Section 23(3) in Rajasthan Biological Diversity Rules, 2010
(3)The Biodiversity Management Committees constituted under sub-rule (1) shall have seven persons nominated by the local body, of whom not less than one third shall be women. Seven local knowledgeable persons being so nominated should be drawn from amongst the herbalists, agriculturists, foresters, Non Timber Forest Produce collectors/traders, fisher-folk, representatives of user associations, community workers, academicians and any person/representative of organization, on whom the local body trusts that he can significantly contribute to the Biodiversity Management Committee. The proportion of members belonging to the Scheduled Caste and the Schedule Tribe should not be less than Scheduled Caste/Scheduled Tribe percentage of the District, where such a Committee is set up. All the persons nominated should be residents of the area of local body and must be voters of such local body.
