Section 38(4) in Chhattisgarh Minor Mineral Rules, 1996
(4)Preferential Rights.- A Quarry permit shall be granted only to the residents of the Panchayat where the quarry is located in the following order of preference :-(a)Co-operative society/association of Scheduled Tribe/Scheduled Caste/Backward Classes Educated unemployed youths or individuals where more than 50 per cent of the members belong to the concerned category and the chairman of the society belongs to the concerned category and also where the executive committee have representation in the ratio of the members of the concerned category and hail from below poverty line unemployed youth belonging to Scheduled Tribe/Scheduled Caste/Backward Classes in that order;(b)An educated unemployed youth belonging to below poverty line families listed in the District Rural Development Agency;(c)Any other person belonging to below poverty line families listed in the District Development Agency;(d)Any other applicant:[Provided that exclusive Co-operative Society/Association of Women or an individual woman shall have the preferential right over other applicants in the same order as provided in clauses (i), (ii), (iii) and (iv).] [Inserted by Notification No. 19-53-87-XII-2, dated 21-01-1998.]
