Section 19(2) in Orissa Minor Minerals Concession Rules, 2004
(2)No person shall be granted recognition for the purposes of Sub-rule (1) by the authorized officer unless he holds-(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 any institution recognized by the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956 (3 of 1956) or any qualification equivalent thereto; and(ii)possesses professional experience of five years of working in a supervisory capacity in the field of mining or mineral administration after obtaining a degree or qualification required under Clause(i).
