Section 6(3) in The Coal Mines (Special Provisions) Act, 2015
(3)The Central Government shall act through the nominated authority for the following purposes, namely:—(a)conduct the auction process and allotment with the assistance of experts;(b)execution of the vesting order for transfer and vesting of Schedule I coal mines pursuant to the auction;(c)executing the allotment order for any Government company or corporation in pursuance of section 5;(d)recording and mutating incorporeal rights of whatsoever nature including, consents, permissions, permits, approvals, grants, registrations;(e)collection of auction proceeds, adjustment of preferential payments and transfer of amount to the respective State Governments where Schedule I coal mine is located in accordance with the provisions of this Act.
