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Section 38X — Establishment of Tiger Conservation Foundation.

The Wild Life (Protection) Act, 1972
1 [38X. Establishment of Tiger Conservation Foundation. --(1) The State Government shall establish a Tiger Conservation Foundation for tiger reserves within the State in order to facilitate and support their management for conservation of tiger and biodiversity and, to take initiatives in eco-development by involvement of people in such development process. (2) The Tiger Conservation Foundation shall, inter alia , have the following objectives:-- (a) to facilitate ecological, economic, social and cultural development in the tiger reserves; (b) to promote eco-tourism with the involvement of local stake-holder communities and provide support to safeguard the natural environment in the tiger reserves; (c) to facilitate the creation of, and or maintenance of, such assets as may be necessary for fulfilling the above said objectives; (d) to solicit technical, financial, social, legal and other support required for the activities of the Foundation for achieving the above said objectives; (e) to augment and mobilise financial resources including recycling of entry and such other fees received in a tiger reserve, to foster stake-holder development and eco-tourism; (f) to support research, environmental education and training in the above related fields.]

Official Hindi (PDF) ↗

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