Section 13 in Chhattisgarh Biological Diversity Rules, 2015
13. General functions of the Board.
- The Board may perform the following functions, namely :-(i)lay down the procedure and guidelines to govern the activities provided under Section 23 of the Act;(ii)advice the State Government on any matter concerning 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;(iii)provide technical assistance and guidance to the departments of the State Government;(iv)regulate by granting of approvals or otherwise requests for commercial utilization or bio-survey and bio-utilization for commercial utilisation of any biological resource by Indian citizen, or body corporate, association or organization registered in India except those covered under Section 3 (2) of the Act;(v)facilitate updating and implementation of State Biodiversity Strategy and Action Plan;(vi)shall conduct studies and sponsor investigations and research;(vii)engage consultant 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 engage any consultant beyond the period, of three years, the Board shall seek prior approval of the State Government for such an engagement;(viii)collect, compile and publish technical and statistical data, manuals, codes or guides relating to conservation of biological biodiversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge;(ix)organize through mass media a comprehensive programme regarding conservation of biological diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resources and knowledge;(x)plan and organize training of personnel engaged or likely to be engaged in programmes for the conservation of biological diversity and sustainable use of its components;(xi)take steps to build up database and to create information and documentation system for biological resources and associated additional knowledge through biodiversity registers and electronics data bases, to ensure effective management, promotion and sustainable uses;(xii)give direction to Government organizations, the local bodies/ Biodiversity Management Committees for effective implementation of the Act and to facilitate their meaningful participation in all measures relating to conservation, sustainable use, and equitable benefit-sharing;(xiii)sanction grants-in aid and grants to Biodiversity Management Committees for specific purposes;(xiv)undertake physical inspection of any area in connection with the implementation of the Act;(xv)report to the State Government about the functioning of the Board and implementation of the Act and the Rules made thereunder;(xvi)recommend, prescribed modify the collection of the fee by BMCs from any person for accessing or collecting any biological resource for commercial purposes;(xvii)to devise methods to ensure protection of rights including intellectual property rights over biological resources and associated knowledge including systems of maintaining confidentiality of such information as appropriate, including the protection of the information recorded in People's Biodiversity Registers;(xviii)ensure that biodiversity and biodiversity-dependent livelihoods are integrated into all sectors of planning and management and at all levels of planning from local to state, to enable such sectors and administrative levels to contribute for conservation and sustainable use;(xix)prepare the annual budget of the Board incorporating its own receipts as also the devaluation from the State and Central Government provided that the allocation by the Central Government shall be operated in accordance with the budget provisions approved by the Central Government;(xx)Board shall have full powers for granting administrative sanctions to all the estimates; it may however delegate such administrative sanction powers to the Member secretary of the Board, as may be deemed necessary;(xxi)recommend creation of posts to State Government, for effective discharge of the functions by the Board and to create such posts, provided that no posts of permanent nature would be created without prior approval of the State Government;(xxii)perform such other functions, as may be necessary to carry out the provisions of the Act or as may be prescribed by the State Government from time to time;(xxiii)shall have power to acquire, hold and dispose of property, both movable and immovable and enter into contract for the same.
