Section 24 in Rajasthan Biological Diversity Rules, 2010
24. Local Bio-diversity Fund.
(1)At the level of local body, the local biodiversity fund shall be constituted. The Board shall provide to the local body any loan or grant received by its from State Government, Central Government or from the Authority for the purpose of the Act. The local body can also access such funds from other sources as it identifies or as specified by the Board.(2)The local Biodiversity Fund shall be utilized strictly in accordance with the provisions of sub-section (2) of Section 44 of the Act, which states that the fund shall be used for conservation and promotion of biodiversity in the areas falling within the jurisdiction of the concerned local body and for the benefit of the community in so far such use is consistent with conservation of biodiversity.(3)The fund shall be deposited in a Nationalised Bank/Schedule Bank approved by the Biodiversity Management Committee and it shall be operated by the Chairperson of the Committee under his seal and signature, or any other officer of the Bio-diversity Management Committee as may be authorised in this behalf.
