Section 8(2) in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
(2)The Executive Director shall have the following powers in conformity with the rules of the Foundation, namely:--(a)to accept contributions on behalf of the Foundation either in cash or in kind from a person or institutions;(b)to purchase, acquire, take on lease any movable and immovable property for the purpose of achieving the objectives of the Foundation;(c)to have control and authority on the general administration of the Foundation;(d)to open and operate accounts with banks;(e)to prosecute, sue and defend all actions at law for and on behalf of the Foundation.
