(2)Notwithstanding the provisions contained in clauses (i) and (ii) sub-rule (1), any person who possesses a recognised degree or diploma in engineering or technology and has had experience of less than 5 years in a department of the Central or State Government which deals with the administration of the Factories Act, 1948 or Indian Dock Labour Act, 1934; orPossesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years, (full time) in training education consultancy or research in the field of accidents prevention in industry or in any institution, shall also be eligible for appointment as Safety Officer :Provided that the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirements of this sub rule, if in his opinion, a suitable person possessing the necessary qualifications and experience; is not available for appointment :Provided further that in the case of person who has been working as a Safety Officer in administration of Safety and Health provisions for a period not less than 3 years on the date of commencement of this Rule, the Chief Inspector may subject to such condition as he may specify relax all or any of the above said qualifications.
