Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Mineral Conservation and Development Rules, 2017

(1)The Controller General or an officer of Indian Bureau of Mines authorised in writing by the Controller General shall be the competent authority to take decisions with respect to a mining plan approved by any officer of the Indian Bureau of Mines, pursuant to clause (b) of sub-section (2) of section 5.