Section 14 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
14. Funds received by the Authority .--(1) Eligibility .-(a) the donations may be made by individuals as well as corporate and non-corporate bodies;
(b)all donations to be made by the donors shall be and shall deem to be unconditional and irrevocable;(c)such donations shall form part of the Fund and shall vest in the Tiger Conservation Authority with its absolute and unfettered right of retention, application, utilisation, disbursement and disposal thereof or any part thereof.(2)Procedure for making donations .-The donations to the Fund shall be specifically made out in the name of the Tiger Conservation Authority Fund and sent to the Member-Secretary, National Tiger Conservation Authority, Barrack No. 5, Bikaner House, Shahjahan Road, New Delhi, who shall issue receipts in Form appended to these guidelines to the donors and while making such donation, the donor shall provide following particulars, namely:--(a)Name of the donor,(b)Address,(c)Bank Draft/Cheque number with date and name of the Bank,(d)Amount of donation.(3)(a)The donors to the Fund may recommend their preference for the Implementing Agency for which the donation may be utilised.(b)The recommendations, if any, of the donors may be given due consideration to the extent deemed appropriate by the Tiger Conservation Authority which shall not, however, be in any manner answerable to the donors or any person for its decision in this behalf.(c)The decisions in this regard shall be final and no correspondence shall be entertained.
