Section 44 in The Mineral Conservation And Development Rules, 1988
44. Duties of mining engineer.
(1)It shall be the duty of the mining engineer to take all necessary steps to plan and the conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the mining lease area in accordance with these rules.(2)He shall be responsible for the preparation and maintenance of the plans, sections, reports and schemes in accordance with these rules.(3)He shall be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately.(4)He shall carry out all such orders and directions as may be given in writing under these rules by the Controller General or the authorised officer [and shall forward a copy of such orders or directions to the holder of prospecting license or, as the case may be, the mining lease.] [Added by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).](5)Wherever the mining engineer is appointed to supervise the prospecting operations under rule 42, he shall also carry out the duties of the geologist.(6)(a)The mining engineer shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at the mine for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the owner or agent of the mine, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in a bound paged book kept for the purpose.(b)On receipt of a requisition under clause (a), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.
