Section 30 in The Coal Mines (Special Provisions) Rules, 2014
30. Powers of the designated custodian.
(1)Without prejudice to the generality of the powers specified under section 19 of the Ordinance the designated custodian shall have the power to-(a)carry on coal mining operations in any Schedule II coal mine;(b)appoint a manager and other personnel for the carrying out of coal mining operations;(c)enter, or authorise any other person to enter any land or premises of Schedule II coal mine entrusted to it;(d)take such action as may be necessary for the recovery of any debt due to the Schedule II coal mines, in accordance with the provisions of sub-section (3) of section 19 of the Ordinance;(e)in case the designated custodian receives any money due to Schedule II coal mines, in accordance with the provisions of sub-section (3) of section 19 of the Ordinance, which pertains to a transaction made at any time before the appointed date, the designated custodian shall disburse such money to the prior allocatee after making payments in accordance with the provision of section 9 of the Ordinance and such verifications as may be necessary;(f)incur any expenditure, including the payment of taxes, duties, cess and rates to the Government or to any local authority, provided such expenditure are not due on account of the prior allottee:Provided further that in case such expenditure is necessary for operation and management of the mine, the designated custodian may incur the same with the prior approval of the Central Government;(g)require any prior allottee of the Schedule II coal mine entrusted with it, or any third party to provide such information and documents (regarding relevant Schedule II coal mine entrusted with it), as it may think expedient;(h)any other powers which may be consequential or incidental to the functions of the designated custodian specified in the Ordinance and these rules.(2)The designated custodian shall have the power to take any action to preserve any Schedule I coal mine entrusted with it, in case of any emergent situation and any such action shall be immediately intimated in writing to the Central Government by the designated custodian.(3)The Central Government may at any time direct the designated custodian to hand over possession, management and control of any of the mines referred to it to a person selected through the process of auction or allotment as per the provisions of the Ordinance and these rules.
