Section 252(3) in The Coal Mines Regulations, 2011
(3)Notwithstanding anything contained, in sub-regulation (2), the Chief Inspector may, where special conditions exist, permit or require appointment or any person, not necessarily holding either a manager's or an overman's or a sirdar's certificate as a competent person under regulation 133, if such person possess otherwise a suitable qualification and experience for effective supervision of the working places;
