Section 14 in Andhra Pradesh Motor Transport Workers Rules, 1963
14. Qualification of an Inspector.
(a)No person shall be eligible for appointment as an Inspector for the purposes of the Act, unless he possesses the following qualifications:-(i)must be less than 25 years of age;(ii)(a)must possess a degree of a recognised University;(b)must have obtained a Degree or Diploma in Social Science from any institution recognised by the State Government in this behalf; and(iii)(a)must have worked at least for two years as a Labour or Welfare Officer in any industrial establishment or Government Department.(b)Notwithstanding anything contained in sub-rule (a), a Labour Officer, an Assistant Inspector of Labour, Regional Inspector of Factories or an Inspector of Factories is qualified for appointment as Chief Inspector or Inspector as the case may be under the Act.
