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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(d) in Coal Blocks Allocation Rules, 2017

(d)The Central Government may constitute a committee consisting of members from the Ministry of Coal, other ministries or departments of Central Government and such technical experts from various fields as may be deemed expedient for making recommendations to the Central Government for the purposes of determining technical and financial eligibility of the bidders.