(3)Whenever more than one application in any particular category are received for minerals of Schedule I for an area, the Sanctioning Authority shall while sanctioning a quarry lease take into consideration the following matters in respect of the applicants-(i)Any special knowledge or experience of mining and export;(ii)Technical and special management experience of establishing, running and maintaining cutting polishing industry; and(iii)The nature and quality of the technical staff and the plant and machinery deployed or to be deployed by the applicant;(iv)The financial resources of the applicant;(v)The proposed phased programme of establishing the industry;Notwithstanding anything contained in sub-rule (1) or (2), it shall be competent for the Sanctioning Authority for reasons to be recorded in writing and with the prior approval of the State Government to grant a lease in variance with the order of priority specified in sub-rule (1) and (2) :Provided that in cases falling under category (i) to (iv) in sub-rule (2), the grant of lease shall be subject to the condition that lessee shall work the quarry directly and shall not hand it over to any other party for working :Provided further that the Sanctioning Authority may refuse to accord preference to the application of a Co-operative Society/Association if he finds that the particular society does not work properly in the interest of the workers concerned:The lessee shall give priority in employment to the resident of the village in which the quarry lease is granted.
