Section 2 in Bihar Biological Diversity Rules, 2017
2. Definitions.
- In these rules, unless otherwise requires in the context -(1)"Act" means the Biological Diversity Act, 2002 (18 of 2003);(2)"Authority" means the National Biodiversity Authority established under subsection (1) of section 8 of the Act.(3)"Board" means the Bihar State Biodiversity Board established under section 22 of the Act.(4)"Committee" means a Biodiversity Management Committee established by a local body under section 41 of the Act;(5)"Chairperson" means the chairperson of "Bihar State Biodiversity Board";(6)"Fee" means any fee stipulated in the Schedule;(7)"Form" means form annexed to these rules;(8)"Government" means the Government of Bihar;(9)"Member" means a member of the Bihar State Biodiversity Board"; and includes Chairperson;(10)Secretary means the Secretary of the Board;(11)"Rule" means a rule of these rule;Words and expressions used but not defined in these Rules and defined in the Act shall have the same meaning as assigned to them in the Act.
