LexThe Uttarakhand State Mineral Development Board
Uttarakhand · state statute
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dksbZ ckr ;k dkjZokbZ bl vf/kfu;e ds rRLFkkuh mica/kksa ds v/khu
dh x;h le>h tk;sxhA
&&&&&
THE UTTARAKHAND STATE MINERAL DEVELOPMENT BOARD ACT,
2014
(THE UTTARAKHAND ACT No. 01 OF 2015)
to establishment the Uttarakhand State Mineral Development Board and for
matters connected therewith or incidental thereto.
AN
ACT
Be it enacted by the Uttarakhand State Assembly in the Sixty -fifth Year of the Republic
of India as follows:
Short title and
commencement
1. (1) This Act may be called the Uttarakhand State
Mineral Development Board Act, 2014.
(2) it extends to the whole of State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) "Board" means the Uttarakhand State Mineral
Development Board constituted under section 3,
(b) ‘"Prescribed" means prescribed by the rules
under this Act.
(c) “Government” means the Government of the
Uttarakhand;
(d) “Member” means member of the B oard and
include its chairman,
(e) “Legislative Assembly” means Legislative
Assembly of the Uttarakhand.
Constitution of the
State Mineral
Development Board
and its jurisdiction.
3. (1) There shall be established a State Mineral
Development Board (hereinafter referred as Board)
for the purpose of mentioned jurisdiction in sub
section (2).
(2) The jurisdiction of the Board shall be such as may
be prescribed by the State Government.
Chairman, Vice -
chairman and
members of the
Board
4. (1) The State Government may make appoint a
Chairman and a Vice chairman amongst from the
elected members of the Legislative Assembly.
(2) The State Government may make nomin ation of
the following members in the Board.
(a) Infrastructure Development
Commissioner
Ex
officio
member
(b) Principal Secretary /
Secretary Mineral
Ex
officio
member
(c) Principal Secretary /
Secretary Revenue
Ex
officio
member
(d) Principal Secretary /
Secretary Forest and
environment
Ex
officio
member
(e) Principal Secretary /
Secretary Tourism
Ex
officio
member
(f) Managing Director, Kumaon
Mandal Vikas Nigam,
Garhwal Mandal Vikas
Nigam and Uttarakhand Van
Vikas Nigam
Ex
officio
member
(g) Director, Geology and
Mineral
Member-
Secretary
Provided that the State Government may
make appoint non Governmental members which
numbers shall not more than three in special
circumstances,
(3) The tenure of the Chairman and Vice -
chairman from the date of resuming his duties
shall be the date of his tenure as a Legislative
Assembly member.
(4) The tenure of the members of the Board shall be
such as may be prescribed.
Meetings, quorum
and regulation of
other matters of the
Board
5. (1) There shall be minimum three meetings conducted
by the Board in a year and the Chairman of the
Board shall authorized summon a meeting in
Dehradun,
Provided that as per necessity, the Chairman
may make summon meeting in other places of the
State.
(2) The quorum of the meeting and regulation of
other matters shall be such as may be prescribed.
(3) The notice of the meetings and the minutes of
Board shall be countersigned with the signature
of the Member -Secretary.
Pay and allowance
of the Chairman,
Vice-Chairman and
non Governmental
members
6. The pay and allowance and other terms of the
Chairman, Vice - Chairman and non Governmental
members shall be such as may be prescribe d by the
Government.
Removal of the
Chairman, Vice -
Chairman and non
Governmental
members
7. The State Government may make remove from his post
of the Chairman, Vice-Chairman and non
Governmental members in such manner and in such
terms as may be prescribed by the State Government.
Maintenance of the
Budget and other
accounts of the
Board and audit
8. The Budget and maintenance of the account of the
Board and manner of audit shall be such as may be
prescribed by the State Government.
Power to make 9. (1) The State Government may make rules to carry out
rules the provisions of this Act.
(2) Rules made by the State Government shall as soon
as may be after it is made, be laid before the State
Assembly.
Repeal and Saving 10. (1) The Uttarakhand State Mineral Development Board
Ordinance, 2014 (Ordinance no 04 of 2014) is he reby
repealed.
(2) Notwithstanding such repeal anything done or any
action taken under the said Ordi nance shall be deemed
to have been done or taken under the corr esponding
provisions of this Act.
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