- No person shall be appointed as an Inspector for the purpose of the Act unless he possesses the qualifications hereunder :(a)He must not be less than 23 years or more than 35 years of age;(b)He must have -(i)had a good general education up to the Intermediate standard of a recognised University,(ii)secured a degree, or diploma equivalent to a degree of a recognised University, in any branch of Engineering, Technology or Medicine and preferably with practical experience of at least two years in a workshop or a manufacturing concern of good standing, and in the case of Medical Inspector an experience of at least two years in a public hospital or factory, medical department or alternatively a diploma in Industrial Medicine; and(c)Where for a particular post special knowledge to deal with special problems is required, the Government may, in addition to the basic qualifications, prescribe appropriate qualifications for such a post.Rules prescribed under Section 9
