Report No. 171

22. Repositories For Different Categories Of Biological Resources.-

The Central Government, in consultation with the National Authority, may designate institutions and other bodies as repositories under the Act for different categories of biological resources.Repositories shall keep in safe custody the biological material in ex-situ conditions including voucher specimens deposited with them. Any new taxon discovered shall be notified to the repositories or any other institution designated for this purpose and its voucher specimen deposited with them.