Section 4 in Bihar Biological Diversity Rules, 2017
4. Procedure of selection and appointment of the Chairperson.
(1)The Chairperson of the Board shall be appointed by the State Government.(2)Appointment of Chairperson under sub-rule (1) of this rule shall be made by the State Government in accordance with section 22 (4) (a) of the Act either on deputation basis or by selection. Provided that if the appointment is made on deputation, such candidate shall not be below the rank of the Principal Secretary, Government of Bihar.(3)Appointment of any person to the post of the Chairman by selection from outside the Govt. service will be made by the selection committee headed by the Chief Secretary, members of which will be the Principal Secretary/Secretary, Environment & Forests and Principal Chief Conservator of Forest (HoFF).
