Section 26 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
26.Insertion of new sections 36A and 36B.
After section 36 of the principal Act, the following sections shall be inserted, namely:—36A. Measures to be taken by National Biodiversity Authority.The Central Government may authorise National Biodiversity Authority or any other organisation to take any measure necessary to monitor and regulate within the territory of India, the access and utilisation of biological resources obtained from a foreign country in order to meet the international obligations to which India is a signatory.36B.State Government to develop strategies and plans for conservation and sustainable use of biological diversity(1)The State Government shall develop strategies, plans, programmes for the conservation and promotion and sustainable use of biological diversity, including measures for indentification and monitoring of areas rich in biological resources, promotion of in situ, and ex situ, conservation of biological resources, including cultivars, folk varieties and landraces, incentives for research, training and public education to increase awareness with respect to biodiversity, in conformity with the national strategies, plans and programmes.(2)The State Government shall, as far as practicable, wherever it deems appropriate, integrate the conservation, promotion and sustainable use of biological diversity into relevant sectoral policies or cross-sectoral plans and programmes.".
