Section 38L(2) in The Wild Life (Protection) Act, 1972
(2)The Tiger Conservation Authority shall consist of the following members, namely:-(a)the Minister in charge of the Ministry of Environment and Forests-Chairperson;(b)the Minister of State in the Ministry of Environment and Forests- Vice-Chairperson;(c)three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States;(d)eight experts or professionals having prescribed qualifications and experience in conservation of wild life and welfare of people living in tiger reserve out of which at least two shall be from the field of tribal development;(e)Secretary, Ministry of Environment and Forests;(f)Director General of Forests and Special Secretary, Ministry of Environment and Forests;(g)Director, Wild Life Preservation, Ministry of Environment and Forests;(h)six Chief Wild Life Wardens from the tiger reserve States in rotation for three years;(i)an officer not below the rank of Joint Secretary and Legislative Counsel from the Ministry of Law and Justice;(j)Secretary, Ministry of Tribal Affairs;(k)Secretary, Ministry of Social Justice and Empowerment;(l)Chairperson, National Commission for the Scheduled Tribes;(m)Chairperson, National Commission for the Scheduled Castes;(n)Secretary, Ministry of Panchayati Raj;(o)[An officer not below the rank of Inspector General of Forests] having at least ten years experience in a tiger reserve or wild life management, who shall be the Member-Secretary, to be notified by the Central Government, in the Official Gazette.
