4. Control of parks and functions and duties of Superintendent
(1)subject to the control of the State Government, the Superintendent of each park shall be the authority to control, manage and maintain such park, and for that purpose may with the previous sanction of the Government-(a)construct such roads, bridges, buildings and fences and carry out such other works as he may consider necessary for the purposes of such park;(b)make necessary arrangements for the preservation of scientific objects in such, park;(c)take such steps as will ensure the security of animals in such park;(d)permit the errection of buildings for the accommodation of visitors or of shops or other undertakings.(2)The State Government may, by notification in the [Official Gazette] [Substituted by Section 4 Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette Part 4-A, Extraordinary, dated 13.8.1957).], direct that the control, management and maintenance of any park shall vest in a local authority within the jurisdiction of which such park may be situated; and in every such case the duties of a Superintendent under this Act shall in respect of such park, be exercised by such local authority and the proceeds, if any, from such park shall also vest therein.
