Section 72 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
72. Divisional Level Mining Task Force.
(1)There shall be constituted a Divisional Level Mining Task Force as under :-(a)Divisional Commissioner - Chairman(b)Divisional Commissioners of the Bordering Divisions -Co-Chairmen(c)DIG Police of the Division.(d)DIG Police of the Bordering Divisions(e)The Conservator of Forest(f)All Collectors of the Division(g)All SPs of the Division(h)All DFOs of the Division(i)All Mining Officers of the Division(j)Secretary to the Divisional Commissioner-Member Secretary(2)Additionally, the Divisional Commissioner may co-opt such additional members as he may deem fit. The Divisional Commissioner may also invite the Collectors and the SPs of the districts who share boundaries with the Division.(3)Half of the Members present shall constitute the quorum.(4)It shall meet once in a month.
