Section 4(1) in The U.P. Forests Corporation Act, 1974
(1)The Corporation shall consist of a Chairman, to be appointed by the State Government and the following other members, namely-(a)five members to be appointed by the State Government from amongst the officers serving under it, one of whom shall be appointed as the Managing Director of the Corporation; and(b)not more than three non-official members to be appointed by the State Government from amongst the persons who in its opinion possess experience in matters relating to the preservation and development of forests.
