Section 37O in The Rajasthan Minor Mineral Concession Rules, 1986
37O. Duties of qualified person.
(1)It shall be the duty of the qualified person employed as per rule 37N to take all necessary steps to plan and conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the mining lease/quarry licence/short term permit area in accordance with these rules.(2)He/She shall be responsible for the preparation and maintenance of plans, sections, reports and schemes in accordance with these rules.(3)He/She shall be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately.(4)He/She shall carry out all such orders and directions as may be given in writing under these rules by any authorized officer and shall forward a copy of such orders or directions to the holder of mining lease/quarry licence/short term permit.(5)He/She shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at mining lease/quarry licence/short term permit for the purpose of carrying out the provisions of these rules and orders issued there under and where he is not the owner or agent of the mining lease/quarry licence/short term permit, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose.(6)On receipt of a requisition under sub-rule (5), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the qualified person.
