Section 22 in Bihar Biological Diversity Rules, 2017
22. Operation of State Biodiversity Fund.
(1)The State Bio-diversity Fund shall be operated by the Secretary or by such any other officer of the Board as may be authorized by the Board in this regard.(2)The State Bio-diversity Fund shall have two separate heads of accounts, one relating to the receipts (grants and loans) from the Central Government/National Bio-diversity Authority and State Government including receipts from such other sources as decided by the Board and the other concerning the fee, license, royalty and other receipts of the Board.(3)The State Government may pay the Board such sum of money as it deems necessary for implementation of provisions under the Act.(4)The Board shall frame guidelines to ensure that decisions regarding the management and use of the fund are transparent and accountable to the public.
