Section 20 in Jammu and Kashmir Biological Diversity Rules, 2015
20. Local Biodiversity Fund.
- i. Every Biodiversity Management Committee shall have its local biodiversity fund.ii. The Board shall provide to the Biodiversity Management Committee any loan or grant received from the State Government, Central Government or from the Authority for the purpose of the Act. The Biodiversity Management Committee can also access such funds from other sources as it identifies, or as specified by the Board.iii. The Local Biodiversity Fund shall be operated by the Biodiversity Management Committees. The Board shall lay down the operational guidelines for operation of the fund.iv. The fund shall be used for the conservation and promotion of biodiversity in the areas falling within the jurisdiction of the concerned Biodiversity Management Committee and for the benefit of the local community in so far such use is consistent with conservation of biodiversity.v. The account of the Local Biodiversity Fund shall be prepared in such forms as prescribed by the Board and during such time, as may be prescribed by the Board.
