Section 37D in The Rajasthan Minor Mineral Concession Rules, 1986
37D. Grant of recognition by State Government.
(1)Any person possessing the qualifications and experience required under sub-rule (2) of rule 37C may apply along with a non-refundable fee of Rs.10,000/-, for recognition to the Director or any officer authorised by the Director in this behalf.(2)The Director or any officer authorised by the Director in this behalf, after making such enquiry as it deems fit, may grant or refuse to grant recognition. Where recognition is refused, the authority shall record reasons of refusal in writing and communicate the same to the applicant.(3)The recognition shall be granted for an initial period of five years and may be renewed for further periods not exceeding five years at a time. The Director or any officer authorised by the Director in this behalf, may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of hearing to the person concerned.
