Section 25(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Recognized Qualified person/Authorized person shall possess the following qualification and experience, namely :-(i)a degree in Mining Engineering or post-graduate degree in Geology from a University established or incorporated by or under a Central Act, or a State Act, including any institution recognised by the University Grants Commission established 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(ii)professional experience of three years in the field of mineral exploration/administration or mining after obtaining the degree or have been in the employment of the Directorate of Geology and Mining.
