Section 38(1) in The Granite Conservation And Development Rules, 1999
(1)For the purpose of carrying out prospecting and mining operations in accordance with these rules, every holder of a granite quarry lease shall employ,-(a)in the case of a mechanised granite quarry, a whole-time mining engineer qualifications, possessing the following, namely:-(i)Degree in mining engineering with minimum one year's experience of working in mines including granite quarries, or(ii)Post Graduate degree in geology with First Class Metalliferous Mines Manager's Certificate or Post Graduate Degree in geology with minimum three years' experience of working in supervisory capacity in mines including granite quarries, or(iii)Diploma in Mining with First Class Metalliferous Mines Manager's Certificate or Diploma in Mining with three year's experience in supervisory capacity in mines including granite quarries, or(iv)First Class Metalliferous Mines Manager's Certificate with minimum two year's experience of working in mines including granite quarries after obtaining the certificate.(b)in the case of a granite quarry lease other than the mechanised granite quarry lease,-(i)a part-time mining engineer possessing qualification as prescribed under clause (a) above; or(ii)a part-time mining engineer, possessing a post graduate degree in geology or Second Class Metalliferous Mines Manager's Certificate, or(iii)a whole-time mining engineer possessing Secondary School Leaving Certificate and mine Foreman Certificate with minimum five years' experience of working as Mines Foreman or Mate in mines including granite quarries.Explanation .-For the purpose of this sub-rule, mechanised granite quarry means a granite quarry where machine capable of deep drilling is deployed or heavy machinery for excavation, handling or lifting or transporting of overburden and granite blocks is deployed.
