Section 2(d) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(d)[ "competent person" means a person or an organisation recognised by the Chief Controller, for such gases and for such period as may be specified as competent for carrying out tests, examination, inspections and certification for installations and transport vehicles as stipulated in these rules, if such a person or organisation possesses the qualifications, experience and other requirements as set out in Appendix II to these rules and is recognised as per procedure laid down in rule 11-A: [ Inserted by G.S.R. 264(E), dated 10.3.1993.]
