Section 11 in The Karnataka Minor Mineral Concession Rules, 1994
11. Grant or renewal of quarrying lease.
(1)There shall be a Committee to make recommendations for grant or renewal of a quarrying lease under this rule.The committee shall consist of the following members;(a)The Secretary to Government, Commerce and Industries Department who shall be the Chairman;(b)The Secretary to Government, Finance Department: or his nominee not below the rank of the Deputy Secretary to Government.(c)The Secretary to Government, Revenue Department; or his nominee not below the rank of the Deputy Secretary to Government.The Secretary to Government, Forest, Ecology and Environment Department; or his nominee not below the rank of the Deputy Secretary to Government.(d)The Director, Department of Mines and Geology, who shall be the Member Secretary;(IA)Three members shall form the quorum for a meeting of the committee.(2)The Director shall, on receipt of the application under rule 9 scrutinies all such application and submit with his remarks to the committee.(3)On receipt of applications from the Director, the committee shall having regard to the priorities under rule 12, and the guidelines issued by the State Government, if any, consider such applications and make recommendations to the Director.Provided that the Committee shall not consider such applications in respect of any area, which is notified under rule 8B after the receipt of the application on or before the date of consideration and all such application shall be liable to be return to the applicants and security deposit and fee paid, if any, may be refunded.(4)The Director may, having regard to recommendations of the committee, order for grant or renewal of a quarrying lease or reject the application.(5)Where the quarrying lease is granted or renewed under sub-rule(4),the Director shall notify in FORM-GL the grant or renewal of the lease and in the case of rejection of application, such rejection together with reasons therefore shall be intimated to the applicant.
