Section 37 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
37. Mining plan to be prepared by Recognised Qualified Person.
(1)No mining plan as required under sub-rule (1) and (2) of rule 35 shall be approved unless it is prepared by a Recognised Qualified Person.(2)No person shall be recognised for preparation of mining plan unless he holds:-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 institutions recognised by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification granted by any University or Institution outside India and have a professional experience of five years of working in a supervisory capacity in the field of mining after obtaining a degree.(3)A person recognised to prepare a mining plan may also carry out modification of an existing mining plan.
