Section 14 in The U.P. Forests Corporation Act, 1974
14. Functions of the Corporation.
- Subject to the provisions of this Act, and to any general or special directions of the State Government, the functions of the Corporation shall be following, namely-(a)to undertake removal and disposal of trees and exploitation of forest resources entrusted to it by the State Government;(b)to prepare projects relating to forestry within the State;(c)to undertake research programmes relating to forests and forest products and render technical advice to State Government on matters relating to forestry;(d)to manage, maintain and develop such forests as are transferred or entrusted to it by the State Government;(e)to perform such functions as the State Government may from time to time require.
