Section 25(1) in Chhattisgarh Biological Diversity Rules, 2015
(1)If a dispute arises between the Authority and the Board on account of implementation of any order/direction or on any issue of policy decision, either of the aggrieved parties i.e., Authority or the Board, as the case may be, prefer an appeal in Form-II under Section 50 of the Act. In the case of dispute between one Board and other Board(s) on account of implementation of any order/direction or on any issue of policy decision, the Central Government shall refer the same to the National Biodiversity Authority under sub-section (4) of Section 50 of the Act;
