(1)In connection with the allocation of coal blocks the Central Government shall -(a)identify the coal blocks for allocation as per the standard technical parameters;(b)specify the manner of allocation through -(i)auction; or(ii)allotment to Government Company or corporation under clause (a) of the proviso to section 11A of the Act; or(iii)allotment to a company or corporation under clause (b) of the proviso to section 11A of the Act;(c)specify purpose of allocation of the coal blocks including, but not limited to, own consumption or for sale;Explanation. - Own consumption may include consumption of coal in the end uses such as production of iron and steel; generation of electricity through generating station; generation of electricity through captive generating plant; production of cement; production of fertilizers; production of syn-gas through coal gasification; or any other end use as the Central Government may, by notification in the Official Gazette, specify:Provided that in case the coal block is to be allocated for the purpose of own consumption, the Central Government may combine one or more end uses as specified under this sub-rule.(d)specify broad parameters for conducting allotment or auction including by way of forward auction or reverse auction;(e)prepare block dossier for each coal block as specified in rule 4; and(f)any other matter that the Central Government may deem expedient in accordance with the Act or these rules.(2)The Central Government may constitute one or more committees consisting of members from the Ministry of Coal, other ministries or departments in the Government of India and such experts as may be deemed expedient for making recommendations to the Central Government for the purposes of sub-rule (1) of rule 3.(3)Pursuant to the process undertaken in accordance with sub-rule (1) of rule 3, the Central Government shall conduct the auction process in accordance with the provisions of rule 5 or the allotment process in accordance with rule 6 or rule 7, as the case may be.
