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State of Bihar - Section

Section 70 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

70. Monitoring Committee.

- The State Level Mining Task Force shall constitute a Monitoring Committee headed by the Principal Secretary of the Department of Mines and Geology with such members as it may deem fit. The Monitoring Committee shall ensure the compliance of the directions of the State Level Mining Task Force.