Delegation of Powers
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Some Notifications—
- Approval of Mining Plans of Marble.
[S.0.378]:—In exercise of the powers conferred by Rule 42 of the Rajasthan Minor Mineral Concession Rules, 1986 read with clause 19 of this department's Notification No. F.15(20)Khan/Gr.11/94, dated 1-3-2002 (Marble Policy, 2002), the State Government hereby authorises the officers of the Mines & Geology Department mentioned in Column No. 2 of the Schedule, to exercise the powers of approval of mining plan of Marble for the area of districtsmentioned against them in Column No. 3 of the Schedule, namely:—
Schedule
| S.No. | Officer | Jurisdiction (Area of District) |
| 1 | 2 | 3 |
| 1 | Additional Director (Mines), Udaipur | Rajsamand, Bhilwara, Chittorgarh & Banswara. |
| 2 | Additional Director (Geology), Udaipur | Sirohi, Dungarpur and Udaipur. |
| 3 | Additional Director (Mines), Jaipur | Jaipur Sikar, Jhunjhunu, Alwar and Ajmer. |
| 4 | Additional Director (Geology), Jaipur | Bharatpur, Dholpur, Karauli, Sawai Madhopur, Dausa, Tonk, Bundi, Kota, Baran and Jhalawar. |
| 5 | Additional Director (Mines) Jodhpur | Nagaur, Churu, Bikaner Sriganganagar and Hanumangarh. |
| 6 | Additional Director (Geology), Jodhpur | Jodhpur, Jaisalmer, Barmer, Jalore and Pali. |
[2] Granite Policy 2002— Approval of Plans
[S.0.379]:—In exercise of the powers conferred by Rule 12 of the Granite Conservation Development Rules, 1999 read with clause 15 of this department's Notification No. F.12(78)Khan/Gr.2/91, dated 2-3-2002 (Granite Policy, 2002). the State Government hereby authorises the officers of the Mines & Geology Department mentioned in Column No. 2 of the Schedule, to exercise the powers of approval of mining plan of Granite for the area of districts mentioned against them in Column No. 3 of the Schedule, namely :—
SCHEDULE
| S.No. | Officer | Jurisdiction (Area of District) |
| 1 | 2 | 3 |
| 1 | Additional Director (Mines), Udaipur | Rajsamand, Bhilwara, Chittorgarh & Banswara. |
| 2 | Additional Director (Geology), Udaipur | Sirohi, Dungarpur and Udaipur. |
| 3 | Additional Director (Mines), Jaipur | Jaipur Sikar, Jhunjhunu, Alwar and Ajmer. |
| 4 | Additional Director (Geology), Jaipur | Bharatpur, Dholpur, Karauli, Sawai Madhopur, Dausa, Tonk, Bundi, Kota, Baran and Jhalawar. |
| 5 | Additional Director (Mines) Jodhpur | Nagaur, Churu, Bikaner Sriganganagar and Hanumangarh. |
| 6 | Additional Director (Geology), Jodhpur | Jodhpur, Jaisalmer, Barmer, Jalore and Pali. |
[3] Disposal of Application for Grant or Renewal
of Prospecting Licence
[S.O.:exercise of the powers conferred by Rule 42 of the Rajasthan Minor Mineral Concession Rules, 1986 read with clause 4(1) of this department's Notification No. F.15(20)Khan/Gr.11/94, dated 1-3-2002 (Marble Policy, 2002) and Notification No. F.12(78)Khan/Gr.2/91, dated 2-3-2002 (Granite Policy, 2002), the State Government hereby authorises the Additional Director (Mines) for disposal of application for grant and renewal of prospecting licence within their jurisdiction.]
[Notification No. F.12(7)/Mines/Gr.11/2000 GSR 54 dated 24th October, 2005, Published in Rajasthan Gazette Exty. Part IV(Ga)(I) dated 31-10-2005]
In exercise of powers conferred under rule 42 of Rajasthan Minor Mineral Concession Rules, 1966, the State Government hereby delegates powers to its subordinate officers under Rule 35(gg) of RMMCR, 1986 as under—
| S. No. | Rules in respect of which power are delegated | Subordinate Officer to whom powers are delegated |
| 1 | Rule 35(gg)— Power to release Bank Guarantee/FDR deposited with RCC/E RCC Contract | Superintending Mining Engineers of Mines and Geology Department, Govt. of Rajasthan in their respective jurisdiction. |
