Section 2(1) in Chhattisgarh Biological Diversity Rules, 2015
(1)In these Rules, unless the context otherwise requires,-(a)"Act" means the Biological Diversity Act, 2002 (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 the Chhattisgarh State Biodiversity Board established under sub-section (1) of Section 22 of the Act;(d)"Chairperson" means the Chairperson of the State Biodiversity Board appointed under clause (a) of sub-section (4) of Section 22 of the Act;(e)"Committee" means Biodiversity Management Committee established by the local bodies under sub-section (1) of Section 41 of the Act;(f)"Expert Member" means member of the National Biodiversity Authority or a State Biodiversity Board, 'as the case may be and includes the Chairperson thereof;(g)"Fee" means any fee stipulated in these Rules;(h)"Form" means form appended to these Rules;(i)"Member Secretary" means the Member-Secretary of the Board;(j)"Section" means a section of the Act;(k)"State Government" means the Government of Chhattisgarh;
