Section 6(1) in The Wild Life (Protection) Act, 1972
(1)The State Government shall, within a period of six months from the date of commencement of the Wild Life (Protection) Amendment Act, 2002 constitute a State Board for Wild Life consisting of the following members, namely:-(a)the Chief Minister of the State and in case of the Union territory, either Chief Minister or Administrator, as the case may be-Chairperson;(b)the Minister in-charge of Forests and Wild Life-Vice-Chairperson;(c)three members of the State Legislature or in the case of a Union territory with Legislature, two members of the Legislative Assembly of that Union territory;(d)three persons to represent non-governmental organisations dealing with wild life to be nominated by the State Government;(e)ten persons to be nominated by the State Government from amongst eminent conservationists, ecologists and environmentalists including at least two representatives of the Scheduled Tribes;(f)the Secretary to the State Government or the Government of the Union territory, as the case may be, in-charge of Forests and Wild Life;(g)the Officer in-charge of the State Forest Department;(h)the Secretary to the State Government, Department of Tribal Welfare;(i)the Managing Director, State Tourism Development Corporation;(j)an officer of the State Police Department not below the rank of Inspector-General;(k)a representative of the Armed Forces not below the rank of a Brigadier to be nominated by the Central Government;(l)the Director, Department of Animal Husbandry of the State;(m)the Director, Department of Fisheries of the State;(n)an officer to be nominated by the Director, Wild Life Preservation;(o)a representative of the Wild Life Institute of India, Dehradun;(p)a representative of the Botanical Survey of India;(q)a representative of the Zoological Survey of India;(r)the Chief Wild Life Warden, who shall be the Member-Secretary.
