Section 8 — Duties of State Board for Wild Life.

Duties of 1 [State Board for Wild Life] -- It shall be the duty of 1 [State Board for Wild Life] to advise the State Government,-- 2 [(a) in the selection and management of areas to be declared as protected areas;] 3 [(b) in formulation of the policy for protection and conservation of the wild life and specified plants;] (c) in any matter relating to the amendment of any Schedule; 4 *** 5 [(cc) in relation to the measures to be taken for harmonising the needs of the tribals and other dwellers of the forest with the protection and conservation of wild life; and] (d) in any other matter connected with the protection of wild life, which may bereferred to it by the State Government.

Official Hindi (PDF) ↗

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