Section 16 in Bihar Biological Diversity Rules, 2017
16. General functions of the Board.
- Particularly and without prejudice to the generality of other provisions, the Board may perform the following functions: -(1)To Lay down the procedure and guidelines to govern the activities provided under section 23 of the Act;(2)to advise the State Government on any matter concerning genetically modified crops or any other genetically modified bio resource, conservation of biodiversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge;(3)to regulate by granting of approvals or otherwise requests for commercial utilization or bio-survey and bio-utilization of any biological resource including genetically modified one by Indian nationals;(4)to provide technical assistance and guidance to the departments of the State Government and the Biodiversity Management Committees (BMCs);(5)to facilitate updating and implementation of State Bio-diversity Conservation Strategy and Action Plan;(6)to initiate studies and to sponsor investigations and research;(7)to appoint consultants, for a specific period, not exceeding three years, for providing technical assistance to the Board in the effective discharge of its functions:provided that if it is necessary and expedient to appoint any consultant for more than the period of three years, the Board shall obtain prior approval of the Government for such appointment;(8)to collect, compile and publish technical and statistical datas, directories, codes or guidelines relating to conservation of biodiversity, sustainable use of its components and proper and justified partnership of benefits arising out of the use of biological resources and knowledge;(9)to organise a wide programme through mass media a comprehensive programme regarding conservation of biodiversity, sustainable use of its components and proper and justified Participation of benefits arising out of the use of biological resource and knowledge;(10)to plan and organize training of personnel employed or likely to be employed in programmes for the conservation and biodiversity and sustainable use of its components;(11)to take steps to build up data base and to create information and documentation system for biological resources and associated traditional knowledge through biodiversity registers and electronic data bases, to ensure effective management, promotion and sustainable uses;(12)to give direction to the local bodies/ Biodiversity Management Committees in writing for effective implementation of the Act;(13)to report to the State Government about the functioning of the Board and implementations of the Provision of the Act and the Rules made there under;(14)to establish such process to ensure protection of rights and it includes intellectual property rights over biological resources and associate knowledge, systems of maintaining confidentiality of such information as appropriate, the protection of the information recorded in People's Biodiversity Registers also;(15)to recommend/ prescribe, modify collection of fee of biological resources from time to time;(16)to sanction grants-in-aid and grants to Biodiversity Management Committees for specific purposes;(17)to undertake physical inspection of any area in respect of the implementation of the provisions of the Act;(18)to prepare the annual budget of the Board incorporating its own receipts as also the devolution from the State and Central Government:provided that the allocation by the Central Government shall be operated in accordance with the budget provisions as approved by the Central Government;(19)The Board shall have full powers to grant technical and administrative sanction to all the estimates. It may, however, delegate such administrative and technical sanctioning powers to the Member-Secretary of the Board as it may be deemed necessary.(20)to recommend for creation of posts to the State Government for effective discharge of the functions by the Board:Provided that no such post whether permanent/temporary or of any nature, would be created without prior approval of the State Government;(21)to perform such other functions as it may be required to give effect to provisions of the Act or as it may be assigned or directed by the state government from time to time;(22)To acquire, hold and dispose off property, both movable and immovable and enter into contract for the same.
