Section 20 in Chhattisgarh Biological Diversity Rules, 2015
20. Operation of State Biodiversity Fund.
(1)The State Biodiversity Fund shall be operated by the Member-Secretary of the Board or by such any other officer of the Board as may be authorized by the Board in this behalf;(2)The State Biodiversity Fund shall have two separate heads of account, one relating to the receipts (grants and loans) from the Central Government/National Biodiversity Authority and State Government, including receipts from such other sources as decided by the State Government and other relating to miscellaneous receipts of the Board;(3)The State Government shall provide such fund to the Board as the State Government think necessary for affective implementation of the Act;(4)The Board shall frame guidelines to ensure that decisions regarding the management and use of the Fund are transparent.
