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Union of India - Act

The Protection of Plant Varieties and Farmers Rights (Recognition and Reward from the Gene Fund) Rules, 2012

UNION OF INDIA
India

The Protection of Plant Varieties and Farmers Rights (Recognition and Reward from the Gene Fund) Rules, 2012

Rule THE-PROTECTION-OF-PLANT-VARIETIES-AND-FARMERS-RIGHTS-RECOGNITION-AND-REWARD-FROM-THE-GENE-FUND-RULES-2012 of 2012

  • Published on 31 July 2012
  • Commenced on 31 July 2012
  • [This is the version of this document from 31 July 2012.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Protection of Plant Varieties and Farmers Rights (Recognition and Reward from the Gene Fund) Rules, 2012Published vide Notification New Delhi, the 31st July, 2012Ministry of Agriculture(Department of Agriculture and Co-operation)G.S.R. 601(E). - In exercise of the powers conferred by clause (iii) of sub section (1) of section 39 of Protection of Plant Varieties and Farmers' Rights Act, 2001 (53 of 2001), the Central Government hereby makes the following rules, namely: -

1. Short title and commencement.

(1)These Rules may be called the Protection of Plant Varieties and Farmers' Rights (Recognition and Reward from the Gene Fund) Rules, 2012.
(2)They shall come into force from the date of their publication in official Gazette.

2. Reward.

(1)A farmer who is engaged in the conservation of genetic resources of land races and wild relatives of economic plants and their improvement through selection and preservation shall be entitled to a reward to be called the "Plant Genome Saviour Farmer Reward".
(2)There shall be maximum of ten rewards or less in a financial year.
(3)The reward shall comprise of a citation, memento and cash of rupees One Lakh each.

3. Recognition.

(1)A Farmer referred to in sub-rule (1) of rule (2) shall be entitled to recognition to be called the Plant Genome Saviour Farmer Recognition.
(2)The recognition shall consist of a citation and memento subject to a maximum of twenty recognition certificates in a financial year.

4. Recognition and Reward to be conferred annually.

(1)The recognition and reward to farmers shall be conferred annually.
(2)The details and application form for recognition and reward from the Gene Fund shall be widely publicised through newspaper and website of the Authority.

5. Eligibility and the awardees to be determined by committee.

(1)The eligibility criteria for the recognition and reward shall be in accordance with section clause (iii) of sub section (1) of 39.
(2)A farmer to be eligible for the recognition and reward shall in accordance with clause (iii) of sub section (1) of 39, be engaged in the conservation of genetic resources of land races and wild relatives of economic plants and their improvement through section and preservation and the material so selected and preserved has been used as donors of genes in varieties registrable under the Act.
(3)A Thirteen member committee headed by Additional Secretary/Special Secretary looking after the Extension work in Department of Agriculture and Cooperation, as Chairman shall determine the eligibility and select the awardees for recognition and reward from the Gene Fund.
(4)The committee shall comprise of: -
(a) Additional Secretary/Special Secretary looking afterExtension work in Department of Agriculture and Cooperation; (Chairman)
(b) Deputy Director-General (Agri, Extension), Indian Councilof Agriculture Research; (Member)
(c) Deputy Director-General (CAPART); (Member)
(d) Joint Secretary (Extension), Department of Agriculture andCooperation; (Member)
(e) Joint Secretary (Seeds), Department of Agriculture andCooperation; (Member)
(f) Joint Secretary, Ministry of Panchyati Raj; (Member)
(g) Joint Secretary, Ministry of Tribal Affairs; (Member)
(h) Chief Executive Officer, National Medicinal Plants Board; (Member)
(i) Secretary, National Biodiversity Authority; (Member)
(j-l) Three Representatives each from farmers' organisation,women's organisation, Non Government Organisation, relating toagriculture and Agriculture Universities; (Member)
(m) The Registrar (Farmers' Rights) shall be theex officioMember-Secretary of the committee.
(5)The quorum of the committee shall be five.
(6)The farmers shortlisted for recognition and reward shall be required to deposit in the National Gene Bank of the Protection of Plant Varieties and Farmers' Right Authority a specified quantity of seeds or propagating material to be decided by the Chairperson of the Authority.
(7)The farmers once entitled for Plant Genome Saviour Farmer Reward or Plant Genome Saviour Farmer Recognition shall not be eligible to apply again.

6. Application Form.

(1)The application form for Plant Genome Saviour Farmer Recognition or Plant Genome Saviour Farmer Reward shall be in accordance with the Schedule - I to these rules.
(2)The Applicant shall submit a declaration in form given in Schedule - II to these rules.
(3)The applications shall to be forwarded through Chairperson or Secretary of the Concerned Panchayat Biodiversity Management Committee or Concerned District Agricultural Officer or Director of Research of concerned State Agriculture University or Concerned District Tribal Development Office.

I

[See rule 6(1)]Protection of Plant Varieties and Farmers' Rights AuthorityS-2, 'A' Block, NASC Complex, DPS Marg, Opp. Todapur VillageNew Delhi 110012Application form for plant Genome Saviour Farmer Reward/ Recognition for a farmer who is engaged in Conservation of Genetic Resources of Land Races and Wild Relatives of Economic Plants and their Improvement through selection and Preservation and that the material so selected and Preserved has been used as Donors of Genes in varieties Registrable under PPV&FR Act, 2001 (Section 39(1)(iii) of the Protection of Plant Varieties and Farmers' Right Act, 2001)Year__________
1. Name of the Applicant(ALL CAPITALS)  
2. Postal address (forcorrespondence)BlockVillageP.O.DistrictStatePinTel.(if any)E-mailFaxMob.  
3. Location(s) of the conservation site(s)  
4. Plants and varieties in which conservation efforts had beenmade.  
5. Whether the material so selected and preserved has been usedas donors of genes in varieties registrable under Protection ofPlant Varieties & Farmers' Rights Authority Act,2001(Certificate from the concerned institution to beattached)  
6. How many varieties (inc1uding farmers' varieties, land races,wild relatives and other genetic resources) had beenconserved?(give details plant/crop wise)  
7. How much area is being planted/ cultivated by the applicantwith the conserved varieties?(give details)  
8. Whether any innovative methods of conservation like culturalpractices, storage techniques etc developed/ adopted?(givedetails)  
9. Give information about the varieties that were developed withconserved variety.  
10. What is the distinct trait identified in the conservedvariety/ varieties  
11. Name of the organization, if any that identified any usefultrait in the conserved varieties.  
12. Whether the Farmer rewarded or recognized for the conservationefforts by any other organization?(give details)  
13. Name the agencies (governmental or Non GovernmentOrganizations) conversant with the claims made i. Governmental:ii. Non Government Organizations
14. Whether the material finds it place in People's BiodiversityRegister  
Note: 1. Please sign each page of the Application Form .

2. There is no application fee.

3. For details/ information in any column, extra pages can be attached as Annexure.

4. Any clarification can be sought from the officials of PPV&FRA.

5. Declaration to be attached.

II

Protection of Plant Varieties & Farmers' Rights AuthorityS-2, 'A' Block NASC Complex, DPS Marg, Opp. Todapur VillageNew Delhi 110 012Declaration[See rule 6 (2)]Name and address/telephone no. /e-mail of the person with whom the Registrar, PPV&FRA can correspond with:Name (Block Letters) ___________________________Postal address (for correspondence) _______________Block __________________Village _________________P.O. ___________________District _________________State __________________Pin ___________________Tel. (if any) _____________The information given in the application is true to the best of my knowledge, information and belief.Signature of the ApplicantIt is hereby certified that the farmer named in this application has conserved and improved the material mentioned in this application form and the said material has been used as donor of genes in varieties registrable under PPV&FR Act, 2001.(To be certified by Chairperson/Secretary of the Concerned Panchayat Biodiversity Management Committee or Concerned District Agricultural Officer or Director of Research of concerned SAU or Concerned District Tribal Development Office)