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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(2)(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 per cent., of the members belong to the concerned category and also where the Chairman of the Society is of the concerned category and also where the executive committee have the representation in the ratio of the members of the concerned category and belonging from Below Poverty Line families listed in the District Rural Development Agency or Educated Unemployed youth belonging to Scheduled Tribes/Scheduled Castes/Other Backward Classes in that order;