Section 10(2) in The Mineral Conservation And Development Rules, 1988
(2)The Controller General or the authorised officer [or the officer authorised in this behalf by the State Government, as the case may be,] [Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] may approve the modifications under sub-rule (1) [or approve with such alterations as he may consider expedient within a period of ninety days] [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).].
