Section 10 in Chhattisgarh Biological Diversity Rules, 2015
10. Member Secretary of the Board.
(1)Chief Conservator/Additional Principal Chief Conservator of Forests from State Forest Department shall be appointed as the Member Secretary of the Board by the State Government on deputation basis. His terms and conditions of appointment shall be determined by the State Government;(2)The Member Secretary shall be responsible for day to day administration of the Board. He/She shall also be responsible for implementation of various activities or programmes approved by the Board. He/She may also utilize funds released by National Biodiversity Authority as per their direction;(3)All orders or directions issued by the Board shall be under the signature of the Member Secretary or any other officer authorized in this behalf by the Board;(4)The Member Secretary either himself or through an officer authorized for the purpose may sanction and disburse all payments against the approved budget;(5)The Member Secretary shall have power to give technical sanctions to the estimates for which administrative sanction has been given by the Board or for which powers of administrative sanction has been delegated to the Member Secretary;(6)The Member Secretary shall be in charge of all the confidential papers of the Board and shall be responsible for their safe custody. He shall produce such papers whenever so directed by the Board/State Government;(7)The Member Secretary shall maintain the records of confidential reports of all the officers and staff of the Board after having been written as per channel specified by the State Government;(8)The Member Secretary shall exercise such other powers and perform such other function, as may be delegated to him from time to time by the Board.
