6. Control of parks and functions and duties of controlling authority.
(1)Subject to the control of the State Government, the Chief Conservator of Forest shall be the authority to control, manage and maintain any park constituted under this Act, and for that purpose within a park-(a)may construct such road, bridges, buildings and fences and carry out such other works as he may consider necessary for the purposes of such park; and(b)shall take such steps as will ensure the security of animal life in such park and the preservation of such park and the animals therein a natural state; and(c)may permit the erection of buildings for the accommodation of visitors, or of shops or other undertakings, provided that arrangements are made for the proper control of any such undertaking by the Chief Conservator of Forests.(2)The Chief Conservator of Forests may appoint or utilize from time to time such officers and servants of the Forest Department as may be necessary for the carrying out of the objects of this Act.
