Report No. 171
Chapter V
State Biodiversity Board and Biodiversity Management Committees
12. State Biodiversity Board.-
(1) EachStateandUnionterritory Administration may constitute a body to be known as the ----(name of the State) Biodiversity Board to exercise the powers conferred upon and to perform the functions assigned to State Biodiversity Boards under this Act.
(2) The terms of reference, the constitution and composition of the Board shall be such as may be prescribed by the State Government by rules framed in that behalf.
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