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State of Rajasthan - Section

Section 7 in The Rajasthan Loans To Small Mining Lessees Rules, 1982

7. Power to sanction loan.

- (i) The Asstt. Mining Engineer, Mining Engineer, Supdt. Mining Engineer and the director of Mines and Geology will have the powers to sanction loans in any one case upto the amount mentioned below:-
Asstt. Mining Engineer upto Rs. 5.000/-
Mining Engineer upto Rs. 15,000/-
Suptd. Mining Engineer upto Rs. 25,000/-
Director of Mines and Geology upto Rs. 75.000/-
Provided that the Suptd. Mining Engineer will sanction loans on the basis of recommendation of a committee consisting of the Additional Director (Mines) Additional Director (Admn.) and Suptd. Mining Engineer of the circle concerned. The Director of Mines and Geology shall sanction loans on the basis of recommendation of another committee consisting of the following:-
Secretary, Mines Chairman
Directory, Mines and Geology  
Finance Secretary or his nominee  
(2)Loans for an amount exceeding Rs. 75,000/- shall be sanctioned by the Government.