(3)The Chief Inspector on receipt of an application in the prescribed form from a person or an institution intending to be recognized as a 'competent person' for the purposes of this Act and the Rules made thereunder shall register such application and within a period of sixty days of the date of receipt of application, either after having satisfied himself as regards competence and facilities available at the disposal of the applicant recognise the applicant as a 'competent person' and issue a certificate of competency in the prescribed form or reject the application specifying the reasons therefor.Every application for recognition or renewal of recognition of competent person shall be accompanied by a treasury chalan receipt towards the remittance of the prescribed fee shown in Appendix II.
