Section 63(1) in The Wild Life (Protection) Act, 1972
(1)The Central Government may, by notification, make rules5 for all or any of the following matters, namely:-(a)conditions and other matters subject to which a licensee may keep any specified plant in his custody or possession under section 17-F;(ai)the term of office of members other than those who are members ex officio ; the manner of filling vacancies, the procedure to be followed by the National Board under sub-section (2) and allowances of those members under sub-section (3) of section 5-A;(b)the salaries and allowances and other conditions of appointment of chairperson, members and member-secretary under sub-section (5) of section 38-E;(c)the terms and conditions of service of the officers and other employees of the Central Zoo Authority under sub-section (7) of section 38-B;(d)the form in which the annual statement of accounts of the Central Zoo Authority shall be prepared under sub-section (4) of section 38-E;(e)the form in which and the time at which the annual report of the Central Zoo Authority shall be prepared under section 38-F;(f)the form in which and the fee required to be paid with the application for recognition of a zoo under sub-section (2) of section 38-H;(g)the standards, norms and other matters to be considered for granting recognition under sub-section (4) of section 38-H;(gi)qualifications and experience of experts or professionals under clause (d) of sub-section (2) of section 38-I;(gii)the salaries and allowances and other conditions of appointment of the members under sub-section (4) of section 38-M;(giii)the terms and conditions of service of the officers and other employees of the Tiger Conservation Authority under sub-section (2) of section 38-N;(giv)the form in which the annual statement of accounts of Tiger Conservation Authority shall be prepared under sub-section (1) of section 38-R;(gv)the form in which and the time at which the annual report of Tiger Conservation Authority shall be prepared under section 38-S;(gvi)other powers of the Wild Life Crime Control Bureau under clause (ii) of sub-section (2) of section 38-Z;[(gvii) the manner of disposal of Government property under sub-section (5) of section 39;(gviii)the terms and conditions of a transfer or transport of a captive elephant by a person having a valid certificate of ownership for a religious or any other purpose under the proviso to sub-section (2) of section 43;](h)the form in which declaration shall be made under sub-section (2) of section 44;(i)the matters to be prescribed under clause (b) of sub-section (4) of section 44;(j)the terms and conditions which shall govern transactions referred to in clause (b) of section 48;[(ji) the terms and conditions of service including salaries and allowances for appointment of the officers and employees of the Management Authority under sub-section (4) of section 49E;(jii)the conditions and procedures subject to which any exemption provided for in Article VII of the Convention may be availed under sub-section (2) of section 49H;(jiii)the reporting of details of scheduled specimens and the transaction as per sub-section (3) of section 49H;(jiv)the form and manner of application, the fee payable, the conditions and the procedure to be followed under sub-section (5) of section 49H;(jv)the matters provided for in sub-sections (8) and (9) of section 49M;(jvi)the form and manner of the application, the fee payable, the form of licence and the procedure to be followed in granting or cancelling a licence as per sub-section (2) of section 49N;(jvii)the fee payable for renewal of licence as per sub-section (3), and manner of making appeal under sub-section (4), of section 49-O;(jviii)any other matter for proper implementation of the Convention as may be required under Chapter VB;](k)the manner in which notice may be given by a person under clause (c) of section 55;(l)the matters specified in sub-section (2) of section 64 insofar as they relate to sanctuaries and National Parks declared by the Central Government.
