Section 68 in Gujarat Minor Mineral Concession Rules, 2017
68. Duties of qualified officer.
(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.(2)Duties of Mining Engineer: It shall be the duty of the mining engineer to:-(a)take all necessary steps to plan and conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the quarry lease area in accordance with these rules;(b)prepare and maintain plans, sections, reports and schemes in accordance with these rules;(c)carry out the study of the associated rocks and minerals, identify them and stack the various minerals produced separately;(d)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 such orders or directions to the holder of quarry lease;(e)ensure that there is sufficient provision of proper materials, appliances and facilities at all times at quarry lease for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the lessee of the quarry lease, he shall make requisition in writing to the lessee for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose. The lessee shall provide, as soon as possible after receipt of such requisition, the materials and facilities requisitioned by the mining engineer.
