Section 3(2) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(2)The Tree Authority shall consist of the following members, namely:-(i)Development Commissioner or any other officer not below the rank of Secretary to the Government nominated by the Government - Chairman;(ii)Collector of the concerned revenue District - Member.(iii)Two Members of the Legislative Assembly nominated by the Government - Members.(iv)Two Representatives of the local bodies nominated by the Government - Members.(v)Conservator of Forests or his nominee - Member-Secretary.
