Section 20 in Orissa Minor Minerals Concession Rules, 2004
20. Grant of recognition for preparation of mining plan.
(1)Any person possessing the qualifications and experience required under Sub-rule (2) of Rule 19 may apply for recognition to the authorized officer for the purpose.(2)The authorized officer after making such enquiry, as it deems fit, may grant or refuse to grant recognition and where recognition is refused, the authorized officer shall record reasons in writing and communicate the same to the applicant.(3)A recognition shall be granted for an initial period of ten years and may be renewed for further periods not exceeding ten years at a time:Provided that the authorized officer may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of hearing to the person concerned.
