Section 25A in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
25A. [ Qualification for Government or State Board Analyst. [Inserted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
- A person shall not be qualified for appointment or recognised as a Government Analyst or a Board Analyst as the case may be, under sub-section (2) or sub-section (3) of Section 53 of the Act, unless he is a:-(a)Graduate in science from a recognised University with five years experience in laboratory, engaged in environmental investigation, testing or analysis; or(b)Post graduate in science or a graduate in engineering or a graduate in medicine or equivalent with two years experience in a laboratory, engaged in environmental investigation, testing or analysis; or(c)Post graduate in environmental science from a recognised University with two years experience in a laboratory engaged in environmental investigation, testing or analysis.]
