Report No. 171

13. Functions of the State Boards.-

(1) The State and Union territory Administration Biodiversity Boards shall function in accordance with the guidelines provided by the National Authority under section 11.

(2) It shall be the duty of the State and Union territory Administration Biodiversity Boards to advise the State Government on,-

(a) matters relating to the conservation of biological diversity, sustainable use of its components and equitable sharing of the benefits arising out of the utilisation of biological resources; and

(b) utilisation of State or Union Territory Biodiversity Fund as the case may be.