Section 20 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
20. Qualifications of Inspectors.
(1)No person shall be appointed as Inspector unless he-(a)is a graduate of a recognized University in Science (with Physics as one of the subjects), technology or engineering or holds a recognized diploma in engineering; and(b)is able to speak, read and write at least one of the regional languages of the State.(2)Nothing in sub-rule (1) shall apply to persons who have been working as Inspectors are eligible for promotion as Inspector before the commencement of these rules.(3)The person appointed to the post of Inspector shall have to complete the basic training course at the Indian Institute of Legal Metrology established by the Central Government under Section 76 of the Standards Act before he is considered for confirmation to the post.
