Section 9 in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
9. Property, assets and liabilities .--(1) The income and property of the Foundation, howsoever derived, shall be applied solely towards the promotion of the objectives thereof as set-forth above.
(2)No portion of the income and property of the Foundation shall be paid or transferred directly or indirectly, by way of dividend, bonus or otherwise, howsoever, by way of profit, to the persons who at any point of time have been Members of the Foundation or to any of them or to any person claiming through them.(3)Provided that nothing herein contained shall prevent the payment of remuneration to any Member or any person in return of any service rendered to the Foundation or for any administrative expenses as stipulated in the Operations Manual.
