Section 2 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
2. Definitions .-In these guidelines, unless the context otherwise requires,-
(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);(b)"Chairperson" means the Chairperson of the Authority appointed under clause (a) of sub-section (2) of section 38-L;(c)"Fund" means the Tiger Conservation Authority Fund constituted under sub--section (2) of section 38-Q;(d)"implementing agency" means a tiger reserve notified under section 38-V of this Act or a reserve already notified by the State Government under Project Tiger Scheme;(e)"Member-Secretary" means the Member-Secretary of the Tiger Conservation Authority appointed under clause (o) of sub-section (2) of section 38-L;(f)"section" means section of the Act;(g)"Tiger Conservation Authority" means the National Tiger Conservation Authority constituted under section 38-L;(h)"Tiger Conservation Foundation" means the Tiger Conservation Foundation established under section 38-X;(i)"tiger reserve" means the areas notified as such under section 38-V, including those already notified by the State Governments under the Project Tiger Scheme;(j)"tiger reserve State" means a State having tiger reserve.
