Section 10 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
10.Amendment of section 8.
In section 8 of the principal Act,—(a)for sub-section (3), the following sub-section shall be substituted, namely:—"(3) The Head office of the National Biodiversity Authority shall be at Chennai and the Central Government may, by notification in the Official Gazette, establish regional offices in other places in India.";(b)in sub-section (4),—(i)for clauses (a), (b) and (c), the following clauses shall be substituted, namely:—(a)a Chairperson, who shall be an eminent person having adequate knowledge, expertise and experience in the conservation and sustainable use of biological diversity and in matters relating to fair and equitable sharing of benefits, to be appointed by the Central Government;(b)sixteen ex officio members to be appointed by the Central Government, representing the Ministries dealing with—(i)Agricultural Research and Education;(ii)Agriculture and Farmers Welfare;(iii)Ayurveda, Unani, Siddha, Sowa Rigpa, Yoga and Naturopathy and Homoeopathy;(iv)Biotechnology;(v)Environment and Climate Change;(vi)Forests and Wildlife;(vii)Indian Council of Forestry Research and Education;(viii)Earth Sciences;(ix)Pachayati Raj;(x)Science and Technology;(xi)Scientific and Industrial Research;(xii)Tribal Affairs;(c)four representatives from State Biodiversity Boards on rotational basis;";(ii)in clause (d),—(A)For the word "specialists", the words "experts including legal experts" shall be substituted;(B)for the word "equitable", the words "fair and equitable" shall be substituted;
