Section 37N(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)A mining engineer or geologist employed by the lessee/licensee/short term permit holder shall possess the qualifications specified below:-(i)Geologist: A postgraduate degree in Geology granted by a University established or incorporated by or under a Central Act, a Provincial 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;(ii)Mining Engineer: A degree in Mining Engineering granted by a University established or incorporated by or under a Central Act, a Provincial 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;(iii)Diploma in Mining Engineering: 3 years full time diploma certificate in mining engineering awarded by the State Technical Education Boards;
