Section 3(2) in Chhattisgarh Biological Diversity Rules, 2015
(2)The Chairperson of the Board under sub-section (1) shall be a serving officer of the Stale Government on deputation basis with requisite knowledge and expertise on issues of biological diversity or an eminent person having adequate knowledge and experience in the conservation, sustainable use of biodiversity and equitable sharing of the benefits. In case, the appointment is on deputation, the applicant should not be below the rank of Principal Secretary to the State Government;
