Section 2(m) in The Recognition Of Zoo Rules, 2009
(m)"Zoo Operator" means the person who has ultimate control over the affairs of the zoos provided that-(i)in the case of a firm or other association of individuals, any one of the individual partners or members thereof; or(ii)in the case of a company, any director, manager, secretary or other officer, who is in-charge of and responsible to the company for the affairs of the zoo; or(iii)In case of zoo owned or controlled by the Central Government or any State Government or Union Territory Administration or any Trust or Society funded by the Central Government or a State Government or a Union Territory Administration, the Secretary of the concerned Department of that Government, or as the case may be, the Union Territory Administration, shall be deemed to be the Zoo Operator.
