7. Allotment on the basis of tariff based competitive bidding for power projects.
(1)Notwithstanding anything contained in rules 5 or 6, the Central Government may in accordance with the clause (b) of the proviso to section 11A of the Act, allot any coal block which has been specified by the Central Government for allotment under sub-clause (iii) of clause (b) of sub-rule (1) of rule 3, to any company or corporation that has been awarded a power project on the basis of competitive bids for tariff (including Ultra Mega Power Projects) and recommended for such allotment by the Government of India in the Ministry of Power, on such terms and conditions as the Central Government may deem expedient.
