Section 30 in Rajasthan Minor Mineral Concession Rules, 2017
30. Employment of qualified persons.
(1)The lessee or licencee shall employ, for the purpose of carrying out mining operations in accordance with these rules, -(i)a whole-time Mining Engineer or a person possessing first class mine manager's certificate of competency issued by the Director General of Mines Safety and geologist, where mining operations are carried out by deployment of heavy mining machinery for deep hole drilling, excavation, loading and transport, or where the average employment exceeds one hundred and fifty per day;(ii)a whole-time Mining Engineer or the person possessing second class mine manager's certificate of competency issued by the Director General of Mines Safety, where mining operations are carried out by deployment of heavy mining machinery for deep hole drilling, excavation, loading and transport, or where the average employment exceeds seventy five but less than one hundred and fifty per day; and(iii)in case of any other mine, a person having degree in mining or diploma in mining with two year's experience in mining operations or geologist or the person possessing foreman's certificate of competency issued by the Director General of Mines Safety:Provided that in case where area of lease or licence is upto one hectare and mining is carried out only by manual means, the person having qualification mentioned in clause (ii) or (iii) may work for a maximum of fifteen mining leases or fifty quarry licences, provided all such leases or licences are located within a radius of hundred kilometers.Provided further that if any doubt arises about the lease or licence covered under clause (i), (ii) or (iii) above, it shall be referred to the Director for its decision whose decision shall be final.Explanation: - The expression 'average employment' means the average per day of the total employment of the mine during the preceding quarter (obtained by dividing the number of man-days worked by the number of working days).(2)If the holder of a mining lease or quarry licence possesses qualification as mentioned in sub-rule (1), he may appoint himself as the qualified person for the purpose of sub-rule (1).(3)A Mining Engineer or Geologist employed by the lessee or licencee shall possess the following qualifications: -(i)A degree in Mining Engineering granted by a Institution or University established or incorporated by or under a Central Act, a Provincial Act or a State Act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification;(ii)A post graduation degree in Geology granted by a Institution or University established or incorporated by or under a Central Act, a Provincial Act or a State Act, including any institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification; and(iii)Three years full time diploma certificate in mining engineering awarded by the State Technical Education Boards or All India Council of Technical Education.(4)The lessee or licencee shall intimate to the Mining Engineer or Assistant Mining Engineer concerned, the details of the qualified person employed by him together with consent of such person.(5)Any change required due to reduction in average employment in the mine, shall be subjected to previous permission in writing from the Director and subject to such conditions as he may specify.
