Section 11(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)There shall be a Committee to make recommendations for grant or renewal of a quarrying lease under this rule.The committee shall consist of the following members;(a)The Secretary to Government, Commerce and Industries Department who shall be the Chairman;(b)The Secretary to Government, Finance Department: or his nominee not below the rank of the Deputy Secretary to Government.(c)The Secretary to Government, Revenue Department; or his nominee not below the rank of the Deputy Secretary to Government.The Secretary to Government, Forest, Ecology and Environment Department; or his nominee not below the rank of the Deputy Secretary to Government.(d)The Director, Department of Mines and Geology, who shall be the Member Secretary;(IA)Three members shall form the quorum for a meeting of the committee.
