Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Marble Development And Conservation Rules, 2002

(2)A part-time mining engineer possessing qualifications specified in sub-clause (i) of clause (a) of sub-rule (1) may be employed to supervise upto a maximum of six marble quarries or mines in case where all such marble quarries or mines are located within a radius of twenty kilometers:Provided that a person possessing the qualifications other than those specified in sub-clause (i) of clause (a) of sub-rule (1) may be employed as part-time mining engineer in quarries or mines upto a maximum of three marble quarries or mines in case where such quarries or mines are located within a radius of fifty kilometers.