Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 6 in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007

6. The Executive Committee .--(1) Every Tiger Conservation Foundation shall have an Executive Committee to look after its day-to-day management.

(2)The affairs of the Foundation shall be administered subject to the rules of the Foundation by the Executive Committee.
(3)The Executive Committee shall consist of--
(a)Field Director of the Tiger Reserve Chairperson
(b)Deputy Director or Assistant Director of the Tiger Reserve Member
(c)two representatives of Ecodevelopment Committees working inthe Tiger Reserve, to be nominated in the Governing Body Member
(d)two Members of frontline staff of the Tiger Reserve (theDeputy Director or, as the case may be, the Assistant Director ofthe tiger reserve shall function as the Secretary of theExecutive Committee) Member
(4)The tenure of the nominated Member shall be for a period of two years from the date of his nomination.
(5)A Member of the Executive Committee, other than nominated Members, shall cease to be a Member as such, if he ceases to hold that office or post by virtue of which, he became the Member of the Committee.
(6)The Executive Committee shall have the following powers and perform the following functions, namely:--
(a)the affairs and funds of the Foundation in accordance with the rules and regulations of the Foundation;
(b)make endeavour to achieve the objectives of the Foundation and discharge all its functions;
(c)exercise administrative and financial powers including power to engage any person of one description and make appointment thereon in accordance with the rules and regulations of the Foundations;
(d)enter into arrangement with other public or private organisations or individuals for furtherance of its objectives and in accordance with the rules and regulations of the Foundation;
(e)endowments, grants-in-aid, donations, or gifts to the Foundations not inconsistent with the rules and regulations of the Foundation and interest of the Government;
(f)take over or acquire in the name of the Foundation by purchase, gift or otherwise from Government or other public bodies or private individuals or organisations, any movable and immovable property in the State or elsewhere in conformity with the rules and regulations of the Foundation; and
(h)perform such other functions as are assigned to it by the Governing Body.