Section 17(3) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(3)The mining plan shall be prepared by a person who shall possess the qualification and experience as specified below.-(i)a degree in mining engineering or a post-graduate degree in geology granted by a University established or incorporated by or under an Act of Parliament or State Legislature or any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956) or any qualification equivalent thereto; and(ii)Professional experience of five years of working in a supervisory capacity in the field of mining after obtaining the qualification as specified in clause (i):Provided that the person is empanelled with State Government or other State Government or Central Government.
