Section 22(2) in The Mineral Concession Rules, 1960
(2)Modification of the approved mining plan during the operation of a mining lease also requires prior approval.] [ Substituted by G.S.R. 908(E), dated 19.10.1989.][22-B. Mining plan to be prepared by recognised persons [Substituted by G.S.R. 908(E), dated 19.10.1989. ].-(1) No mining plan shall be approved ][* * *] [ Certain words omitted by G.S.R. 908(E), dated 19.10.1989.][unless it is prepared by a qualified person recognised in this behalf by the Central Government, ] [Substituted by G.S.R. 908(E), dated 19.10.1989. ][or duly authorised officer] [ Inserted by G.S.R. 129(E), dated 20.2.1991.].
