Section 2(1) in Rajasthan Biological Diversity Rules, 2010
(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.
