Section 37C in The Rajasthan Minor Mineral Concession Rules, 1986
37C. Mining plan/Simplified Mining Scheme to be prepared by a recognised person.
(1)No mining plan/[simplified mining scheme as required in sub-rule (1), (4) and (5) of rule 37B] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] shall be approved unless it is prepared by a recognised person.(2)No person shall be recognised for preparation of mining plan/simplified mining scheme 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 a Central Act, a Provincial Act or a State Act, including any institutions recognised by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification granted by any University or institution outside India and have a professional experience of two years of working in a supervisory capacity in the field of mining after obtaining a degree; or(ii)three years full time diploma certificate in mining engineering awarded by the State Technical Education Boards and have a professional experience of five years of working in a supervisory capacity in the field of mining after obtaining diploma.(3)A person recognised to prepare a mining plan/simplified mining scheme may also carry out modification of the existing mining plan/scheme.
