(3)The Chief Inspector on receipt of an application in the prescribed form from a person or an institution intending to be recognised as a 'competent person' for the purposes of this Act and the Rules made thereunder shall register such application and after satisfying himself as regards competence and facilities available at the disposal of the applicant may recognise the applicant as a 'competent person'. Such application shall be disposed of either by issuing a certificate of competency in the prescribed form or by rejecting the same specifying reasons therefor within a period of 60 days.
