Section 10 in The Mineral Conservation and Development Rules, 2017
10. Competent Authority.
(1)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 a mining plan approved by any officer of the Indian Bureau of Mines, pursuant to clause (b) of sub-section (2) of section 5.(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.(3)The Director, Atomic Minerals Directorate for Exploration and Research or an officer of the Atomic Minerals Directorate for Exploration and Research authorised in writing by the Director, Atomic Minerals Directorate for Exploration and Research shall be the competent authority to take decisions with respect to a mining plan pursuant to clause (b) of sub-section (2) of section 5, 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.
