Delegation of Powers
Published vide Notification No. F. I4(3)Khan/Gr.11/86, S.O. 289 dated December 1, 1994. Published in Rajasthan Gazette EO, 4Ga(II) dated 3-12-1994, Page 293
011
- In exercise of the powers conferred by rule 42 of the Rajasthan Minor Mineral Concession Rules, 1986 the State Government hereby directs that the powers exercised by it under the said rules are delegated to the officers or authorities of the Mines and Geology Department as follows :
Delegation of powers under various provisions of the Rajasthan Minor Mineral Concession Rules, 1986
| Item No. | Designation of the Officer | Rule in respect of which powers are delegated | Powers |
| 1. | Director | 7: Powers to assign priority and distribute area to applicants for mining lease. | Full powers for such lease, where annual dead rent does not exceed Rs.5,00,000/-. |
| 2. | Additional Director (Mines) | -do- | Full powers for such lease, where annual dead rent does not exceed
Rs. 2,50,000/-. |
| 3. | Superintending Mining Engineer | -do- | Full powers for such lease where annual dead rent does not exceed Rs. 1,25,000/-. |
| 4. | Mining Engineer | 7: Powers to assign priority and distribute area to applicants for mining lease. | Full powers for such lease, where annual dead rent does not exceed Rs.50,000/-. |
| 5. | Assistant Mining Engineer | 7: Powers to assign priority and distribute area to applicants for mining lease. | Full powers for such lease, where annual dead rent does not exceed Rs.25,000/-. |
| 6. | Director | 8 : Disposal of mining lease application | Full powers for such lease, where annual dead rent does not exceed Rs.25,000/-. |
| 7. | Additional Director (Mines) | 8 : Disposal of mining lease application | Full powers for such lease, where annual dead rent does not exceed Rs.5,00,000/-. |
| 8. | Superintending Mining Engineer | 8 : Disposal of mining lease application | Full powers for such lease, where annual dead rent does not exceed Rs. 1,25,000/-. |
| 9. | Mining Engineer | 8 : Disposal of mining lease application | Full powers for such lease, where annual dead rent does not exceed Rs.50,000/-. |
| 10. | Assistant Mining Engineer | 8 : Disposal of mining lease application | Full powers for such lease, where annual dead rent does not exceed Rs.25,000/-. |
| 11. | Additional Director (Mines) | 15 : Powers to grant or refuse transfer of mining lease | Upto the limits as delegated under rule 8. |
| 12. | Additional Director (Mines) | 17 : Powers to renew mining lease | Upto the limit as delegated under rule 8. |
| 13. | Director | 18(17) : Power to grant mining lease for the working of newly discovered mineral(s) to the lessee or a person other than the lessee. | Full powers |
| 14. | Additional Director (Mines) | 18(17) : Powers to grant mining lease for the working of newly discovered mineral(s) to the lessee. | Upto the limits as delegated under rule 8. |
| 15. | Superintending Mining Engineer | -do- | -do- |
| 16. | Mining Engineer | -do- | -do- |
| 17. | Assistant Mining Engineer | -do- | -do- |
| 18. | Additional Director (Mines) | 18(19) : Powers to cancel the lease if the lessee ceases to work the mine for a continuous period of 6 months. | -do- |
| 19. | Additional Director (Mines) | 18(21) : Powers to determine lease, enter upon the leased area, distrain all all or any of the mineral of movable property therein or enter into sale of property so distrained. | Up to the limits as delegated under rule 8. |
| 20. | Director | 18A and 18B : Lapsing of lease and reviving of lease. | Up to the limits as delegated under rule 8. |
| 21. | Additional Director (Mines) | -do- | -do- |
| 22. | Superintending Mining Engineer | -do- | -do- |
| 23. | Mining Engineer | -do- | -do- |
| 24. | Assistant Mining Engineer | -do- | -do- |
| 25. | Additional Director (Mines) | 19(4) : Powers to permit execution/registration of lease deed after expiry of stipulated period. | Full powers. |
| 26. | Additional Director (Mines) | 21(1) : Power to grant lease by auction or tender. | Full powers where the annual dead rent in the erst-while lease in the area was not more than Rs.5,00,000/-. |
| 27. | Director | 21(3) & (4) : Powers to direct or discontinue grant of lease by auction or tender. | Full powers up to a limit of 10,00,000,1-, subject to provisions of rule 34(f). |
| 28. | Additional Director (Mines) | 32(2) : Powers to grant royalty collection contract by auction or tender. | Full powers up to a limit of 10,00, 000/-, subject to provisions of rule 34(f). |
| 29. | Superintending Mining Engineer | -do- | Full powers upto limit of Rs.5,00,000/- subject to provisions of rule 34(f). |
| 30. | Mining Engineer | -do- | Full powers upto a limit of Rs.1,25,000/- subject to provisions of rule 34(f) |
| 31. | Assistant Mining Engineer | 32(2):Powers to grant royalty collection contract by auction or tender. | Full powers upto a limit of Rs.50,000/- subject to provisions of rule 34(f) |
| 32. | Additional Director (Mines) | 34(e) : Powers to confirm bid in auction. | Full powers upto a limit of Rs.10,00,000/- subject to provisions of rule 34(f). |
| 33. | Superintending Mining Engineer | -do- | Full powers upto a limit of Rs. 5,00,000/- subject to provisions of rule 34(f). |
| 34. | Mining Engineer | 34 (e) : Powers to confirm bid in auction. | Full powers upto a limit of Rs. 1,25,000/- subject to provisions of rule 34(f) |
| 35. | Assistant Mining Engineer | -do- | Full powers upto a limit of Rs.50,000/- subject to provisions of rule 34(f). |
| 36. | Additional Director (Mines) | 35(e) : Powers to approve acceptance of tender | Full powers upto a limit of Rs. I 0,00,000/-subject to provisions of rule 35(f). |
| 37. | Superintending Mining Engineer | -do- | Full powers upto a limit of Rs.5,00,000/- subject to provisions of rule 35(f). |
| 38. | Mining Engineer | -do- | Full powers upto a limit of Rs.1,25,000/- subject to provisions of rule 35(f). |
| 39. | Assistant Mining Engineer | -do- | Full powers upto a limit of Rs.50,000/- subject to provisions of rule 35(f). |
| 40 | Additional Director (Mines) | 37(1), (2) & (3): Powers to perm it execution/registration of lease or contract after expiry of the stipulated period. | Full powers |
| 41. | Director | 59(1) & (2) : To Notification as free area on Notification board and publication in newspapers about area reserved under rule 73. | Full powers |
| 42. | Mining Engineer | 59(l) & (2) : To Notification as free area on Notification board and publication in newspapers except the area reserved under rule 73. | Full powers |
| 43. | Assistant Mining Engineer | -do- | Full powers |
| 44. | Director | 73 : Reservation of area for prospecting or mining operations. | Full powers within his jurisdiction. |
| 45. | Additional Director (Mines) | To permit mutation of lease in favour of the legal heir(s) of the lessee. | -do- |
| 46. | Additional Director (Mines) | Clause 5(2) of the agreement : to examine and test weighing machines and to require lessee to get it repaired, adjusted and put in order. | -do- |
| 47. | Additional Director (Mines) | Clause 6(4) : of the agreement : to obtain samples. | -do- |
Note : In Notification No. S.0 231 published in Rajasthan Gazettee Extraordinary on 28-3-86, the item No. 1 to 8, 18, 35, 43, 70, 76 to 79 and in Notification No. G.S.R. 100 published in Rajasthan Gazettee Part IV (Ga) on 5-3-92, the item No. 53 to 55, 59 to 61 and 64 to 66 shall be deleted.
