Section 6(2) in Jharkhand Minor Mineral (Auction) Rules, 2017
(2)The Director, Mines/Deputy Commissioner may having regard o article 244 and the Fifth Schedule to the Constitution, the provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 (40 of 1996); and the Scheduled Tribes and other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007), make such amendments to Schedule I as it may deem necessary.
