Section 62(2) in The Biological Diversity Act, 2002
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)terms and conditions of service of the Chairperson and member under section 9;(b)powers and duties of the Chairperson under section 10;(c)procedure under sub-section (1) of section 12 in regard to transaction of business at meetings;(d)form of application and payment of fees for undertaking certain activities under sub-section (1) of section 19;(e)the form and manner of making an application under sub-section (2) of section 19;(f)form of application and the manner for transfer of biological resource or knowledge under sub-section (2) of section 20;(g)form in which, and the time of each financial year at which, the annual report of the National Biodiversity Authority shall be prepared and the date before which its audited copy of accounts together with auditor 's report thereon shall be furnished under section 28;(h)form in which the annual statement of account shall be prepared under sub-section (1) of section 29;(i)the time within which and the form in which, an appeal may be preferred, the procedure for disposing of an appeal and the procedure for adjudication, under section 50;(j)the additional matter in which the National Biodiversity Authority may exercise powers of the Civil Court under clause (h) of sub-section (6) of section 50;(k)the manner of giving notice under clause (b) of section 61;(l)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.
