Section 38Y — Constitution of Wild Life Crime Control Bureau.

1 [38Y. Constitution of 2 [Wild Life] Crime Control Bureau.-- The Central Government may, for the purposes of this Act, by order published in the Official Gazette, constitute a 3*** Wildlife Crime Control Bureau consisting of-- (a) the Director of Wildlife Preservation---Director ex officio ; (b) the Inspector-General of Police---Additional Director; (c) the Deputy Inspector-General of Police---Joint Director; (d) the Deputy Inspector-General of Forests---Joint Director; (e) the Additional Commissioner (Customs and 4 [Central Goods and Services Tax]---Joint Director; and (f) such other officers as may be appointed from amongst the officers covered under sections 3 and 4 of this Act.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›