21. Appointment of officials and competent persons.
(1)The owner, agent or manager of every mine shall appoint such number of competent persons including officials, as is sufficient to secure, during each of the working shift,-(a)adequate inspection of the installation and the equipment thereof;(b)a thorough supervision of all operations at the installation;(c)the installation, running and maintenance, in safe working order, of all machinery in the mine; and(d)the enforcement of the requirements of the Act and these regulations.(2)The manager, deputy manager and installation manager of a mine shall ensure that the persons appointed under sub-regulation (1) are competent to perform duties assigned to them:Provided that no person shall be so appointed unless he is paid by the owner or agent and is answerable to the manager.(3)The record of all appointments made under sub-regulation (1) and duties assigned to the competent persons under sub-regulation (2) shall be maintained by the manager of the mine.
