Section 66 in The Mineral Conservation and Development Rules, 2017
66. Territorial jurisdiction of Controller of Mines and Regional Controller.
- The Controller General may by a notification in the Official Gazette, prescribe the limits of the territorial jurisdiction of the Controller of Mines and the Regional Controller for purposes of these rules:Provided that 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, may by a notification in the Official Gazette, prescribe the limits of the territorial jurisdiction of the authorised officer of the Atomic Minerals Directorate for Exploration and Research for the purposes of these rules.
