Section 2A in The West Bengal Factories Rules, 1958
2A. [ Rule prescribed under section 2 (Ca) and section 112. [Rule 2A, inserted by West Bengal Factories Amendment Rules, 1991, Notification No. 1183-LW/IR-1/91 dated 27.11.1991.]
(1)Competent Person - The Chief Inspector may, on an application made as nearly as possible in Form No. 29, recognise any person as a "competent person" as stipulated in the Act and the rules made thereunder, for such period as may be specified for the purposes of carrying out test, examinations, inspections and certifications for building, dangerous machinery, hoists and lifts, lifting machines and lifting tackles, pressure vessels and plants, confined space, ventilation system and such other process or plant and equipment located in a factory, if such a person possesses the qualifications, experience and other requirements as set out in the schedule - AA annexed to this rule.Provided that the Chief Inspector may, subject to such condition as he may direct in writing, relax the qualifications prescribed in the said Schedule - AA in respect of a "competent person" but not the requirements in respect of the facilities at his command.Provided further that the "competent person" recognised under this rule shall not be above the age of 65 years and shall be physically fit for the purposes of carrying out the tests, examination and inspections.(2)The Chief Inspector may, on an application made as nearly as possible in Form No. 29A, recognise an institution or repute, having persons possessing qualifications and experience as set out in the Schedule annexed to this rule as a "competent person" as stipulated in the Act and the rules made thereunder, for such period as may be specified for the purpose of carrying out tests, examinations, inspections and certification for buildings, dangerous machinery, hoists and lifts, lifting machines and lifting tackles, pressure vessels and plants, confined space, ventilation system and such other process or plant and equipment in a factory.]
