Section 31 — Grants of money by State Government to State Biodiversity Board.
The Biological Diversity Act, 2002
The State Government may, after due appropriation made by the State Legislature by law in this behalf, pay to the State Biodiversity Board by way of grants or loans such sums of money as the State Government may think fit for being utilised for the purposes of this Act.Open in Lexace · Ask the AI about this section