Section 30 in Atomic Minerals Concession Rules, 2016
30. Facilities for training of students.
(1)Every owner, agent or manager of a mine shall permit researchers or students of mining, geological and mineral processing institutions approved by the Department or the Central Government to conduct research or acquire practical training of the mines and plants operated by them and provide all necessary facilities required for the training of such students.(2)The applications for research or training from students of institutions teaching mining, geology or mineral processing shall be forwarded to the owner, agent or manager of a mine through the Principal or Head of the Institution.(3)The cases of refusal to provide facilities for research or practical training by any owner, agent or manager of a mine shall be referred to the Secretary, Department of Atomic Energy, Mumbai, for his decision within a period of thirty days.
