Section 36 in Gujarat Minor Mineral Concession Rules, 2017
36. Preparation of Mining Plan.
(1)Every mining plan shall be prepared by a person who has the following qualifications and experience:(a)a degree in mining engineering or a post-graduate degree in geology obtained from a university established or incorporated by or under a Central Act, a Provincial Act or a State Act, including any institutions recognized 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 recognised by the Government of India; and(b)relevant professional experience of five years of working in a supervisory capacity in the field of mining after obtaining the degree.(2)Only a person qualified to prepare a mining plan may carry out modifications to a mining plan.(3)It shall be the obligation of the successful bidder/ mineral concession holder to ensure that the mining plan is prepared in accordance with applicable laws.(4)For the purposes of preparation of a mining plan, the successful bidder may, upon a written request in Form I, be granted a limited prospecting permit to conduct prospecting operations. The purpose of such limited exploration shall be strictly to gather information and data for the purposes of preparing a mining plan. Any minerals won during such exploration shall be handed over to the Government, free of cost:Provided that the successful bidder may retain the core recovered during the prospecting operations.The prospecting permit shall be granted in the format specified in Form J.
