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Union of India - Section

Section 7 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007

7. Procedure for applying for financial assistance from the Fund .-(1) All applications for financial assistance from the Fund shall be made by an Implementing Agency in the form of Annual Plan of Operation based on the Management Plan of the tiger reserve, duly approved by the concerned Chief Wild Life Warden and the Tiger Conservation Authority, for which financial assistance is being sought.

(2)The form duly completed in all respects shall be submitted (in duplicate) to the Member-Secretary.
(3)The financial assistance by way of grant shall be made out of the Fund to the Implementing Agency, if approved by the Authority, subject to such conditions as may be imposed on by the Authority and the financial assistance may be withdrawn at any time, if the conditions are not complied with.