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State of Gujarat - Section

Section 8 in Gujarat District Mineral Foundation Rules, 2016

8. State Level Co-ordination Committee.

(1)The Government shall appoint a State Level Co-ordination Committee for coordination and smooth collection and seamless transfer of funds to the District Mineral Foundation Fund in the respective districts with minimum lag time for better implementation of the District Mineral Foundation across various districts.
(2)The members of the State Level Coordination Committee shall comprise of the following, who shall be appointed by the Government as an ex-officio member:
Sr. No. Particulars of office of the member Designation of Members in the State LevelCoordination Committee
1. Minister of Mines and Mineral Chairperson
2. Minister of Panchayats and Rural Development Member
3. Additional Chief Secretary, Finance Department Member
4. Additional Chief Secretary, Industries and MinesDepartment Member
5. Additional Chief Secretary, Health and FamilyWelfare Department Member
6. Additional Chief Secretary, Social Justice andEmpowerment Department Member
7. Additional Chief Secretary, (Primary andSecondary) Education Department Member
8. Principal Secretary, (Planning), GeneralAdministration Department Member
9. Principal Secretary, Panchayats Department Member
10. Principal Secretary, Labour and EmploymentDepartment Member
11. Secretary, Rural Development Department Member
12. Secretary, Tribal Development Department Member
13. Secretary, Roads and Buildings Department Member
14 Member Secretary, Gujarat Pollution ControlBoard Member
15. Commissioner, Geology and Mining Member Secretary
(3)The State Level Co-ordination Committee may meet as and when it deems necessary.
(4)The State Level Co-ordination Committee shall have all such powers as may be necessary for discharge of its functions specified in these rules.
(5)Without prejudice to the generality of the foregoing powers, the State Level Coordination Committee shall have the following powers, namely:-
(a)to apportion funds between more than one District Mineral Foundation when the Affected Area falls in more than one district;
(b)to determine utilization of District Mineral Foundation funds on larger projects in the Affected Areas or projects common to more than one district;
(c)to formulate methodology to be adopted by the District Mineral Foundations for determining the Directly Affected Areas, Indirectly Affected Areas and for identification of Affected People and Beneficiaries;
(d)to formulate policy guidance of maintenance of records in electronic format; and
(e)to specify minimum information required to be provided on the website of each District Mineral Foundation.
Chapter-III Management of the District Mineral Foundation