Section 37 in The Wild Life (Protection) Amendment Act, 2002
37. Amendment of section 63.-
In section 63 of the principal Act, in sub- section 1, the following clause shall be inserted, namely:-" (ai) the term of office of members other than those who are members ex officio; the manner of filling vacancies, the procedure to be followed by the National Board under sub- section (2) and allowances of those members under sub- section (3) of section 5A".
