Section 27 in Bihar Biological Diversity Rules, 2017
27. Appeal for settlement of disputes.
(1)If a dispute arises between Biodiversity Management Committees, or between the Biodiversity Management Committees and local bodies on account of implementation of any order / direction or on any issue of policy decision the aggrieved party may prefer an appeal in Form-IV appended to these rules to the Board.(2)If a dispute arises between a BMC and the Board on account of implementation of any order/direction or on any issue of policy decision, the aggrieved party may prefer an appeal in Form-V appended to these rules to the Principal Secretary/Secretary, Environment and Forest Department, Government of Bihar.(3)The Memorandum of appeal shall state the facts of the case, the grounds relied upon by the appellant and the relief sought for, for preferring the appeal and shall be accompanied by an authenticated copy or the order, direction or policy decision, as the case may be, by which the appellant is aggrieved. The memorandum of appeal shall be duly signed by the appellant or authorized representative of the appellant.(4)The memorandum of appeal shall be submitted in quadruplicate, accompanied with the authenticated copy of the order, directions or policy decisions as the case may be, by which the appellant is aggrieved, either in person or through a registered post with acknowledgment due, within 30 days from the date of the orders, direction or policy decision:-Provided that if the Appellate Authority is satisfied that there was proper and sufficient reason for the delay in preferring the appeal, the Appellate Authority, for reasons to be recorded in writing, may allow the appeal preferred after the expiry of the aforesaid period of thirty days but before the expiry of 45 days from the date of the orders, direction or policy decision, as the case may be.(5)The notice for hearing of the appeal shall be given in form (VI) or Form (VII) by a registered post with an acknowledgement due.
