Section 20 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
20.Amendment of section 22.
In section 22 of the principal Act,—(i)in sub-section (2), in the proviso, after the words " group of persons", the words "or body" shall be inserted;(ii)in sub-section (4), for clauses (a), (b) and (c), the following clauses shall be substituted, namely:—(a)a Chairperson, who shall be an eminent person having adequate knowledge, expertise and experience in the conservation and sustainable use of biological diversity and in matters relating to fair and equitable sharing of benefits, to be appointed by the State Government;(b)not more than seven ex officio members to be appointed by the State Government to represent the concerned departments of the State Government, including departments dealing Panchayati Raj and tribal affiairs;(c)not more than five non-official members to be appointed from amongst experts, including legal experts, scientists having special knowledge, expertise and work experience in matters relating to conservation of biological diversity, sustainable use of biological resources and fair and equitable sharing of benefits arising out of the use of biological resources.".
