18. Qualification and appointment or authorisation of surveyors.
- The owner, agent or manager of every mine shall appoint or authorize a person holding degree or diploma in mining or civil engineering of an educational institution recognised by the Central Government or certificate in surveying issued by Institution of Surveyors or surveyor's certificate issued under the Act as surveyor to assist the manager of the mine as and when required and for carrying out the survey, levelling and for preparing plans and sections of the mine as required under these regulations and the orders made thereunder.
