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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana State Sand Mining Rules, 2015

(2)Constitution of State Level Committee (SLC):The State Level Committee shall consists of the following Officers:
(a) Chief Secretary : Chairman
(b) Director General of Police : Member
(c) Spl. C.S. & CIP, Ind. & Com. Dept. : Member
(d) Prl.Secy., Revenue Dept. : Member
(e) Prl.Secy., Rural Development : Member
(f) Prl.Secy., I & CAD Dept. : Member
(g) VC & MD, TSMDC : Member
(h) Commissioner, Rural Development : Member
(i) Commissioner, Transport Dept. : Member
(j) Member-Secretary, TSPCB : Member
(k) Director, Ground Water Dept. : Member
(l) Engineer-in-Cheif, Irrigation Dept. : Member
(m) Director of Mines & Geology : Member-Secretary
The State Level Committee shall meet periodically to take up review of the performance, the matters referred by District Level Sand Committee for review of any statutory provisions and issue necessary guidelines for proper implementation of the Rules.