Section 6 in Chhattisgarh Biological Diversity Rules, 2015
6. Appointment, Term of office and Allowances of Expert Member.
(1)Five members shall be appointed from experts in matters of conservation of biological diversity, sustainable use of biological resources and equitable sharing of benefits arising out of the use of biological resources;(2)Every-Expert Member of the Board shall hold his office for a term not exceeding three years at a time, from the date of publication of his appointment in the Official Gazette;(3)The Expert Member can be removed from his office by the State Government if he/she has-(a)been adjudged as an insolvent; or(b)been convicted of an offence which involves moral turpitude; or(c)become physically or mentally incapable of acting as member; or(d)abused his position as to render his continuance in office detrimental to the public interest; or(e)acquired such financial or other interest which is prejudicial his functions as an expert member :Provided that the Expert Member shall not be removed from his office on any ground specified in sub-section (3), without a due and proper enquiry by an officer not below the rank of Principal Secretary to the Government of Chhattisgarh and without giving a reasonable opportunity of being heard.(4)Every Expert Member attending the meeting of the Board shall be entitled to sitting allowance, travelling expenses, daily allowance and such other allowances as are applicable to non-official member of Commissions and Committees of the State Government attending the meeting(s) of such Commissions or Committees.
