Section 24 in Chhattisgarh Biological Diversity Rules, 2015
24. Local Biodiversity Fund.
(1)A Local Biodiversity Fund shall be constituted at each level of local body. Management, custody of the Local Biodiversity Fund and the purposes for which the fund shall be applied in the manner as may be prescribed by the State Government;(2)The Board shall provide to the local body any loan or grant received by it from State Government, Central Government or from the Authority for the purpose of the Act. The local body can also access such funds from other sources as may be decided upon by the State Government;(3)The Local Biodiversity Fund shall be operated by the Biodiversity Management Committee. The Board shall lay down the operational guidelines for operation of the fund by the Biodiversity Management Committees, including ways, in which its functioning is transparent;(4)The fund shall be used for the conservation and promotion of biodiversity in the areas falling within the jurisdiction of the concerned local body and for the benefit of the local community in so far such use is consistent with conservation of biodiversity;(5)The account of the Local Biodiversity Fund shall be prepared in such forms as may be specified by the Board;(6)The Biodiversity Management Committees shall prepare its annual report, giving full account of its activities during the previous financial year and submit a copy thereof to the District Magistrate of the area and to the Board;(7)The accounts of the Local Biodiversity Fund shall be maintained and audited in such manner, as may be specified by the Board.
