Section 23(2) in Chhattisgarh Biological Diversity Rules, 2015
(2)The Biodiversity Management Committees constituted under sub-rule (1) shall have seven local knowledgeable persons nominated by the local body, of which not less than one third shall be women. The persons so nominated should be drawn from amongst the herbalists, agriculturist, Non-Timber Forest Produce collectors/traders, fisher-folk, representative of user associations, community workers, academicians and any person/ representative of organization on whom the local body trusts that he can significantly contribute to the mandated of the Biodiversity Management Committee. The proportion of members belonging to the Scheduled Caste and the Scheduled Tribe should not be less than the percentage of Scheduled Caste/Scheduled Tribe population of the district. All the persons so nominated should be residents within the said local body limits and be in the voter lists;
