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[Section 5]
[Entire Act]
Union of India - Subsection
Section 5(2) in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
| (i) | Minister in-charge of Wild Life in the State Government | -Member |
| (ii) | Principal Secretary or the Secretary, as the case may be, of the Forests Department to that Government | -Member |
| (iii) | Principal Chief Conservator of Forests | -Member |
| (iv) | Field Director of the Tiger Reserve | -Member |
| (v) | Deputy Director of the Tiger Reserve | -Member |
| (vi) | Two prominent scientists or qualified experts in the field (to be nominated by that Government) | -Member |
| (vii) | Member of Legislative Assembly, who represent the concern area in the State Legislative Assembly | -Member |
| (viii) | Representative of the District Panchayat having jurisdiction over the Tiger Reserve area | -Member |
| (ix) | Two Members of the Executive Committee of the Foundation (other than the Field Directors/Deputy Directors) | -Member |
| (x) | Chief Wild Life Warden | -Member |