The Biological Diversity Act, 2002

63. Power of State Government to make rules.-

1.   The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

2.   In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.   the other functions to be performed by the State Biodiversity Board under clause (c) of section 23;

b.   the form in which the prior intimation shall be given under sub-section (1) of section 24;

c.   the form in which, and the time of each financial year at which, the annual report shall be prepared under section 33;

d.   the manner of maintaining and auditing the accounts of the State Biodiversity Board and the date before which its audited copy of the accounts together with auditor's report thereon shall be furnished under section 34;

e.   management and conservation of national heritage sites under section 37;

f.   the manner of management and custody of the Local Biodiversity Fund and the purposes for which such Fund shall be applied under sub-section (1) of section 44;

g.   the form of annual report and the time at which such report shall be prepared during each financial year under section 45;

h.   the manner of maintaining and auditing the accounts of the Local Biodiversity Fund and the date before which its audited copy of the accounts together with auditor's report thereon shall be furnished under section 46;

i.   any other matter which is to be, or may be, specified.

1.  

2.  

3.   Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature where it consists of two Houses, or where such Legislature consists of one House, before that House.

Back

Index

Next