It shall be the duty of State Board for Wild Life to advise the State Government,-(a)in the selection and management of areas to be declared as protected areas;(b)in formulation of the policy for protection and conservation of the wild life and specified plants;(c)in any matter relating to the amendment of any Schedule; [*](cc)in relation to the measures to be taken for harmonising the needs of the tribals and other dwellers of the forest with the protection and conservation of wild life; and(d)in any other matter connected with the protection of wild life, which may be referred to it by the State Government.
