Section 69(2) in The Mineral Conservation and Development Rules, 2017
(2)The powers granted to the Controller of Mines can be exercised by Chief Controller of Mines and the powers granted to the Chief Controller of Mines can be exercised by the Controller General:Provided that any power granted under these rules to an authorised officer of the Atomic Minerals Directorate for Exploration and Research may be exercised by the Director, Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.
