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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1)(b) in The Granite Conservation And Development Rules, 1999

(b)in the case of a granite quarry lease other than the mechanised granite quarry lease,-
(i)a part-time mining engineer possessing qualification as prescribed under clause (a) above; or
(ii)a part-time mining engineer, possessing a post graduate degree in geology or Second Class Metalliferous Mines Manager's Certificate, or
(iii)a whole-time mining engineer possessing Secondary School Leaving Certificate and mine Foreman Certificate with minimum five years' experience of working as Mines Foreman or Mate in mines including granite quarries.