Section 2(viii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(viii)"competent person" means a professional organization comprising of at least two persons recognized by the Chief Controller, for such gases and vessels and for such period as may be specified as competent for carrying out tests, examination, inspections, certification for installations and transport vehicles as stipulated in these rules, if the constituent members of the organization possess the qualifications and experience and other requirements as set out in Appendix IIA to these rules and the recognition is granted as per procedure laid down in rule 12:
