Section 6 in Bombay Wild Animals and Wild Birds Protection Act, 1951
6. Constitution of State Wild Life Advisory Board. -
[(1) As soon as possible after the coming into force of the Bombay Wild Animals and Wild Birds Protection (Amendment) Act, 1963, the State Government shall reconstitute the advisory board hereinafter called "the State Wild Life Advisory Board" consisting of the Minister for Forests as ex-officio Chairman, the Deputy Minister for Forests as ex-officio Vice-Chairman and thirteen members nominated by the State Government.](2)The Wild Life Preservation Officer shall be the Secretary of the Board.(3)The members shall ordinarily hold office on such terms as to tenure and vacation of office as the State Government may determine:Provided that the tenure of office of any member may be terminated by the State Government at any time without assigning any reasons.(4)The members shall be entitled to receive such allowances in respect of expenses properly incurred in the performance of their duties as the State Government may determine:[Provided that, if a member of the State Legislature is nominated as a member of the Board, he shall not be entitled to receiver any remuneration other than travelling allowance, daily allowance or such other allowance which is paid to a member of the Board for the purpose of meeting the personal expenditure incurred in attending the meeting of the Board or in performing any other function as such member.]
