Section 8 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
8. Power and function of Director Mines.
(1)He shall head the Directorate of Mines and shall exercise administrative control over all Mining Officers of the Department.(2)He shall be responsible for the security of all mining operations in the State. He shall also be responsible for ensuring that the interest of the State are protected and all the Mineral Concession Holder, Corporation, other licensees operate as per the provisions of the Act and these rules.(3)He shall be responsible for the collection of royalty and other revenues payable.(4)There may be a Directorate of Security under him which shall employ adequate personnel on either deputation or recruitment from Civil / Police Personnel or retired Defence/Para Military/ Police Personnel.(5)The Directorate of Security shall function under the control and supervision of Director and shall discharge such duties as may be assigned to it by the Director.(6)The structure of the Directorate of Security shall be approved by the State Government.
