Section 36B(2) in The Wild Life (Protection) Amendment Act, 2002
(2)The committee shall consist of a representative of the forest or Wild Life Department, who shall be the Member- Secretary of the Committee, one representative of each Village Panchayat in whose jurisdiction the reserve is located, three representative of non- governmental organisations working in the field of wild life conservation and one representative each from the Department of Agriculture and Animal Husbandry.
