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State of Bihar - Section

Section 69 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

69. State Level Mining Task Force.

(1)There shall be constituted a State Level Mining Task Force as under:-
(a) Chief Secretary - Chairman
(b) Development Commissioner - Member
(c) Principal Secretary Home - Member
(d) DG Police - Member
(e) Principal Secretary, Environment and Forest - Member
(f) Principal Secretary, Revenue and Land Reforms - Member
(g) Principal Secretary, Industries - Member
(h) Principal Secretary, Road Construction Department - Member
(i) Principal Secretary, Building ConstructionDepartment - Member
(j) Principal Secretary, Rural Works Department - Member
(k) Principal Secretary, PHED - Member
(l) Principal Secretary Commercial Taxes Department - Member
(m) Chairman State Pollution Control Board - Member
(n) Principal Secretary, Mines and Geology Department - Member
(o) Director Mines - Member Secretary
(2)The Chief Secretary may co-opt or invite any other officer or expert to attend and contribute in the meeting of the State Level Mining Task Force. Half of the Members present shall constitute the quorum.