.-(1) The Chief Inspector may permit or require the owner of a belowground mine or a group of belowground mines to establish and maintain rescue station/stations with such designs and specifications and at such place/places as may be considered necessary in consultation with the owner:Provided that where there are belowground mines belonging to more than one owner, the Chief Inspector may permit or require two or more owners to jointly establish a common rescue station:Provided further that all the existing rescue stations as on the date of coming into force of these rules, shall continue to function for a period of three years from that date.(2)At every rescue station there shall be appointed one Superintendent and at least two instructors and also, there shall be maintained a rescue brigade of not less than eighteen rescue trained persons.(3)In case where the absence of the Superintendent at a rescue station exceeds 60 days, the owner shall appoint another Superintendent.(4)The owner shall, within seven days from the date of assumption or relinquishment of charge by the Superintendent, inform the Chief Inspector and the Inspector incharge of the region where the mine is situated (hereinafter referred to as Regional Inspector) in Form I.
