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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Oil Mines Regulations, 2017

(2)The safety officer appointed under sub-regulation (1) shall hold degree or diploma in engineering;or degree in science; or degree in industrial safety of an educational institution recognised by the Central Government or post-graduate diploma in industrial safety from Regional Labour Institute and has experience in the management or supervision of operations in oil mines for a period of not less than eight years in case of diploma in engineering and degree in science; and five years in other cases.