Section 38X in The Wild Life (Protection) Act, 1972
38X. Establishment of Tiger Conservation Foundation. -
(1)The State Government shall establish a Tiger Conservation Foundation for tiger reserves within the State in order to facilitate and support their management for conservation of tiger and biodiversity and, to take initiatives in eco-development by involvement of people in such development process.(2)The Tiger Conservation Foundation shall, inter alia , have the following objectives:-(a)to facilitate ecological, economic, social and cultural development in the tiger reserves;(b)to promote eco-tourism with the involvement of local stake-holder communities and provide support to safeguard the natural environment in the tiger reserves;(c)to facilitate the creation of, and or maintenance of, such assets as may be necessary for fulfilling the above said objectives;(d)to solicit technical, financial, social, legal and other support required for the activities of the Foundation for achieving the above said objectives;(e)to augment and mobilise financial resources including recycling of entry and such other fees received in a tiger reserve, to foster stake-holder development and eco-tourism;(f)to support research, environmental education and training in the above related fields.[38XA. Provisions of Chapter to be in addition to provisions relating to sanctuaries and National Parks. -The provisions contained in this Chapter shall be in addition to, and not in derogation of, the provisions relating to sanctuaries and National Parks (whether included and declared, or are in the process of being so declared) included in a tiger reserve under this Act.]
