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[Section 22]
[Entire Act]
State of Rajasthan - Subsection
Section 22(3) in The Rajasthan Minor Mineral Concession Rules, 1986
| (i) | Manual workers and widows of manual workersemployed in mines, belonging to Scheduled Castes; | 5% |
| (ii) | Manual workers and widows of manual workersemployed in mines, belonging to Scheduled Tribes; | 5% |
| (iii) | Manual workers and widows of manual workersemployed in mines, belonging to Other Backward Class/SpecialBackward Class; | 5% |
| (iv) | Manual workers and widows of manual workersemployed in mines other than Scheduled Castes/Scheduled Castes/ Other Backward Class/Special Backward Class; | 15% |
| (v) | Persons belonging to Schedule Caste; | 5% |
| (vi) | Persons belonging to Schedule Tribe; | 5% |
| (vii) | Persons belonging to Other Backward Class /Special Backward Class; | 5% |
| (viii) | Persons identified as "Below Poverty Line"; | 10% |
| (ix) | Village artisans and land-less labour; 10% | |
| (x) | Freedom fighter/Ex-soldiers including members ofpara military forces belonging to Rajasthan, who have beenpermanently incapacitated or dependents of those who have diedwhile in service; | 10% |
| (xi) | Rajasthan State Government servants who havebeen permanently disabled while on duty or the dependents ofthose who have died while in service; | 5% |
| (xii) | Persons with disabilities (disabled persons)other than those covered in categories (x) & (xi) above; | 5% |
| (xiii) | Societies of Unemployed youth of Rajasthan; and | 10% |
| (xiv) | Other applicants. | 5% |