Section 30(3) in Rajasthan Minor Mineral Concession Rules, 2017
(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.
