Section 10(3) in The Mineral Conservation and Development Rules, 2017
(3)The Director, Atomic Minerals Directorate for Exploration and Research or an officer of the Atomic Minerals Directorate for Exploration and Research authorised in writing by the Director, Atomic Minerals Directorate for Exploration and Research shall be the competent authority to take decisions with respect to a mining plan pursuant to clause (b) of sub-section (2) of section 5, in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.
