Section 14(3) in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
(3)(a)The donors to the Fund may recommend their preference for the Implementing Agency for which the donation may be utilised.(b)The recommendations, if any, of the donors may be given due consideration to the extent deemed appropriate by the Tiger Conservation Authority which shall not, however, be in any manner answerable to the donors or any person for its decision in this behalf.(c)The decisions in this regard shall be final and no correspondence shall be entertained.
