(1)He shall head the Directorate of Mines and shall exercise Administrative Control over all Mining Officers of the Department.(2)He shall be responsible for the security of all mining operations in the State. He shall also be responsible for ensuring that the interest of the State are protected and all the Settlees, Corporation, other licensees, operate as per the provisions of the Act and these rules.(3)He shall be responsible for the collection of royalty and other revenues payable.(4)There shall be a Directorate of Security under him which shall employ adequate personnel on either deputation or recruitment from Civil / Police Personnel or retired Defense/Para Military/ Police Personnel.(5)The Directorate of Security shall function under the control and supervision of Director and shall discharge such duties as may be assigned to it by the Director including the investigation of the offences under Chapter XI of these rules.(6)The structure of the Directorate of Security shall be approved by the State Government.
