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State of Bihar - Section

Section 127 in Bihar Minor Mineral Rules, 2017

127. Composition of Board of Trustees of the District Mineral Foundation.

(1)The District Mineral foundation in each of the district shall consist of the following members namely:-
Collector Chairperson
Additional Collector Co-Chairperson
Assistant Director Mines/ Mineral DevelopmentOfficer/Mines Inspector Member Secretary
Director, District Rural Development Agency Member
Divisional Forest Officer Member
Civil Surgeon Member
District Welfare Officer Member
District Co-Ordinator, Jeevika Member
District Accounts Officer Member
District Cooperative Officer Member
Any other officer authorized by the Collector. Member
Two Representatives,( One from Major Mineral &Other from Minor Mineral)from the holders of Mineral concessionbelonging to the concerned district Members
Any person from mining affected area, nominatedby the Collector Member
(2)The Chairperson may invite such other officials to the meetings of the Foundation, as he/she may consider necessary.
(3)The quorum for the Foundation shall be fifty percent of the members.
(4)The Foundation shall meet at least once every quarter and more frequently if required, and accordingly take decisions regarding utilization of the Fund in an effective, transparent and accountable manner. The Chairperson shall arrange for the maintenance of the books of accounts of the Fund.