Section 10 in Jammu and Kashmir Biological Diversity Rules, 2015
10. General Functions of the State Biodiversity Board.
- The Board shall perform the following functions :-(i)Lay down procedure and guidelines to govern the activities under section 23 of the Act ;(ii)Advise the Government on any matter concerning conservation of biological diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resources and knowledge ;(iii)Provide technical assistance and guidance to the departments of the State Government and Biodiversity Management Committees for coordination of the activities ;(iv)Regulate by granting of approval(s) or otherwise requests for commercial utilization or biosurvey and bioutilization of any biological resource by Indians ;(v)Facilitate updating and implementation of State bio-diversity Strategy and Action Plan ;(vi)Commission studies and sponsor investigations and research ;(vii)Engage consultants for specific periods, not exceeding three years, for providing technical assistance to the Board in the effective discharge of its functions, provided that if it is necessary and expedient to engage any consultant beyond three years the Board shall seek prior approval of Government for such engagement ;(viii)Collect, compile and publish technical and statistical data, manuals, codes and guides relating to conservation of biological diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge ;(ix)Organize through mass media a comprehensive awareness programme amongst all stakeholders regarding conservation of biological diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge ;(x)Plan and organize training programmes for personnel engaged or likely to be engaged for programmes in the conservation of biological biodiversity and sustainable use of its components ;(xi)Take steps to build up database and to create information and documentation system for biological resources and associated traditional knowledge through biodiversity registers and electronic data base, to ensure effective management, promotions and sustainable uses ;(xii)Give directions to Local Bodies/Biodiversity Management Committees in writing and through appropriate oral means, for the effective implementation of the Act ; and to facilitate their meaningful participation in all measures relating to conservation, sustainable use and equitable benefit sharing ;(xiii)To devise methods for ensuring protection of right including intellectual property rights over biological resources and associated knowledge, maintaining confidentiality of such information as appropriate, the protection of the information recorded in People's Biodiversity registers ;(xiv)Sanction grant-in-aid and grants to the Biodiversity Management Committees for specific purposes ;(xv)Undertake physical inspection of any area within its jurisdiction in connection with the implementation of the Act ;(xvi)Ensure that biodiversity and biodiversity dependent livelihoods are integrated into all sectors of planning and management, and at all levels of planning from local to State, to enable such sector and administrative levels to contribute effectively for conservation and sustainable use ;(xvii)Prepare annual budget of the Board ;(xviii)The Board shall have full powers for granting administrative and technical sanctions to all the estimates. It may, however, delegate such administrative and technical powers to the Chairperson/Member-Secretary of the Board any other employee of the Board, as may be deemed necessary ;(xix)Recommend creation of posts to the Government for the effective discharge of functions by the Board and to create such posts :Provided that no such posts, whether temporary or permanent, of any nature shall be created without the prior approval of the Government ;(xx)Shall have power to acquire, hold and dispose property, both movable and immovable and enter into contract for the same ;(xxi)Perform such other functions, as may be necessary to carry out the provisions of the Act or as may be prescribed by the State Government from time to time.
