Section 34 in The Marble Development And Conservation Rules, 2002
34. Employment of mining engineer.
(1)For the purpose of carrying out mining operations in accordance with these rules, every holder of a marble quarry and mine lease shall employ,-(a)in the case of a mechanised marble quarry or mine, a whole-time mining engineer possessing the following qualifications, namely:-(i)degree in mining engineering with minimum one year's experience of working in mines including marble quarries or mines, or(ii)post graduate degree in geology with first class metalliferous mines manager's certificate or post graduate degree in geology with minimum three years' experience of working in supervisory capacity in mines including marble quarries or mines, or(iii)diploma in mining with first class metalliferous mines manager's certificate or diploma in mining with three year's experience in supervisory capacity in mines including marble quarries or mines, or(iv)first class metalliferous mines manager's certificate with minimum two years' experience of working in mines including marble quarries or mines after obtaining the certificate.(b)in the case of a marble quarry or mine lease other than the mechanised marble quarry or mine lease,-(i)a part-time mining engineer possessing qualification as specified 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 marble quarries or mines.Explanation .-For the purpose of this sub-rule, mechanised marble quarry or mine means a marble quarry or mine where machine capable of deep drilling is deployed or heavy machinery for excavation, handling or lifting or transporting of overburden and marble blocks is deployed.(2)A part-time mining engineer possessing qualifications specified in sub-clause (i) of clause (a) of sub-rule (1) may be employed to supervise upto a maximum of six marble quarries or mines in case where all such marble quarries or mines are located within a radius of twenty kilometers:Provided that a person possessing the qualifications other than those specified in sub-clause (i) of clause (a) of sub-rule (1) may be employed as part-time mining engineer in quarries or mines upto a maximum of three marble quarries or mines in case where such quarries or mines are located within a radius of fifty kilometers.
