Section 55 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
55. Employment of technical persons.
(1)For the purpose of carrying out mining operation in accordance with approved mining plan, every mineral concession holder shall employ/retain consultant as per classification specified below:-(i)a whole-time Mining Engineer or the person possessing 2nd Class Mine Manager's Certificate of Competency issued by the Director General of Mines Safety, where mining operations are carried out by deployment of heavy mining machinery for deep hole drilling, excavation, loading and transport, or where the average employment exceeds one hundred per day or in case area of quarry is 50 hectare or more;(ii)in case the quarry area is more than 25 hectares and less than 50 hectares, a person having diploma in mining with 10 years experience in mining operation or person possessing foreman certificate of competency issued by the Director General of Mines Safely or a Geologist having post graduate degree in Geology with 10 years experience in supervising capacity; and(iii)in case where area of quarry is less than 25 hectares but not less than 2 hectares, where mining activities are carried out only by manual means, the person having qualification mentioned in clause (i) and (ii) can work for maximum of 10 mining lease or contract provided that all such mines/quarries are located within a radius of 100 kilometres.(2)If the holder of a mine possesses qualification as mentioned in sub-rule (1), he may appoint himself as the technical person for the purpose of sub-rule(1).(3)A Mining Engineer or Geologist employed/retained as consultant by the mine holder as technical person shall possess the qualifications specified below:-GeologistA Post Graduate degree in Geology granted by a University established or incorporated by or under a Central Act, or a State Act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification;Mining EngineerA degree in Mining Engineering granted by a University established or incorporated by or under a Central Act, or a State act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification; or three years full time diploma certificate in mining engineering awarded by the State Technical Education Boards.(4)The mineral concession holder shall intimate to the concerned Mining Officer the details of qualified person employed by him together with consent of such person.
