Section 36B in The Wild Life (Protection) Amendment Act, 2002
36B. Conservation reserve management committee.-(1) The State Government shall constitute a conservation reserve management committee to advise the Chief Wild Life Warden to conserve, manage and maintain the conservation reserve.
(2)The committee shall consist of a representative of the forest or Wild Life Department, who shall be the Member- Secretary of the Committee, one representative of each Village Panchayat in whose jurisdiction the reserve is located, three representative of non- governmental organisations working in the field of wild life conservation and one representative each from the Department of Agriculture and Animal Husbandry.(3)The Committee shall regulate its own procedure including the quorum.
