Section 21A(1)(c) in The Karnataka Minor Mineral Concession Rules, 1994

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State of Karnataka - Subsection

Section 21A(1)(c) in The Karnataka Minor Mineral Concession Rules, 1994

(c)There shall be a taluk level auction committee consisting of the following members.

(i)Assistant Commissioner of the respective Jurisdiction Chairman

(ii)Tahasildar of the respective Jurisdiction Member

(iii)Executive Officer of the respective taluk panchayath Member

(iv)Senior Geologist/Geologist of the respective Jurisdiction Member Secretary

(v)The provision of rules 7, 29, 31, (2) (3) (4) of the chapter H and IV, of Rules 31A, 31D,

(vi)31E, 31G, 31H, 311, 31K and the Provisions of Rule of Rule 30, 31L and 310 of Chapter IV A shall mutatis and mutaudis apply to quarry leases granted.

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State of Karnataka - Subsection

Section 21A(1)(c) in The Karnataka Minor Mineral Concession Rules, 1994