Section 4(2) in Bihar Biological Diversity Rules, 2017
(2)Appointment of Chairperson under sub-rule (1) of this rule shall be made by the State Government in accordance with section 22 (4) (a) of the Act either on deputation basis or by selection. Provided that if the appointment is made on deputation, such candidate shall not be below the rank of the Principal Secretary, Government of Bihar.
