Section 2 in Rajasthan Biological Diversity Rules, 2010
2. Definition.
(1)In these rules, unless the context otherwise requires;(a)"Act" means the Biological Diversity Act, 2002 (Act No. 18 of 2003);(b)"Authority" means the National Biodiversity Authority established under sub-section (1) of Section 8 of the Act;(c)"Board" means that Rajasthan State Biodiversity Board established under Section 22 of the Act;(d)"Chairperson" means the Chairperson of the Rajasthan State Biodiversity Board ;(e)"Committee" means Biodiversity Management Committee established by the local bodies under sub-section (1) of Section 41 of the Act;(f)"Fee" means any fee prescribed in these rules;(g)"Form" means a Form appended to these rules;(h)"Member" means member of the Rajasthan State Biodiversity Board, and includes the Chairperson thereof;(i)"Schedule" means the Schedule appended to these rules;(j)"Member Secretary" means the Member Secretary of the Board;(k)"Section" means section of the Act;(l)"State Government" means the Government of Rajasthan; and(m)"Year" means the financial year commencing on the first day of April.(2)Words and expressions used but not defined in these rules and defined in the Act shall have the same meaning respectively assigned to them in the Act.
