Section 7 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
7. Superintendence control Administration of the Force.
(1)(a)The Superintendence and control of the Arunachal Pradesh Forest Protection Force shall vest with the Principal Chief Conservator of Forests and shall be carried on by him in accordance with the provisions of this Act and Rules made there under,(b)The Superintendence and control of the Arunachal Pradesh Special Tiger Protection Force shall vest with the Chief Wildlife Warden and shall be carried on by him in accordance with the provisions of this Act and Rules made there under.(2)The Principal Chief Conservator of Forests or the Chief Wildlife Warden shall have the powers to authorize any officers subordinate to them, to exercise such powers for administration and deployment of the force under their superintendence.(3)The Arunachal Pradesh Special Tiger Protection Force is liable to be deployed in any Tiger Reserves of India on being so requisitioned by the Member Secretary, National Tiger Conservation Authority.(4)Subject to the provision of sub-section (1) the administration of the Forces, within such local limits as may be prescribed, shall be carried on by other supervisory officers in accordance with the provisions of this Act and or any Rules made thereunder and every supervisory officer placed in charge of the protection and security of Forests, Forests Produce and wildlife shall, subject to any directions that may be given by the Government in this behalf discharge his functions under the general supervision, direction and control of the concerning Forest Officer of the territory.
