Wild Life (Protection) Act, 1972

4. Appointment of Life Warden and other officers

(1) The State Government may, for the purposes of this Act, appoint,-

(a) a Chief Wild Life Warden;

(b) Wild Life Wardens; ⁹[***]

¹⁰ [(bb) one Honorary Wild Life Warden in each district; and]

(c) such other officers and employees as may be necessary.

(2) In the performance of his duties and exercise of his powers by or under this Act, the Chief Wild Life Warden shall be subject to such general or special directions, as the State Government may, from time to time, give.

(3) ¹¹[The Wild Life Warden, the Honorary Wild Life Warden] and other officers and employees appointed under this section shall be subordinate to the Chief Wild Life Warden.

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