Section 58 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
58. Delegation.
- The Government may by notification in the Official Gazette, direct that any powers exercisable by it under these rules, may, in relation to such matters and subject to such conditions, as may be specified in the notification, be exercisable by such officer or authority as may be specified in the notification:Provided that the Government may, by notification in the Official Gazette, direct that any powers exercisable by the Director under these rules may be exercised, in such cases and subject to such conditions, as may be specified in the notification, by any officer of the Directorate of Industries, as may be specified in the notification.
