Section 55(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)A Mining Engineer or Geologist employed/retained as consultant by the mine holder as technical person shall possess the qualifications specified below:-GeologistA Post Graduate degree in Geology granted by a University established or incorporated by or under a Central Act, or a State Act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification;Mining EngineerA degree in Mining Engineering granted by a University established or incorporated by or under a Central Act, or a State act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification; or three years full time diploma certificate in mining engineering awarded by the State Technical Education Boards.
