Section 35 in The Goa, Daman and Diu Preservation of Trees Act, 1984
35. Power of the Government to give direction.
- The Government may from time to time give to the Tree Officers, other officers of the Tree Authority and officers subordinate to them general or special directions regarding the discharge of their functions and for carrying out effectively the purposes of this Act, and such Tree Officers and other officers shall comply with the directions issued.[35A Constitution of tree protection fund. [Section 35-A and 35-B inserted vide Amendment Act 13 of 2008.](1)There shall be constituted a fund to be called the Tree Protection Fund. The following amount shall be paid into and form part of the fund, namely :-(i)all Government grants, donations from company or institutions, fees, charges received by the Tree Officer;(ii)all proceeds of the disposal of tree, if any, by the Tree Officer;(iii)all sums collected by the Tree Officer from such other source as may be decided by the Government.(2)The funds shall be applied for meeting all expenses incurred by the Tree Officer or the Deputy Collector exercising the power under section 12-A, as the case may be, in connection with discharge of his functions under this Act.
