Section 10(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)The matters referred to in the second proviso to sub-rule (1) shall be the following, namely -(a)experience of the applicant in mining;(b)financial soundness, stability and special knowledge of geology and mining of the applicant, and(c)special knowledge of geology and mining of the technical staff already employed or to be employed for the work.
