Section 37(3) in The Mineral Concession Rules, 1960
(3)The State Government may, by order in writing, determine any lease at any time if the lessee has, in the opinion of the State Government, committed a breach of any of the provisions of sub-rule (1) [or sub-rule (1-A) ] [Inserted by G.S.R. 877, dated 21.9.1985. ][* * *] [ The words " or Sub-Rule (1-B)" omitted by G.S.R. 345(E), dated 30.3.1994.] or has transferred any lease or any right, title or interest therein otherwise than in accordance with sub-rule (2):Provided that no such order shall be made without giving the lessee a reasonable opportunity of stating his case.[37-A. Transfer of lease to be executed within three months [Inserted by G.S.R. 804, dated 22.5.1979. ].-Where on an application for transfer of mining lease under rule 37, the State Government have given consent for transfer of such lease, a transfer lease deed in Form O or a form as near thereto, as possible, shall be executed within three months of the date of the consent, or within such further period as the State Government may allow in this behalf.]
