Section 3 in The Goa, Daman and Diu Preservation of Trees Act, 1984
3. Establishment of the Tree Authority.
(1)The Government shall, by notification, constitute a Tree Authority for each revenue district in the Union territory of Goa, Daman and Diu.(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.(3)The Tree Authority may co-opt as members in such manner and for such period as it may determine not more than three representatives of non-official organisations and Government Departments having special knowledge or practical experience in the preservation of trees.
