Section 2 in Jammu and Kashmir Biological Diversity Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Biological Diversity Act, 2002 (Central Act 18 of 2003) ;(b)"Authority" means the National Biodiversity Authority constituted under sub-section (1) of section 8 of the Act ;(c)"Board" means the J&K State Biodiversity Board established under section 22 of the Act ;(d)"Biodiversity Management Committee" means a Committee constituted by the local bodies under sub-section (1) section 41 of the Act ;(e)"Form" means the Forms appended to these rules ;(f)"Government" means the Government of Jammu and Kashmir ;(g)"Member" means a member of the J&K State Biodiversity Board and includes the Chairperson thereof ;(h)"Section" means section of the Act ;(i)"Member-Secretary" means the Member-Secretary of the J&K State Biodiversity Board ;(j)"Year" means the financial year commencing on the First day of April ; and(k)Words and expressions used but not defined in these rules shall have the same meaning respectively as assigned to them in the Act.
