Section 5B in The Wild Life (Protection) Amendment Act, 2002
5B. Standing Committee of the National Board.-(1) The National Board may, in its discretion, constitute a Standing Committee for the purpose of exercising such powers and performing such duties as may be delegated to the Committee by the National Board.
(2)The Standing Committee shall consist of the Vice- Chairperson, the Member- Secretary, and not more than ten members to be nominated by the Vice- Chairperson from amongst the members of the National Board.(3)The National Board may constitute committees, sub- committees or study groups, as may be necessary, from time to time in proper discharge of the functions assigned to it.
