Section 67 in Gujarat Minor Mineral Concession Rules, 2017
67. Employment of Qualified officers.
(1)For the purpose of carrying out mining operations in accordance with these rules, every quarry lease holder shall employ a part-time mining engineer and a part-time geologist.(a)In case of minerals specified in Part A of Schedule III, the part-time mining engineer and geologist can be employed up to a maximum of:(i)eighteen mines/quarries where mining is carried out by manual means; and(ii)twelve mines/quarries where mining is carried out by any other means;provided that all such mines/quarries are located within a radius of fifty kilometres.(b)In case of minerals specified in Part B of Schedule III, the part-time mining engineer and geologist can be employed up to a maximum of six mines/quarries; provided that all such mines/quarries are located within a radius of fifty kilometres:Provided further that a whole-time geologist may be employed in-lieu of a part-time mining engineer.(2)A geologist or mining engineer referred in sub-rule (1) above shall possess the qualifications specified below:-(a)Geologist: A postgraduate degree in Geology obtained from 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;(b)Mining Engineer:(i)A degree in mining engineering obtained from 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; or(ii)three years full time diploma certificate in Mining Engineering awarded by the State Technical Education Boards with two years' experience in mining operations.(3)If a quarry lease holder possesses the qualifications as mentioned in sub-rule (1), he may appoint himself as the qualified officer for the purpose of sub-rule (1).(4)The lease holder shall intimate the Government, the details of qualified officer employed by him together with consent of such officer. When the employment of any such qualified officer is terminated or any such qualified officer leaves the said employment, the holder of the quarry lease shall within fifteen days from the date of such appointment, termination or leaving, inform such changes in writing to the Government.(5)The quarry lease holder shall also comply with the provisions of the Mines Act, 1952 (35 of 1952) with regard to employment of qualified officers.
