Section 34(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)The Selected Applicant before the execution of mining lease deed under the provision of Chapter II, IV and IX or issuing a mining permit under Chapter VI of these rules, shall get prepared a mining plan by the person, recognised and registered by the Director, having the qualification and experience namely-(i)a degree in Mining Engineering or postgraduate degree in Geology granted by university established or incorporated by or under Central Act or a Provincial Act or a State Act, including any institution recognised by the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956; and(ii)professional Experience of 5 years of working in a Supervisory Capacity in the 3-field of mining after obtaining the degree.
