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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Karnataka Regulation of Stone Crushers Act, 2011

(1)On and from the date of commencement of this Act, there shall be established in each of the Revenue District a District Stone Crushers Regulation Committee consisting of the following, namely:-
(a) The Deputy Commissioner of the District Chairman
(b) Superintendent of Police of the District Member ex-officio
(c) CEO of Zilla Panchayath of the District Member ex-officio
(d) Deputy Conservator of Forest of the District Member ex-officio
(e) Environmental Officer of the District Member ex-officio
(f) Assistant Director of Fire Force of the District Member ex-officio
(g) Assistant Director of Factories and Boilers ofthe District Member ex-officio
(h) Labour Officer in charge of the District Member ex-officio
(i) District Health Officer Member ex-officio
(j) Deputy Director/Senior Geologist, Department ofMines and Geology to be appointed by the Chairman Member-Secretary