Section 80 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
80. Sanction of expenditure from the Fund.
(1)Any or all proposals for expenditure from out of the Fund shall be approved by a committee of officers headed by the Principal Secretary of the department and consisting of representatives from the departments of mines and geology, finance, environment, forests, health, education, Panchayat & Development.(2)The mode and method of collection, remittance, and utilisation of these 'other charges' shall be notified separately by the department.
