Section 25 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
25. Amendment of section 36.
In section 36 of the principal Act,—(i)for the marginal heading, the following shall be substituted, namely:—"Central Government to develop national strategies and plans for conservation, promotion and sustainable use of biological diversity.";(ii)in sub-section (1),—(a)after the words "The Central Government shall", the words "in consultation with the State Government and Union territories", shall be inserted;(b)for the words "conservation of biological resources, incentives", the words "conservation of biological resources, including cultivars, folk varieties and landraces, incentives" shall be substituted;(iii)in sub-section (3), for the words "sectoral or cross-sectoral plans, programmes and policies", the words "sectoral policies or cross-sectoral plans and programmes" shall be substituted;(iv)after sub-section (5) and before the Explanation, the following sub-section shall be inserted, namely:—"(6) The Central Government shall involve the National Biodiversity Authority or State Biodiversity Boards to undertake measures for conservation and sustainable use of biological diversity or traditional knowledge associated thereto.".
