Section 2 in The Chief Inspectors, Deputy Chief Inspectors and Inspectors (Qualification and Experience) Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Boilers Act, 1923 (5 of 1923);(b)"Chief Inspector", "Deputy Chief Inspector" and "Inspector" respectively, shall mean, a person appointed to be as a Chief Inspector, a Deputy Chief Inspector and an Inspector under the Act;(c)"Recognized University or equivalent" means a Central or state funded University or Institution, Engineering College approved by "All India Council for Technical Education", Private or Deemed University approved by the University Grants Commission, Institution of Engineers.
