Section 10 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
10. Ownership and maintenance of assets .-(1) The Implementing Agency shall retain, hold and use all moneys received by it from the Fund and all assets created with such moneys solely and exclusively for the purpose for which the moneys were received by the Implementing Agency and for no other purpose, without prior written permission of the Authority.
(2)The Implementing Agency shall have no right to divert or transfer any such money or assets or to create any encumbrances thereon of any kind, or to part with possession thereof, without the written permission of the Tiger Conservation Authority.(3)The Tiger Conservation Authority may, if it has sufficient reason to believe, or is of the opinion that the implementing agency-(a)is not capable of completing or implementing the activities as stipulated;(b)is likely to be liquidated or wound up or may cease to carry on its normal activities;(c)is likely to undergo substantial reorganization or restructuring which may adversely affect its eligibility to receive financial assistance from the Fund;(d)is unable to maintain and preserve the assets acquired or created out of such financial assistance;(e)is unable to perform or is likely to commit breach of its obligations in respect of the financial assistance granted to it or the assets or otherwise;(f)may act or operate against the purpose of the Fund or otherwise against the Act, then at any time, revoke the grant of financial assistance and, in that case the Implementing Agency shall be disentitled to retain the moneys paid or payable out of the Fund and of the assets created thereby which shall cease to be entrusted to or with it, but without prejudice of the Authority's right to take any other action in accordance with any law for the time being in force.
