(1)At every mine, one or more persons holding a Surveyor's Certificate shall be appointed to be the surveyor for carrying out the surveys and levellings and for preparing the plans and sections required under the Act or the regulations, or orders made thereunder.Provided that in case of mines having opencast workings only, nothing in this sub-regulation shall prohibit the appoint of one or more persons holding a Surveyor's Certificate restricted to opencast mines only for carrying out the surveys and levellings and for preparing the plans and sections required under the Act or the regulations, or orders made thereunder.(2)No person shall be appointed as a surveyor of more than one mine or in any other capacity in the same mine, without the previous permission in writing of the Chief Inspector and subject to such conditions as may be specified therein.(3)The number of surveyors required to be appointed shall be on the scale as may be specified by the Board:Provided that in specific cases, the Chief Inspector may relax the requirement of the appointment of surveyors.(4)If a mine has more than one surveyor, each shall carry the duties and the responsibilities of the surveyor for the part or section of the mine to be assigned in writing by the owner, agent or manager:Provided that the owner, agent or manager shall appoint one of the surveyors to be responsible for the preparation and maintenance of the plans required to be prepared and maintained under these regulations who shall also be responsible for co-ordination and overall supervision of survey work in the mine.
