Section 25 in Chhattisgarh Biological Diversity Rules, 2015
25. Appeal for settlement of disputes.
(1)If a dispute arises between the Authority and the Board on account of implementation of any order/direction or on any issue of policy decision, either of the aggrieved parties i.e., Authority or the Board, as the case may be, prefer an appeal in Form-II under Section 50 of the Act. In the case of dispute between one Board and other Board(s) on account of implementation of any order/direction or on any issue of policy decision, the Central Government shall refer the same to the National Biodiversity Authority under sub-section (4) of Section 50 of the Act;(2)The memorandum of appeal shall state the facts of the case, the ground relied upon by the appellant for preferring the appeal and the relief sought for. It shall be accompanied by an authenticated copy of the order, direction or policy decision, as the case may be, by which the appellant is aggrieved and shall be duly signed by the authorized representative of the appellant;(3)The memorandum of appeal shall be submitted in quarduplicate accompanied with the authenticated copy of the order, direction or policy decision as the case may be, by which the appellant is aggrieved, either in person or through a registered post with acknowledgement due, within 30 days from the date of the order, direction or policy decision :Provided that if the appellate authority is satisfied that there was good and sufficient reason for the delay in preferring the appeal, the appellate authority, for reason to be recorded in writing allow the appeal to be preferred after the expiry of the aforesaid period of 30 days but before the expiry of 45 days from the date of the order, direction, or policy decision as the case may be;(4)The Board shall similarly lay down the procedure for settlement of disputes between Board and the Biodiversity Management Committees or amongst Biodiversity Management Committees and between Biodiversity Management Committees and relevant local bodies.Form 1[See rule 17]Application form for access to/collection of Biological resources for commercial utilization and associated traditional knowledge
