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State of Rajasthan - Act

Delegation of Powers

RAJASTHAN
India

Delegation of Powers

Rule DELEGATION-OF-POWERS of 2002

  • Published on 1 March 2002
  • Commenced on 1 March 2002
  • [This is the version of this document from 1 March 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
Delegation of Powers

006.

Some Notifications—

1. Approval of Mining Plans of Marble.

[S.0.378] [No. F. 15(20) mines/Gr. II/ 94 dated 18.3.2002, published in Rajasthan Gazette EO-4(Ga)II dated 18.3.2002 page 489-490.]:—In exercise of the powers conferred by Rule 42 of the Rajasthan Minor Mineral Concession Rules, 1986 read with clause 19 of this department's Notification No. F.15(20)Khan/Gr.11/94, dated 1-3-2002 (Marble Policy, 2002), the State Government hereby authorises the officers of the Mines & Geology Department mentioned in Column No. 2 of the Schedule, to exercise the powers of approval of mining plan of Marble for the area of districts mentioned against them in Column No. 3 of the Schedule, namely:—

Schedule

S.No. Officer Jurisdiction (Area of District)
1 2 3
1 Additional Director (Mines), Udaipur Rajsamand, Bhilwara, Chittorgarh & Banswara.
2 Additional Director (Geology), Udaipur Sirohi, Dungarpur and Udaipur.
3 Additional Director (Mines), Jaipur Jaipur Sikar, Jhunjhunu, Alwar and Ajmer.
4 Additional Director (Geology), Jaipur Bharatpur, Dholpur, Karauli, Sawai Madhopur, Dausa, Tonk,Bundi, Kota, Baran and Jhalawar.
5 Additional Director (Mines) Jodhpur Nagaur, Churu, Bikaner Sriganganagar and Hanumangarh.
6 Additional Director (Geology), Jodhpur Jodhpur, Jaisalmer, Barmer, Jalore and Pali.
[2] Granite Policy 2002— Approval of Plans[S.0.379] [No F. 12(78) Mines/Gr. II/91/Pt. dated 18.3.2002, published in Rajasthan Gazette - EO-4(Ga)II dated 18.3.2002. Page 490-491.]:—In exercise of the powers conferred by Rule 12 of the Granite Conservation Development Rules, 1999 read with clause 15 of this department's Notification No. F.12(78)Khan/Gr.2/91, dated 2-3-2002 (Granite Policy, 2002). the State Government hereby authorises the officers of the Mines & Geology Department mentioned in Column No. 2 of the Schedule, to exercise the powers of approval of mining plan of Granite for the area of districts mentioned against them in Column No. 3 of the Schedule, namely :—

Schedule 2

S.No. Officer Jurisdiction (Area of District)
1 2 3
1 Additional Director (Mines), Udaipur Rajsamand, Bhilwara, Chittorgarh & Banswara.
2 Additional Director (Geology), Udaipur Sirohi, Dungarpur and Udaipur.
3 Additional Director (Mines), Jaipur Jaipur Sikar, Jhunjhunu, Alwar and Ajmer.
4 Additional Director (Geology), Jaipur Bharatpur, Dholpur, Karauli, Sawai Madhopur, Dausa, Tonk,Bundi, Kota, Baran and Jhalawar.
5 Additional Director (Mines) Jodhpur Nagaur, Churu, Bikaner Sriganganagar and Hanumangarh.
6 Additional Director (Geology), Jodhpur Jodhpur, Jaisalmer, Barmer, Jalore and Pali.
[3] Disposal of Application for Grant or Renewalof Prospecting Licence[S.O.:exercise of the powers conferred by Rule 42 of the Rajasthan Minor Mineral Concession Rules, 1986 read with clause 4(1) of this department's Notification No. F.15(20)Khan/Gr.11/94, dated 1-3-2002 (Marble Policy, 2002) and Notification No. F.12(78)Khan/Gr.2/91, dated 2-3-2002 (Granite Policy, 2002), the State Government hereby authorises the Additional Director (Mines) for disposal of application for grant and renewal of prospecting licence within their jurisdiction.] [No. F 15(20) Mines/Gr. II/94, dated 18.3.2002, Published in Rajasthan Gazette EO-4(Ga)/III-dated 18.3.2002, page 491.][Notification No. F.12(7)/Mines/Gr.11/2000 GSR 54 dated 24th October, 2005, Published in Rajasthan Gazette Exty. Part IV(Ga)(I) dated 31-10-2005]In exercise of powers conferred under rule 42 of Rajasthan Minor Mineral Concession Rules, 1966, the State Government hereby delegates powers to its subordinate officers under Rule 35(gg) of RMMCR, 1986 as under—
S. No. Rules in respect of which power are delegated Subordinate Officer to whom powers aredelegated
1 Rule 35(gg)— Power to release Bank Guarantee/FDRdeposited with RCC/E RCC Contract Superintending Mining Engineers of Mines and GeologyDepartment, Govt. of Rajasthan in their respective jurisdiction.