Section 16 in Jammu and Kashmir Biological Diversity Rules, 2015
16. Application and operation of State Biodiversity Fund.
- i. The State Biodiversity Fund shall be deposited in a bank as approved by the Board in the name of J&K Biodiversity Fund.ii. The State Biodiversity Fund shall be operated by the Member-Secretary of the Board or by such officer of the Board as may be authorized by the Board in this behalf.iii. The "State Biodiversity Fund" shall have separate heads of accounts receipts from-(a)Central Government ;(b)National Biodiversity Authority ;(c)State Government ;(d)Fee, royalty and other receipts.iv. The Board shall frame guidelines to ensure that decisions regarding the management and use of the fund are transparent and accountable to the public.
