Section 26 in Bihar Biological Diversity Rules, 2017
26. Local Biodiversity Funds.
(1)The local Biodiversity Fund constituted and applied as under section 42,43, 44 of the Act shall be operated under the seal and signature of the Chairperson of the respective Biodiversity Management Committee. The Fund shall have separate heads of accounts, one relating to receipts from the Authority, Government (Central and state) and the Board and the other concerning fees and other receipts of Biodiversity Management Committee.(2)Withdrawal of Amount from the local Biodiversity fund shall be made by joint signatures of the Chairman and the member-Secretary of the respective Biodiversity Management Committee.(3)The accounts of each Committee shall be maintained and audited, in consultation with the Accountant General of the State.(4)The Biodiversity Management Committee shall prepare its annual report of activities for each financial year in Form-III.(5)The Biodiversity Management Committee shall submit the Annual Report and copy of Audited Statement of Accounts together with a copy of Auditor's Report to the Board and District Magistrate by15th of October in the following year.
