Section 13(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(2)The Government may, by notification in the official Gazette, appoint persons duly qualified as Electrical Inspector under the Electricity Act, 2003 from the Department of Electrical Inspectorate to be,-(A)the Chief Inspector of Lifts, Escalators & Passenger conveyors;(B)the Inspector of Lifts, Escalators & Passenger conveyors.
