18A. [Rule prescribed under Section 8 (1)-Qualifications of an Inspector. [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
- No person be appointed as an Inspector for the purpose of the Act unless he possesses the qualifications hereunder :(a)he must not be less than 23 years or more than 35 years of age.(b)he must have-(i)had a good general education up to the Intermediate Standard of recognised University;(ii)secured a degree, or diploma equivalent to a degree of a recognised University, in any branch of Engineering Technology or Medicine and preferably with practical experience of at least two years in a workshop or a manufacturing concern of a good standing and in the case of Medical Inspector an experience of at least 2 years in a public hospital or factory medical department or alternatively a diploma in Industrial Medicine.(c)where for a particular post special knowledge to deal with special problems is required, the Government may, in addition to the basic qualifications, prescribe appropriate qualifications for such post].Rules prescribed under sub-section (4) of Section 10 and Section 76
