Section 13 in The Granite Conservation And Development Rules, 1999
13. Mining plan to be prepared by a recognised person.
(1)No mining plan shall be approved unless it is prepared by a qualified person recognised in this behalf by the State Government or any person authorised by that Government or by a recognised person under rule 22-B of the Mineral Concession Rules, 1960.(2)No person shall be granted recognition for the purposes of sub-rule (1) by the State Government or any person authorised by that Government unless he holds-(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 Grant 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 (i).
