The Chief Inspectors, Deputy Chief Inspectors and Inspectors (Qualification and Experience) Rules, 2012

UNION OF INDIA
India

The Chief Inspectors, Deputy Chief Inspectors and Inspectors (Qualification and Experience) Rules, 2012

Rule THE-CHIEF-INSPECTORS-DEPUTY-CHIEF-INSPECTORS-AND-INSPECTORS-QUALIFICATION-AND-EXPERIENCE-RULES-2012 of 2012

Published on 7 March 2012
Commenced on 7 March 2012
[This is the version of this document from 7 March 2012.]
[Note: The original publication document is not available and this content could not be verified.]

The Chief Inspectors, Deputy Chief Inspectors and Inspectors (Qualification and Experience) Rules, 2012Published vide Notification New Delhi, the 7th March, 2012Ministry of Commerce and Industry(Department of Industrial Policy and Promotion)G.S.R. 124(E). - In exercise of the powers conferred by section 28A of the Boilers Act, 1923 (5 of 1923), the Central Government hereby makes the following rules to regulate the qualifications and experience of persons to be appointed as Chief Inspectors, Deputy Chief Inspectors and Inspectors, namely:-

1. Short title and commencement.

(1)These rules may be called the Chief Inspectors, Deputy Chief Inspectors and Inspectors (qualification and experience) Rules, 2012.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Boilers Act, 1923 (5 of 1923);

(b)"Chief Inspector", "Deputy Chief Inspector" and "Inspector" respectively, shall mean, a person appointed to be as a Chief Inspector, a Deputy Chief Inspector and an Inspector under the Act;

(c)"Recognized University or equivalent" means a Central or state funded University or Institution, Engineering College approved by "All India Council for Technical Education", Private or Deemed University approved by the University Grants Commission, Institution of Engineers.

3.

(1)A person to be appointed as Chief Inspector shall have the qualification and experience, namely:-

(a)A degree in Mechanical or Production or Power Plant or Metallurgical Engineering from a recognized university or equivalent; and

(b)Ten years experience in a managerial capacity in the design, construction, erection, operation, testing, repair, maintenance or inspection of boilers or in the implementation of the Boilers Act, 1923 and rules and regulations framed thereunder; or minimum four years experience as Deputy Chief Inspector; or minimum eight years total experience as Deputy Chief Inspector and as Inspector; or minimum eight years experience as Inspector.

(2)A person to be appointed as Deputy Chief Inspector shall have the qualification and experience, namely:-

(a)A degree in Mechanical or Production or Power Plant or Metallurgical Engineering from a recognized university or equivalent; and

(b)Six years experience in a managerial capacity in the design, construction, erection, operation, testing, repair, maintenance or inspection of boilers or in the implementation of the Boilers Act, 1923 and rules and regulations framed thereunder; or minimum four years experience as Inspector.

(3)A person to be appointed as an Inspector shall have the qualification and experience, namely:-

(a)A degree in Mechanical or Production or Power Plant or Metallurgical Engineering from a recognized university or equivalent; and

(b)Two years experience as a technical personnel in the design, construction, erection, operation, testing, repair, maintenance or inspection of boilers or in the implementation of the Boilers Act, 1923 and rules and regulations framed thereunder.

Provided that the qualification and experience of a person already working as a Chief Inspector or a Deputy Chief Inspector or an Inspector may be governed by the existing recruitment rules in the State as per the option of the State Government.

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