5. Control of National Parks and functions and duties of controlling authorities.
(1)Subject to the control of the State Government the Chief Conservator of Forests shall be the authority to control, manage and maintain any National Park constituted under this Act, and, for the purpose, within such National Park-(a)may construct such roads, bridges, buildings, fences and such other works therein as may be considered necessary for the purposes of such Park; and(b)shall take such measures as may be necessary to preserve the wild life and scenic beauty of such Park and other objects of educational and scientific importance therein and for the purpose of promoting their enjoyment by the public.(2)The Chief Conservator of Forests may appoint any person for the purpose of carrying out the objects of this Act as he may consider necessary.
