(2)Minerals specified at [S. No. 4 to 7] [Substituted/Inserted by Notification No. 19-1-2003-XII-2, dated 01-09-2005.] of Schedule 1 and Minerals specified in Schedule II -(i)Co-operative Society/Association of Scheduled Tribe/Scheduled Caste/Backward Classes, Co-operative Society/Association of educated unemployed youths or individuals where more than fifty per cent, of the members belong to the concerned category and also where the Chairman of the Society is of the concerned category and also where the executive committee have the representation in the ratio of the members of the concerned category and hail from below Poverty Line families listed in the District Rural Development Agency or educated unemployed youth belonging to Scheduled Tribe/Scheduled Caste/Backward Classes in that order.(ii)An educated unemployed youth belonging to below Poverty Line families listed in the District Rural Development Agency;(iii)Any other person belonging to below Poverty Line families listed in the district Rural Development Agency:(iv)Any other applicant :[Provided that exclusive Co-operative Society/Association of Women or an individual woman shall have the preferential right over other applicants in the same order as provided in clause (i), (ii), (iii) and (iv):] [Inserted by Notification No. 19-53-87-XII-2, dated 21-01-1998.][Provided further that] [Substituted by Notification No. 19-53-87-XII-2, dated 21-01-1998.] the above priorities shall hold good only if the applications are received within one month from the date of first application.
