Section 14 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
14. System to be established by the State Government for mining plan.
(1)The system to be established by the State Government for preparation, certification and monitoring of the mining plan pursuant to the proviso to clause (b) of sub-section (2) of section 5, shall be submitted to the Central Government for seeking its previous approval.(2)The State Government shall seek the previous approval of the Central Government for any modification of the system approved by the Central Government under sub-rule (1).(3)The Central Government shall dispose of, with or without modifications, the proposal received from the State Government for approval of the system referred in sub-rule (1) or modification of a system referred in sub-rule (2) above within a period of six months from the date of receipt of such a proposal:Provided that the Central Government may revoke such approval for reasons to be recorded in writing and duly communicated to the State Government.(4)The Central Government may periodically review but not later than five years the system established by the State Government in this regard.
