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Union of India - Section

Section 6 in Protection of Plant Varieties and Farmers Rights (Community Award from the Gene Fund) Rules, 2018

6. Eligibility and awardees to be determined by the Committee.

(1)The Committee shall determine the eligibility and select the awardees for Community Award from the Gene Fund.
(2)The community of farmers particularly, the tribal, village, rural and farming communities to be eligible for community award, be engaged in the conservation of genetic resources of land races and wild relatives of economic plants and their improvement through selection and preservation and the material so selected has been used as donors of genes in varieties registerable under the Act.
(3)The criteria for determining Community Award are as follow:-
(a)The community of farmers awarded with Plant Genome Saviour Community Award shall not be eligible to apply again.
(b)In any financial year, the award shall not be conferred to more than one community from the same State.
(c)The community of farmers shortlisted for Community Award shall be required to deposit a specified quantity of seeds or propagating material with the Authority to be decided by it's Chairperson.
(d)The Authority shall conduct a site inspection of the short-listed awardees for verification.
(4)A Committee shall confirm the eligibility and select the awardees for Community Award from the Gene Fund.
(5)The Committee shall comprise of:-
(a) Persons of outstanding caliber and eminentscientist with long practical experience in the field of PlantVarietal Research or Agro Bio-diversity to be nominated by theChairperson of the Authority. -Chairman
(b) Nominee of the Secretary, Department ofAgriculture, Cooperation and Farmers Welfare. -Member
(c) Nominee of the Secretary, Ministry ofEnvironment, Forests and Climate Change. -Member
(d) Nominee of the Secretary, Ministry of PanchayatiRaj. -Member
(e) Nominee of the Secretary, Ministry of RuralDevelopment. -Member
(f) Nominee of the Secretary, Department ofBiotechnology. -Member
(g) Representative of the Director General, IndianCouncil of Agricultural Research. -Member
(h) Two Vice-Chancellors of State AgricultureUniversities to be nominated on rotation basis by the Chairpersonof the Authority. -Member
(i) Two Directors from Institutes of Indian Councilof Agricultural Research or Council of Scientific and IndustrialResearch or Indian Council of Forestry Research and Education tobe nominated by the Chairperson of the Authority. -Member
(j) Director of Agriculture or Horticulture from anyof the States to be nominated on rotation basis by theChairperson of the Authority. (States represented in clause (h)and States represented in clause (j) shall be different) -Member
(k) Two farmers or two persons engaged inbiodiversity related activities to be nominated by theChairperson of the Authority out of which one shall be a woman. -Member
(l) One representative from a non-governmentalorganisation working in the Agro-Biodiversity conservation to benominated by the Chairperson of the Authority. -Member
(6)The Registrar (Farmers' Rights), shall be the Secretary of the Committee.
(7)The quorum of the Committee shall be five.