Section 1(3) in Guidelines For International Collaboration Research Projectsinvolving Transfer Or Exchange Of Biological Resources Or Information Relating Thereto Between Institutionsincluding Government Sponsored Institutions And Such Institutions In Other Countries
(3)In view of the fact that collaborative research projects have been exempted from obtaining approval of the National Biodiversity Authority established under section 8 of Biological Diversity Act, 2002 (hereinafter referred to as the Act) and that the need for transfer and exchange of biological resources cannot be ruled out in such projects, sponsored under the bilateral and multi-lateral agreement, Memorandum of Understanding and work plan, etc., under the International Collaborative Research Projects, these guidelines are hereby notified by the Ministry of Environment and Forests in compliance with the said provisions of the Act and for such research projects.
