Section 20 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
20. Qualification of Inspectors.
(1)No person shall be appointed as Inspector unless he -(a)has secured fifty per cent marks in honours or in the over all aggregate in the Degree Examination with subject of Physics/ Electronics, Mechanical Engineering; and(b)is able to speak, read and write in Oriya;(2)Nothing in Sub-rule (1) shall apply to persons who have been working as Inspectors or are eligible for promotion as Inspectors before the commencement of these rules.(3)The person appointed to the post of Inspector shall have to successfully complete the basic training course at the Indian Institute of Legal Metrology, established by the Central Government under Section 76 of the Standards Act before he is considered for confirmation Jo the Post.
