Section 15 in Rajasthan Biological Diversity Rules, 2010
15. General functions of the Board.
- In particular and without prejudice to the generality of other provisions, the Board may perform the following functions-(i)Lay down the procedure and guidelines to govern the activities provided under Section 23 of the Act.(ii)Advise the State Government on any matter concerning conservation of bio-diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge.(iii)Provide technical assistance and guidance to the departments of the State Government.(iv)Regulate by granting of approvals or otherwise requests for commercial utilisation or bio-survey and bio-utilisation of any biological resource by Indian Nationals.(v)Facilitate updating and implementation of State Biodiversity Strategy and Action Plan.(vi)Commission studies and sponsor investigations and research.(vii)Engage consultant for a specific period, not exceeding three years, for providing technical assistance to the Board in the effective discharge of its functions:Provided that if it is necessary and expedient to engage any consultant beyond the period of three years, the Board shall seek prior approval of the State Government for such an engagement.(viii)Collect, compile and publish technical and statistical data, manuals, codes or guidelines relating to conservation of bio-diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge.(ix)Organise through mass media a comprehensive programme regarding conservation of bio-diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge.(x)Plan and organise training of personnel engaged or likely to be engaged in programmes for the conservation of biodiversity and sustainable use of its components.(xi)Take steps to build up database and to create information and documentation system for biological resources and associated traditional knowledge through bio-diversity registers and electronic data bases, to ensure effective management, promotion and sustainable uses.(xii)Co-ordinate the activities of the Bio-diversity Management Committees.(xiii)Report to the State Government about the functioning of the Board and implementation of the Act and the Rules made there under.(xiv)Recommend, prescribe, modify, collect fee of biological resources from time to time.(xv)Devise methods to ensure protection of rights including intellectual property rights over biological resources and associated knowledge including systems of maintaining confidentiality of such information as appropriate, including the protection of the information recorded in People's Biodiversity Registers.(xvi)Sanction grants-in-aid and grants to Bio-diversity Management Committee for specific purposes.(xvii)Undertake physical inspection of any area in connection with the implementation of the Act.(xviii)Strive to integrate biodiversity and biodiversity-dependent livelihoods into all sectors of planning and management, and at all levels of planning from local to state, to enable such sectors and administrative levels to contribute effectively for conservation and sustainable use.(xix)Prepare the annual Budget of the Board incorporating its own receipts as also the devaluation from the State and Central Government:Provided that the allocation by the Central Government shall be operated in accordance with the budget provisions approved by the Central Government.(xx)Board shall have full powers for granting administrative and technical sanctions to all the estimates, it may, however, delegate such administrative and technical sanction powers to the Member Secretary of the Board, as may be deemed necessary.(xxi)Recommend for creation of posts and mode of recruitment of such post; to State Government for effective discharge of the functions by the Board:Provided that no such post whether permanent/temporary or of any nature, shall be created without prior approval of the State Government.(xxii)Perform such other functions, as may be necessary to carry out the provisions of the Act or as may be specified by the State Government from time to time.(xxiii)Shall have power to acquire, hold and dispose of property, both movable and immovable and enter into contract for the same.(xxiv)Patenting of the important biological resources that are indigenous of the State.
