(1)No person shall open, work or re-open a mine unless there is a duly appointed manager of the mine.(2)No person shall act or continue to act, or be appointed as manager of a mine under sub-regulation (1), unless he holds a degree or diploma in engineering or post-graduation in physics or geophysics or geology or chemistry of an educational institution recognised by the Central Government and has experience in the management and supervision of operations in oil mines for a period of not less than fifteen years in case of diploma in engineering and ten years in other cases.(3)No person shall act or be appointed to act as manager of more than one mine.(4)Where by reason of absence or for any other reason, the manager of the mine is unable to perform his duties under the Act, and the regulations or bye-laws and orders made thereunder, the owner or agent of the mine shall authorise in writing a person possessing the qualifications under sub-regulation (2) to act as manager of the mine.(5)The person so authorised to act as manager of the mine shall during the period of such authorisation have the same responsibility, discharge the same duties, and be subject to the same liabilities as the manager of the mine.
