Section 74 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
74. District Level Mining Task Force.
(1)There shall be a constituted a District Level Mining Task Force as under:(a)Collector- Chairman(b)Superintendent of Police(c)All Sub Divisional Officers(d)All Sub Divisional Police Officers(e)Divisional Forest Officer(f)Executive Engineer, RCD, BCD, PHED and Rural Works Department(g)District Transport Officer(h)District Mining Officer - Member Secretary(2)The Collector may co-opt or invite any other Officer or expert to attend and contribute in the meeting of the District Level Mining Task Force.(3)Half of the Members present shall constitute the quorum.(4)It shall necessarily meet once a month and at earlier frequencies as directed by the Department.
