Section 64(2)(g) in The Wild Life (Protection) Act, 1972
(g)regulation of taxidermy;(ga)the manner and conditions subject to which the Administrator shall receive and manage the property under sub-section (2) of section 58-G;(gb)the terms and conditions of service of the Chairman and other members under sub-section (3) of section 58-N;(gc)the fund from which and the manner in which payment of reward under section 60-B shall be made;