Section 16 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
16. Trust or agency to be implied .--Notwithstanding anything contained in these guidelines, the Tiger Conservation Authority shall not and in any circumstances be regarded as a trustee or agent of any persons (including donors or implementing agencies) for any purpose whatever and the Authority shall not be answerable or accountable to any such person in any manner for any reason including any act of omission or commission on the part of the Authority.
FORM[See guideline 14(2)]RECEIPT FOR DONATIONS MADE NATIONAL TIGER CONSERVATION AUTHORITYReceipt No.......................Dated.............................Received with thanks from......................................(Name and address) a sum of Rs................(in figures) Rupees..............................(in words) only by cheque/draft/Pay order no..............dated.........................as unconditional and irrevocable donation to the National Tiger Conservation Authority Fund. The above donation has been accepted subject to the Guidelines and Regulations of the Fund.National Tiger Conservation AuthorityBarrack No.5Bikaner HouseShahjahan RoadNew Delhi - 110011Signature..........................Name and Designation...............
