Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(5)(a) in Gujarat District Mineral Foundation Rules, 2016

(a)"high priority areas" means :
(i)Centralized purification systems, water treatment plants, permanent/temporary water distribution network including standalone facilities for drinking water, laying of piped water supply system.
(ii)Effluent treatment plants, prevention of pollution of streams, lakes, ponds, ground water, other water sources in the region, measure for controlling air and dust pollution caused by mining operations and dumps, mine drainage system, mine pollution prevention technologies, and measures for working or abandoned mines and other air, water and surface pollution control mechanisms required for environment-friendly and sustainable mine development.
(iii)Creation of primary / secondary health care facilities in the affected areas. Provision of necessary staffing, equipment and supplies required for making such facilities effective. To supplement and work in convergence with the existing health care infrastructure of the local bodies, State and Central government. Consultations with the National Institute of Miners’ Health design special infrastructure needed to take care of mining related illnesses and diseases. Group Insurance Scheme for health care for mining affected persons.
(iv)Construction of school buildings, additional class rooms, laboratories, libraries, art and crafts room, toilet blocks, drinking water provisions residential hostels for students/teachers in remote areas,, sports infrastructure, engagement of teachers/other supporting staff, e-learning setup, other arrangement of transport facilities (bus/van/cycles/ rickshaws, etc.) and nutrition related programs.
(v)Special programs for addressing problems of maternal and child health, malnutrition, infectious diseases, etc.
(vi)Special program for welfare of aged and disabled people.
(vii)Skill development for livelihood support, income generation and economic activities for local eligible persons, including training, development of skill development center, self-employment schemes, support to self-help groups and provision of forward and backward linkages for such self-employment economic activities.
(viii)Collection, transportation and disposal of waste, cleaning of public places, provision of proper drainage and sewage treatment plant, provision for disposal of fecal sludge, provision of toilets and other related activities.