Section 15 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
15. Preparation of Mining Plan.
(1)Every mining plan under clause (b) of sub-section (2) of section 5 shall be prepared by a person having the following qualifications and experience:(a)a degree in mining engineering or a post-graduate degree in geology granted by a university established or incorporated by or under a Central Act, a Provincial Act or a State Act, including any institutions recognised by the University Grants Commission under section 4 of the University Grants Commission Act, 1956 (3 of 1956) or any equivalent qualification granted by any university or institution outside India and recognised by Government of India; and(b)professional experience of five years of working in a supervisory capacity in the field of mining after obtaining the degree.(2)Modifications to a mining plan shall be carried out by a person qualified to prepare a mining plan.(3)It shall be the obligation of the lessee to ensure that the mining plan is prepared in accordance with the manual prescribed by the Indian Bureau of Mines in this regard.(4)Preparation and modification of a mining plan as referred to in clause (b) of sub-rule (1) of rule 13 of these rules shall be done in accordance with the system approved by the Central Government under sub-rule (3) of rule 14 of these rules.
