Section 9 in Atomic Minerals Concession Rules, 2016
9. Preparation of mining plan.
(1)Every mining plan under clause (b) of Sub-section (2) of section 5 shall be prepared by a person having the following qualifications and experience, namely: -(a)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 institution recognised by the University Grants Commission under section 4 of the University Grants Commission Act, 1956 (3 of 1956) or any equivalent qualification granted by any University or institution outside India and recognised by the Central Government; and(b)professional experience of five years of working in a supervisory capacity in the field of mining after obtaining the degree.(2)Modifications to a mining plan shall be carried out by a person qualified to prepare a mining plan.(3)The lessee shall ensure that the mining plan is prepared in accordance with the format specified by the Directorate in this regard.
