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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(a) in Chhattisgarh Minor Mineral Rules, 2015

(a)Co-operative Society/Association of Scheduled Tribes/Scheduled Castes/Other Backward Classes and Co-operative Society/Association of educated unemployed youths or individuals, where more than fifty percent of the members belong to the concerned category, where the Chairman of the Society is of the concerned category and also where the executive committee have representation in the ratio of the members of the concerned category and belongs from Below Poverty Line families listed in the District Rural Development Agency or Educated Unemployed youth belonging to Scheduled Tribes/Schedule Castes/Other Backward Classes in that order;