Section 68(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)Duties of Geologist: It shall be the duty of the geologist to:-(a)be responsible for periodic updating of minerals resources, maintenance of bore cores or samples and bore hole logs;(b)plan for conservation of mineral resources and optimal utilisation of the minerals and ores in the mining leases;(c)prepare a scheme of prospecting as per the format specified by the Government and to carry out the investigation operation as per the scheme;(d)prepare the necessary geological maps, plans and sections which are required to delineate the ore body;(e)carry out petrological and mineralogical studies of host rock and mineralized zones;(f)calculate reserves and its grade;(g)provide all the necessary information required for controlling the quality of the minerals produced;(h)maintain proper records of the prospecting operations and records of sinking of shafts and boreholes as provided under these rules;(i)work out the appropriate method of sampling and ensure preparation of samples accordingly;(j)update the reserve figures, grade-wise and category-wise at the end of every year in case of a working mine;(k)identify the associated rocks and minerals and maintain proper records of the stacks of non-salable/sub-grade minerals produced; and(l)carry out all such orders and directions as may be given in writing under these rules by the Government and to forward a copy of all such orders or directions to the lease holder.
