Section 147(8) in The Coal Mines Regulations, 2011
(8)The dust control measures shall be carried out under the supervision of a competent person holding a manager's or overman's certificate or a degree or diploma in mining or mining engineering from a university or institution approved by the Central Government and no duties with respect of sampling of dust under regulation 148 shall, be entrusted to this person who may be designated as the Dust In-Charge, nor any other duties shall be entrusted to such person except with the previous permission of the Regional Inspector.Provided that in the case of a mine having an average monthly output of less than 5000 tonnes, the Dust Incharge shall act as the Sampling In-charge referred to in regulation 148.
