Section 22(8) in The Mineral Concession Rules, 1960
(8)The powers under sub-rules (1) to (5) in regard to approval of mining plan and revision shall be exercised by authorities designated in this behalf by notification by the Department of Coal in so far as they relate to coal and lignite specified in Part A of the First Schedule to the Act.] [Substituted by G.S.R. 56(E), dated 17.1.2000, for Rule 22-BB (w.e.f. 18.1.2000). Earlier, it was inserted by G.S.R. 908(E), dated 19.10.1989. ][22-C. Grant of recognition by Central Government [ Inserted by G.S.R. 86(E), dated 10.2.1987.].-(1) Any person possessing the qualifications and experience referred to in sub-rule (2) of rule 22-B may apply for being recognised as a recognised person to the competent authority appointed for the purpose by the Central Government.
