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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Coal Mines Regulations, 2017

(3)Subject to the provisions of sub-regulation (4), no person shall act or continue to act, or be appointed, as manager of a mine or mines the average output of which corresponds to the figures given in column (i) of the table below unless he holds the corresponding qualifications given in column (ii) thereof:
(i) (ii)
For belowground mines:(a) In excess of 2,500tonnes per month(b) Not exceeding 2,500 tonnes per month. A First Class Manager'sCertificate not restricted to opencast mines only.A First Class Manager's Certificate or Second ClassManager's Certificate not restricted to opencast mines only.
For opencast mines:(c) In excess of 20,000cubic metre per months of material handled(d) Not exceeding 20,000 cubic metre materialhandled per month A First Class Manager'sCertificate.A First Class Manager's Certificate or Second ClassManager's Certificate:
Provided that in respect of a mine having both opencast and underground workings, a person holding First Class Manager's Certificate not restricted to opencast mines shall only be appointed as the manager of the mine irrespective of production:Provided further that where special conditions exist, the Chief Inspector may, by an order in writing, permit appointment of manager in a mine in variance with the above.