.-(1) Every owner, agent or manager of a mine shall permit students of mining and geological institutions approved by the Central Government to acquire practical training of the mines and plants operated by them and provide all necessary facilities required for the training of such students.(2)Applications for training from students of institutions teaching mining or geology should be forwarded to the owner, agent or manager of a mine through the Principal or Head of the institution. Cases of refusal to provide facilities for practical training by any owner, agent or manager of a mine should be referred to [the Controller General, Indian Bureau of Mines] [ Substituted by G.S.R. 298, dated 28.2.1984.].
