Section 37N(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)For the purpose of carrying out mining operations in accordance with these rules, every holder of a mining lease/quarry licence/short term permit holder shall employ:-(i)a whole-time mining engineer or the person possessing IInd Class Mine Manager's Certificate of Competency issued by Director General of Mines Safety, where mining operations are carried out by deployment of heavy mining machinery for deep hole drilling, excavation, loading and transport, or where the average employment exceeds one hundred per day or in case area of mining lease/quarry licence/short term permit is 25 hectare or more.(ii)in case of any other mine, a person having diploma in mining with two years' experience in mining operations or the person possessing foreman's certificate of competency issued by the Director General of Mines Safety or Geologist.(iii)in case where area of lease/licence/permit is up to one hectare and mining is carried out only by manual means the person having qualification mentioned in clause (i) or (ii) can work for a maximum of [fifteen leases or fifty quarry licenses/short term permits, provided that all such mines/quarries are located within a radius of hundred kilometers.] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012]Provided that if any doubt arises about the lease/licence/permit falling under clause (i), (ii) or (iii) above, it shall be referred to officer authorised by the Government in this regard for decision.Explanation: The expression `average employment' means the average per day of the total employment of the mine during the preceding quarter (obtained by dividing the number of man-days worked by the number of working days).
