Section 10(2) in The Mineral Conservation and Development Rules, 2017
(2)The State Government shall be the competent authority to approve a mining plan required for grant of a mining lease, prepared and certified in accordance with the system established by the State Government pursuant to the proviso to clause (b) of sub-section (2) of section 5 and approved by the Central Government:Provided that the Controller General or an officer of Indian Bureau of Mines authorised in writing by the Controller General shall be the competent authority to take decisions with respect to monitoring and implementation of such mining plans approved by the State Government.
