15. Qualifications and appointment of deputy manager.
(1)At every mine having more than two installations, the owner, agent or manager of the mine shall appoint deputy manager at a scale of one deputy manager for every eight additional installations or part thereof, who shall assist the manager.(2)No person shall act or continue to act, or be appointed as deputy manager of a mine under sub-regulation (1), unless he holds a degree or diploma in engineering or post-graduation in physics or geophysics or geology or chemistry of an educational institution recognised by the Central Government and has experience in the management and supervision of operations in oil mines for a period of not less than eight years in case of diploma in engineering and five years in other cases.
