(1)The certificates specified in sub-regulation (2) shall be granted by the Board.(2)Certificate granted by the Board shall be valid throughout the territories to which these regulations extend, and shall be of the following kinds, namely: -a) Manager's first class certificate of competency to manage a coal mine (hereinafter referred to as a First Class Manager's Certificate);b) Manager's second class certificate of competency to manage a coal mine (hereinafter referred to as a Second Class Manager's Certificate);c) Surveyor's certificate of competency to survey the working of a mine (hereinafter referred to as a Surveyor's Certificate);d) Overman's certificate of competency to carry out inspections and duties as required under these regulations (hereinafter referred to as an Overman's Certificate);e) Sirdar's Certificate of competency to carry out inspections and duties as required under these regulations (hereinafter referred to as a Sirdar's Certificate);f) Winding engineman's certificate (hereinafter referred to as a Engine Driver's Certificate) to drive a winding engine of any type or class; andg) Certificate of competency to test for the presence of inflammable gas (hereinafter referred to as a Gas Testing Certificate):Provided that any of the certificates aforesaid, other than an Engine Driver's Certificate and a Gas Testing Certificate, may be restricted to mines having opencast working only, and this fact shall be endorsed on the certificate.
