Section 4 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
4. Appointment of Wild Life ??? Officer, Game War-dene and the game officers.- (1) The State Government may for the purposes of this Act appoint,-
(a)the Wild Life Preservation Officer for the State of Gujarat:(b)Game Wardens either honorary or stipendary;(c)such other officers and servants as may be necessary.(2)The honorary Game Warden shall ordinarily hold office for a period of three years:Provided that the State Government may terminate his tenure of office at any time without assigning any reason.(3)The Game Wardens and other officers and servants appointed under this section shall be subordinate to the Wild Life Preservation Officer.
