4. Appointment of Chief Wildlife Warden and other officers. -
(1)The Rate Government may, for the purposes of this Act, appoint -(a)a Chief Wildlife Warden; [***](b)Wildlife Wardens;[(bb) One Honorary Wildlife Ward in each district; and](c)such other officers and employees as may be necessary.(2)In the performance of his duties and exercise of his powers by or under this Act, the Chief Wildlife Warden shall be subject to such general or special directions, as the State Government may, from time to time, give.(3)3 [The Wildlife Warden, the Honorary Wildlife Warden] and other officers and employees appointed under this section shall be subordinate to the Chief Wildlife Warden.
