Section 5 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
5. Operation of the Fund .-(1) The Fund shall be operated by the Member-Secretary of the Tiger Conservation Authority with the sanction of the Chairperson.
(2)The Fund shall be maintained in two separate heads of accounts, one relating to the receipt from the grants and loans made by the Central Government, and the other concerning the fee and charges, received by the Tiger Conservation Authority.
