.-In these rules, unless the context otherwise requires,-(a)"Act "means the Biological Diversity Act, 2002 (18 of 2003);(b)"Authority "means the National Biodiversity Authority established under sub-section (1) of section 8;(c)"Biodiversity Management Committee "means a Biodiversity Management Committee established by a local body under sub-section (1) of section 41;(d)"Chairperson "means the Chairperson of the National Biodiversity Authority or as the case may be, of the State Biodiversity Board;(e)"fee "means any fee stipulated in the Schedule;(f)"Form "means form annexed to these rules;(g)"Member "means a member of the National Biodiversity Authority or a State Biodiversity Board and includes the Chairperson, as the case may be;(h)"section "means a section of the Act;(i)"Secretary "means the full time Secretary of the Authority;(j)words and expressions used but not defined in these rules and defined in the Act shall have the meaning respectively assigned to them in the Act.
