Body in its annual meeting held for the purpose; and(d)the accounts of the Foundation shall be subjected to the general provisions and directives of the Comptroller and Auditor-General of India.
