.-(1)(i) One or more electrical supervisors as directed by the Inspector shall be appointed in writing by the owner, agent or manager of a mine or by the agent or the owner of one or more wells in an oil-field to supervise the installation.(ii)The electrical supervisor so appointed shall be the person holding a valid Electrical Supervisor's Certificate of Competency, covering mining installation issued under sub-rule (1) of rule 45.(iii)If the Inspector considers necessary for the compliance with the duties specified in this rule, he may direct the owner or agent of the mine to appoint one or more electricians who shall be persons holding license under sub-rule (1) of rule 45.(2)Every person appointed to operate, supervise, examine or adjust any apparatus shall be competent to undertake the work which he is required to carry out as directed by the engineer.(3)The electrical supervisor shall be responsible for the proper performance of the following duties, by himself or by electrician appointed under sub-rule (1):-(a)thorough examination of all apparatus (including the testing of earth conductors and metallic coverings for continuity) as often as may be necessary to prevent danger;(b)examination and testing of all new apparatus, and of all apparatus, re-erected in the mine before it is put into service in a new position.(4)In the absence of any electrical supervisor for more than three days, the owner, agent or manager of the mine or the agent or owner of one or more oil-wells in an oil-field, shall appoint in writing a substitute electrical supervisor.(5)(i)The electrical supervisor or the substitute electrical supervisor appointed under sub-rule (4) to replace him shall be personally responsible for the maintenance at the mine or oil-field, of a log-book made up of the daily log-sheets prepared in the form set out in Annexure XII.(ii)The results of all tests carried out in accordance with the provisions of sub-rule (3) shall be recorded in the log-sheets prepared in the form set out in Annexure XII.]
