Section 42 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
42.Amendment of section 62.
In section 62 of the principal Act, in sub-section (2),—(i)for clause (a), the following clauses shall be substituted, namely:—(a)the manner of obtaining the certificate of origin under sub-section (2) of section 7;(aa)the books on the basis of which the certificate of origin to be issued, the manner of maintaining such books and the manner of issuing such certificate under sub-section (3) of section 7;(ab)the terms and conditions of service of the Chairperson, Member-Secretary and other members under section 9;";(ii)after clause (b), the following clause shall be inserted namely:—(ba)the other functions to be performed by the Member-Secretary;";(iii)in clause (e), after the word "application", the word "and payment of fees" shall be inserted;(iv)after clause (e), the following clause shall be inserted, namely:—(ea)form of application and payment of fees under sub-section (1) of section 20;";(v)after clause (j), the following clauses shall be inserted, namely:—(ja)the manner of holding inquiry by the adjudicating officer under section 55A;(jb)the other power under clause (e) of section 55B;"
