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State of Bihar - Section

Section 4 in Bihar District Mineral Foundations Rules, 2018

4. Composition of Board of Trustees of the District Mineral Foundation.

(1)The District Mineral foundation in each of the district shall consist of the following members namely:-
Sl.No. Name and Designation Designation in Governing Council
1 Collector Chaiiperson
2 Additional Collector Co-Chairperson
3 Assistant Director Mines/ Mineral DevelopmentofFicer/Mines Inspector Member Secretary  
4 Director, District Rural Development Agency Member
5 Divisional Forest Officer Member
6 Civil Surgeon Member
7 District Welfare Officer Member
8 District Co-Ordinator, Jeevika Member
9 District Accounts Officer Member
10 District Cooperative Officer Member
11 Any other officer authorized by the Collector. Member
12 Two Representatives' One from Major Mineral &Other from Minor Mineral) from the holders of Mineral concessionbelonging to the concerned district Members  
13 Any person from mining affected area, nominatedby the Collector Member
(2)The Chairperson may invite such other officials to the meetings of the Foundation, as he/she may consider necessary.
(3)The quorum for the Foundation shall be fifty percent of the members.
(4)The Foundation shall meet at least once every quarter and more frequently if required, and accordingly take decisions regarding utilization of the Fund in an effective, transparent and accountable manner. The Chairperson shall arrange for the maintenance of the books of accounts of the Fund.