Section 30(1) in Rajasthan Minor Mineral Concession Rules, 2017
(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).
