Section 10(5) in The Compensatory Afforestation Fund Act, 2016
(5)The governing body of a State Authority shall consist of the following, namely:—(i)Chief Minister of the State and in case of a Union territory having no legislature, the Lieutenant Governor or the Administrator, as the case may be— Chairperson, ex officio;(ii)Minister of Forests—Member, ex officio;(iii)Chief Secretary—Member, ex officio;(iv)Principal Secretaries of the Departments dealing with Environment, Finance, Planning, Rural Development, Revenue, Agriculture, Tribal Development, Panchayati Raj, Science and Technology—Members, ex officio;(v)Principal Chief Conservator of Forests (Head of Forest Force)—Member, ex officio;(vi)Chief Wildlife Warden—Member, ex officio;
