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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Granite Conservation And Development Rules, 1999

(2)A part-time mining engineer possessing qualifications prescribed in sub-clause (i) of clause (a) of sub-rule (1) may be employed to supervise upto a maximum of six granite quarries provided that all such granite quarries are located within a radius of fifty kilometers:Provided that a person possessing the qualifications other than those prescribed in sub-clause (i) of clause (a) of sub-rule (1) may be employed as part-time mining engineer in quarries upto a maximum of three granite quarries provided that such quarries are located within a radius of fifty kilometers.