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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1) in The Wild Life (Protection) Act, 1972

(1)The Central Government shall, within three months from the date of commencement of the Wild Life (Protection) Amendment Act, 2002, constitute the National Board for Wild Life consisting of the following members, namely :-
(a)the Prime Minister as Chairperson ;
(b)the Minister of Parliament of whom two shall be from the House Chairperson;
(c)three Members of Parliament of whom two shall be from the House of the People and one from the Council of States;
[(d) Member, NITI Aayog in-charge of Environment, Forest and Climate Change;]
(e)five persons to represent non-governmental organisations to be nominated by the Central Government;
(f)ten persons to be nominated by the Central Government from amongst eminent conservationists, ecologists and environmentalists;
(g)the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Forests and Wild Life;
(h)the Chief of the Army Staff;
(i)the Secretary to the Government of India in-charge of the Ministry of Defence;
(j)the Secretary to the Government of India in-charge of the Ministry of Information and Broadcasting;
(k)the Secretary to the Government of India in-charge of the Department of Expenditure, Ministry of Finance;
(l)the Secretary to the Government of India, Ministry of Tribal Welfare;
(m)the Director-General of Forests in the Ministry or Department of the Central Government dealing with Forests and Wild Life;
(n)the Director-General of Tourism, Government of India;
(o)the Director-General, Indian Council for Forestry Research and Education, Dehradun;
(p)the Director, Wild Life Institute of India, Dehradun;
(q)the Director, Zoological Survey of India;
(r)the Director, Botanical Survey of India;
(s)the Director, Indian Veterinary Research Institute;
(t)the Member-Secretary, Central Zoo Authority;
(u)the Director, National Institute of Oceanography;
(v)one representative each from ten States and Union territories by rotation, to be nominated by the Central Government;
(w)the Director of Wild Life Preservation who shall be the Member-Secretary of the National Board.