Section 3 in The National Tiger Conservation Authority (Annual Report and Annual Statement of Accounts) Rules, 2007
3. Annual Report of the Tiger Conservation Authority.
(1)The Member-Secretary, or any other officer of the Tiger Conservation Authority duly authorised by the Member Secretary in this behalf, shall prepare, the annual report, containing the details given in Form-A, referred to in section 38S of the Act on or before the 31st day of July following the financial year to which that report relate;(2)The annual report, as approved by the Tiger Conservation Authority, shall be signed and authenticated by the Member-Secretary.(3)Two copies of the authenticated report shall be submitted by the Member Secretary to the Central Government by the end of August following the year to which the annual report relates to enable the Central Government to take action as required under section 38T of the Act.
