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[Cites 0, Cited by 0] [Section 71A] [Entire Act]

State of Haryana - Subsection

Section 71A(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(5)The District Level Environmental Committee shall also ensure effective compliance of the directions and terms and conditions of the grant of environmental clearances and shall review the same at periodic intervals.Explanation. - For the purposes of these rules, the District Level Environmental Committee (DLEC) shall consist of the following, namely:-
1 Deputy Commissioner of the District Chairman
2 District Development & Panchayat Officer Member
3 Regional Officer, Haryana State PollutionControl Board Member
4 Divisional Forest Officer Member
5 Any other district level officer whoseassociation isconsidered to be important by the Chairman as aspecial invitee Member
6 AME/Mining Officer-in-Charge Member Secretary.]
Chapter - 11 Regulation and control of mining operations