20. Mining plan to be prepared by a recognised person :
(1) No mining plan shall be approved unless it is prepared by a qualified person recognised in this behalf by the State/Central Government or any person authorised under Rule 22B of the Mineral Concession Rule, 1960.(2)No person shall be granted recognition for the purpose of sub clause (1) by the state Government or any person authorised unless he holds :(i)a degree in mining engineering or a post graduate degree in geology from a university or authority or any other prescribed qualification: and(ii)professional experience of 5 years of working in a supervisory capacity in the field of mining or geology, mineral administration after obtaining a degree or qualification required under_ sub clause(i)(iii)a person recognised to prepare a mining plan may also carry out modification of an existing inning plan.(iv)The State Government or any person authorised in this behalf shall convey his approval or disapproval to the applicant as the case may be.
