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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(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