Section 8 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
8. Fund releasing process .-(1) The Tiger Conservation Authority, shall after due vetting of the proposal received from a tiger reserve state through its process, may release funds to the Tiger Conservation Foundation established by the Implementing Agency under section 38-X of the Act, under intimation to the concerned State Government.
(2)The necessary budget provision including the matching grant for meeting the recurring items of expenditure as done under Project Tiger on a 50:50 basis should be ensured by the tiger reserve state and made available to the respective Tiger Conservation Foundation so that the Implementing Agency is in a position to utilize the fund within a fortnight of its release from the Authority.
