Section 6(6) in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
(6)The Executive Committee shall have the following powers and perform the following functions, namely:--(a)the affairs and funds of the Foundation in accordance with the rules and regulations of the Foundation;(b)make endeavour to achieve the objectives of the Foundation and discharge all its functions;(c)exercise administrative and financial powers including power to engage any person of one description and make appointment thereon in accordance with the rules and regulations of the Foundations;(d)enter into arrangement with other public or private organisations or individuals for furtherance of its objectives and in accordance with the rules and regulations of the Foundation;(e)endowments, grants-in-aid, donations, or gifts to the Foundations not inconsistent with the rules and regulations of the Foundation and interest of the Government;(f)take over or acquire in the name of the Foundation by purchase, gift or otherwise from Government or other public bodies or private individuals or organisations, any movable and immovable property in the State or elsewhere in conformity with the rules and regulations of the Foundation; and(h)perform such other functions as are assigned to it by the Governing Body.
