Section 2 in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
2. Definitions .-In these guidelines, unless the context otherwise requires-
(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);(b)"Executive Committee" means an executive committee of the Foundation constituted by its trust of deed;(c)"Foundation" means the Tiger Conservation Foundation established under section 38-X of the Act;(d)"Governing Body" means governing body of the Foundation as constituted by its trust of deed;(e)"implementing agency" means a tiger reserve notified under section 38-V of this Act or a reserve already notified by the State Government under Project Tiger Scheme;(f)"Operations Manual" means the administrative code of the Foundation approved by the State Government;(g)"Rules of the Foundation" means the approved trust of deed and Operations Manual of the Foundation;(h)"staff" means any employee of the Foundation appointed by appropriate authority and shall include consultants, professionals engaged on contract, staff on deputation, daily wage workers, etc.;(i)"State Government" means the State Government of the Tiger Reserve State;(j)"Tiger Conservation Authority" means the National Tiger Conservation Authority constituted under section 38-L of the Act;(k)"tiger reserve" means the areas notified as such under section 38-V, apart from those already notified by State Governments under Project Tiger Scheme;(l)"tiger reserve State" means a State having tiger reserve.
