(3)The Chief Inspector on receipt of an application in Form I-A from a person or an institution as the case may be, intending to be recognised as a competent person for the purposes of the Act and the rules made thereunder, shall register such application and after satisfying himself as regards competence and facilities available at the disposal of the applicant may recognise the applicant as a competent person. Such application shall be disposed of either by issuing a certificate of competency in form I-B or by rejecting the same specifying reasons thereof, within a period of sixty days.
