Section 31 in Bihar Coal Mining Area Development Authority Rules, 1988
31. Preparation and submission of Development Plan for sanction thereof by the Government.
- On the basis of the land use maps and the registers, the Authority shall, thereafter in compliance with the provisions in the Act prepare a Development plan and shall submit the same to the State Government for sanction. The State Government will communicate the sanction or shall re-turn the same with directions for modification in the plan within a period of six months from the date of receipt. If the plan is returned with directions for making modifications, the Authority shall make the necessary modifications and submit the same again to the Government within a period not exceeding 60 days or within the period extended by the Government from the date of receipt of the map from the Government. The same time limit will apply in respect of sanction of the modified plan by the Government.
