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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2) in Gujarat District Mineral Foundation Rules, 2016

(2)The members of the State Level Coordination Committee shall comprise of the following, who shall be appointed by the Government as an ex-officio member:
Sr. No. Particulars of office of the member Designation of Members in the State LevelCoordination Committee
1. Minister of Mines and Mineral Chairperson
2. Minister of Panchayats and Rural Development Member
3. Additional Chief Secretary, Finance Department Member
4. Additional Chief Secretary, Industries and MinesDepartment Member
5. Additional Chief Secretary, Health and FamilyWelfare Department Member
6. Additional Chief Secretary, Social Justice andEmpowerment Department Member
7. Additional Chief Secretary, (Primary andSecondary) Education Department Member
8. Principal Secretary, (Planning), GeneralAdministration Department Member
9. Principal Secretary, Panchayats Department Member
10. Principal Secretary, Labour and EmploymentDepartment Member
11. Secretary, Rural Development Department Member
12. Secretary, Tribal Development Department Member
13. Secretary, Roads and Buildings Department Member
14 Member Secretary, Gujarat Pollution ControlBoard Member
15. Commissioner, Geology and Mining Member Secretary