- (1.) The recommendations of the Central Empowered Committee contained in it's Report dated 1st September, 2011, are accepted, subject to the following clarification: (a) Paragraph (5) of the Report shall not apply to leases which are exclusively for Manganese ore; (b) In Clause (ix) of Paragraph (2), the words "to the Government", shall read as "to the State of Karnataka"; and (c) The Accounts of the sale proceeds shall be periodically audited by the Accountant General of the State of Karnataka; (2) Paragraph (v) of the Order passed by this Court on 26th August, 2011, reads as follows: (v) We also hereby extend our Order dated 5th August, 2011, to the Districts of Tumkur and Chitradurga, by which we had directed ICFRE to undertake macro level EIA study in respect of district Bellary and to submit reclamation and rehabilitation plan. Consequently, the said order shall equally apply to the Districts of Tumkur and Chitradurga.
(2.) The above-quoted paragraph of the Order dated 26th August, 2011, needs to be slightly modified as regards the period within which the Report is to be submitted in respect of Districts of Tumkur and Chitradurga. We hereby extend the period for carrying out macro level EIA study and to submit reclamation and rehabilitation plan in respect of Districts of Tumkur and Chitradurga by three months from the date of Order, i.e., 26th August, 2011.
(3.) Since the exercise of carrying out macro level EIA study will be highly expensive, we direct that the said expenses shall be incurred under the ad-hoc CAMPA Scheme as per the decision of the adhoc CAMPA Committee.;