Section 67 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
67. Registration of a 'Recognised Qualified Person" (RQP).
(1)No person shall be registered as a 'Recognised Qualified Person' for the purposes of rule 68 (1) by the Director, unless he possesses:(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 recognised 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)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 (1) (i) above.(2)Any person possessing the qualifications and experience as prescribed under sub-rule (1) above, may apply to the Director, or an officer authorised by him, for registration as a RQP along with a fee of Rs. 1,000/- (Rs. one thousand only). The Director may, after making such enquiry as deemed appropriate, grant or refuse to grant recognition and where recognition is refused, the Director shall record the reasons therefor in writing and communicate the same to the applicant.(3)The applicant recognised under sub-rule (2) above shall be so registered for a period of ten years and his registration may be further renewed on application and deposit of the fee as applicable at such time for a further period not exceeding ten years at any one time.(4)The registration of a person as 'Recognised Qualified Person' may be revoked at any time in the case of any misconduct on the part of such person after giving him a notice and opportunity of hearing. Similarly, the Director may refuse to renew recognition for reasons to be recorded in writing after giving him an opportunity of hearing.
