Section 24 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
24. Auction/Tender Committee.
- For conducting auction and its finalization, the State Government shall constitute Committee(s) for concerned district which may reject or accept any bid or tender without assigning any reason to the bidder or tenderer and in the case of rejection of bid or tender, the reason shall be reported to the Government.
