Section 22(7) in The Mineral Concession Rules, 1960
(7)The powers under sub-rules (1) and (2) in regard to approval of mining plans shall be exercised by Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad, and in regard to revision under sub-rules (3) to (5) shall be exercised by Secretary, Department of Atomic Energy, Mumbai, in so far as they relate to atomic minerals specified in Part B of the First Schedule to the Act.
