4. Appointment of Life Warden and other officers.—
(1) The State Government May, for the
purpose of this Act, appoint,—
(a) a Chief Wild Life Warden;
(b) Wild Life Wardens; 9***
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[(bb) Honorary Wild Life Wardens;]
1. Subs. by Act 44 of 1991, s. 5, for “freshly-killed wild animals” (w.e.f. 2-10-1991).
2. Subs. by Act 18 of 2022, s. 3 for clause
(34) (w.e.f. 1-4-2023).
3. Subs. by Act 16 of 2003, s. 3, for clause
(36) (w.e.f. 1-4-2003).
4. Subs. by Act 18 of 2022, s. 3, for Schedules I to IV (w.e.f. 1-4-2023).
5. Subs. by Act 16 of 2003, s. 3, for clause
(37) (w.e.f. 1-4-2003).
6. Subs. by Act 18 of 2022, s. 3, for clause
(39) (w.e.f. 1-4-2023), earlier ins. by Act 44 of 1991, s. 5 (w.e.f. 2-10-1991).
7. Clause
(b) omitted by Act 16 of 2003, s. 4, (w.e.f. 1-4-2003).
8. Subs. by s. 4, ibid., for sub-section
(3) (w.e.f. 1-4-2003).
9. The word “and” omitted by 44 of 1991, s. 6 (w.e.f. 2-10-1991).
10. Subs. by Act 16 of 2003, s. 5, for clause (bb) (w.e.f. 1-4-2003).
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(c) suchother 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) 1[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.
