The Biological Diversity Act, 2002

25. Provisions of sections 9 to 17 to apply with modifications to State Biodiversity Board.-

The provisions of sections 9 to 17 shall apply to a State Biodiversity Board and shall have effect subject to the following modifications, namely:-

a.   references to the Central Government shall be construed as references to the State Government;

b.   references to the National Biodiversity Authority shall be construed as references to the State Biodiversity Board;

c.   reference to the Consolidated Fund of India shall be construed as reference to the Consolidated Fund of the State.