Section 67(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)A geologist or mining engineer referred in sub-rule (1) above shall possess the qualifications specified below:-(a)Geologist: A postgraduate 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 institution recognized by the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 or any equivalent qualification;(b)Mining Engineer:(i)A degree in mining engineering obtained from a 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; or(ii)three years full time diploma certificate in Mining Engineering awarded by the State Technical Education Boards with two years' experience in mining operations.
