| Contents |
|
Biodiversity Bill |
|
Biodiversity Bill |
| Annexure-A |
The Biological Diversity Bill, 2000 |
|
Biological Diversity Bill, 2000 |
| Chapter I |
Preliminary |
| 1. |
Short title: extent, application and commencement |
| 2. |
Definitions |
| 3. |
Application of Uruguay Round Agreements |
| Chapter II |
Establishment and Constitution of National Authority |
| 4. |
Establishment and constitution of National Biodiversity Authority |
| 5. |
Salary, allowances and other conditions of service of Chairperson and members |
| 6. |
Chairperson to be Chief Executive |
| 7. |
Secretary, Chief Accountants and Finance Officer and other staff |
| 8. |
Committees of National Authority |
| Chapter III |
Responsibilities of the Central Government |
| 9. |
General Measures for conservation and sustainable use |
| Chapter IV |
Functions and Powers of The National Authority |
| 10. |
Functions of National Authority |
| 11. |
Guidelines for benefit sharing biological resources |
| Chapter V |
State Biodiversity Board and Biodiversity Management Committees |
| 12. |
State Biodiversity Board |
| 13. |
Functions of the State Boards |
| 14. |
Biodiversity Management Committees in Municipalities and Panchayats |
| Chapter VI |
General Powers of The National Authority in other Matters |
| 15. |
Protection of knowledge of local people relating to Biodiversity |
| 16. |
Activities with prior informed consent |
| 17. |
Penalties |
| 18. |
Equitable Sharing of Benefits |
| 19. |
Prior Permission Regarding Commercial Application |
| 20. |
Biological Diversity Heritage Sites |
| 21. |
Power to Notify Threatened Species |
| 22. |
Repositories For Different Categories Of Biological Resources |
| Chapter VII |
National State and Local Biodiversity Fund |
| 23. |
National Biodiversity Fund |
| 24. |
State Biodiversity Fund |
| 25. |
Local Biodiversity Fund |
| Chapter VIII |
Finance, Accounts and Audit |
| 26. |
Grants by the Central Government |
| 27. |
Grants by the State Government |
| 28. |
Accounts and Audit |
| 29. |
Accounts and Audit of Board and Management Committee |
| Chapter IX |
Supersession of Dissolution of Authority |
| 30 |
Powers of Central Government to give Direction to Authority |
| 31. |
Supersession of National Authority |
| 32. |
Dissolution of National Authority |
| Chapter X |
Miscellaneous |
| 33. |
Penalties and offences |
| 34. |
Effect of other laws |
| 35. |
Power of Central Government to give directions to the State Government |
| 36. |
Power to Grant Exemptions |
| 37. |
Exemption from Income-tax |
| 38. |
Protection of action taken in good faith |
| 39. |
Cognizance of offence |
| 40. |
Members, officers and employees of the Authority to be public servants |
| 41. |
Power to delegate |
| 42. |
Vacancy or defect not to affect the validity of action taken |
| 43. |
Power of Entry, Inspection and Seizure |
| 44. |
Power of Central Government to make rules |
| 45. |
Power of State Government to make rules |
| 46. |
Power to exempt |
| 47. |
Power to remove difficulties |
