Section 2(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)"competent person" for the purpose of paras. 32 to 35 means an official of workshop in India approved for any of the specified purpose in respect of testing, examination, annulling or certification of plant, lifting machinery or gear by the Central Government or by an authority nominated by the Central Government in that behalf, and includes any other person who is recognised as a "competent person" for the purpose of the national regulation in other countries for the implementation of the protection against Accidents (Dockers) Convention (Revised), 1932, adopted by the International Labour Conference ;
