Section 3(c) in The Mineral Conservation And Development Rules, 1988
(c)[ "authorised officer" means any officer of the Indian Bureau of Mines duly authorised in writing by the Controller General, Indian Bureau of Mines or an officer authorised in this behalf by the State Government to perform the functions under these rules;] [Substituted by Notification No. G.S.R. 407(E), dated 20.5.2015 (w.e.f. )]
