Section 46 in The Mineral Conservation And Development Rules, 1988
46. Notice of certain appointments.
- When any new appointment is made of an agent, mining engineer, geologist, manager or any person under sub-rule (6) of rule 42 or when the employment of any such person is terminated or any such person leaves the said employment or when any change occurs in the address of any such person, the owner of the mine or the holder of the prospecting license shall, within fifteen days from the date of such appointment, termination, leaving or change in address give a notice in [Form I] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General, Controller of Mines and the Regional Controller.
