Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The Coal Mines Regulations, 2011

(14)"competent person" in relation to any work or any machinery, plant or equipment means a person who attained the the age of 20 years and who has been duly appointed in writing by manager as a person competent to or perform that work, or to supervise the operation of that machinery, plant or equiPment, and Who is responsible for the duties assigned to him, and includes a shot firer;