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Union of India - Section

Section 5 in The Protection of Plant Varieties and Farmers Rights (Recognition and Reward from the Gene Fund) Rules, 2012

5. Eligibility and the awardees to be determined by committee.

(1)The eligibility criteria for the recognition and reward shall be in accordance with section clause (iii) of sub section (1) of 39.
(2)A farmer to be eligible for the recognition and reward shall in accordance with clause (iii) of sub section (1) of 39, be engaged in the conservation of genetic resources of land races and wild relatives of economic plants and their improvement through section and preservation and the material so selected and preserved has been used as donors of genes in varieties registrable under the Act.
(3)A Thirteen member committee headed by Additional Secretary/Special Secretary looking after the Extension work in Department of Agriculture and Cooperation, as Chairman shall determine the eligibility and select the awardees for recognition and reward from the Gene Fund.
(4)The committee shall comprise of: -
(a) Additional Secretary/Special Secretary looking afterExtension work in Department of Agriculture and Cooperation; (Chairman)
(b) Deputy Director-General (Agri, Extension), Indian Councilof Agriculture Research; (Member)
(c) Deputy Director-General (CAPART); (Member)
(d) Joint Secretary (Extension), Department of Agriculture andCooperation; (Member)
(e) Joint Secretary (Seeds), Department of Agriculture andCooperation; (Member)
(f) Joint Secretary, Ministry of Panchyati Raj; (Member)
(g) Joint Secretary, Ministry of Tribal Affairs; (Member)
(h) Chief Executive Officer, National Medicinal Plants Board; (Member)
(i) Secretary, National Biodiversity Authority; (Member)
(j-l) Three Representatives each from farmers' organisation,women's organisation, Non Government Organisation, relating toagriculture and Agriculture Universities; (Member)
(m) The Registrar (Farmers' Rights) shall be theex officioMember-Secretary of the committee.
(5)The quorum of the committee shall be five.
(6)The farmers shortlisted for recognition and reward shall be required to deposit in the National Gene Bank of the Protection of Plant Varieties and Farmers' Right Authority a specified quantity of seeds or propagating material to be decided by the Chairperson of the Authority.
(7)The farmers once entitled for Plant Genome Saviour Farmer Reward or Plant Genome Saviour Farmer Recognition shall not be eligible to apply again.