Section 57 in The Mineral Conservation and Development Rules, 2017
57. Duties of mining engineer.
(1)It shall be the duty of the mining engineer to take all necessary steps to plan and conduct mining operations so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the mining lease area in accordance with these rules.(2)The mining engineer shall be responsible for the preparation and maintenance of plans, sections, reports and schemes in accordance with these rules.(3)The mining engineer shall be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately.(4)The mining engineer shall also carry out all such orders and directions as may be given in writing under these rules by the State Government or the Controller General or the authorised officer and shall forward a copy of such orders or directions to the holder of prospecting licence or prospecting license cum mining lease or the mining lease, as the case may be.(5)The mining engineer shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at the mine for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the holder of the mining lease, he shall make requisition in writing to the holder of the mining lease for anything required for the aforesaid purpose.(6)A copy of every requisition referred to in sub-rule (5) shall be recorded in a bound paged book kept for the purpose, and on receipt of such a requisition, the holder of the mining lease shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.
