Section 252(1) in The Coal Mines Regulations, 2011
(1)No person shall be appointed as a competent person under regulations 36, 78, 102, 140(13) and (14), 141(4)(a), 142(6), 145(7) and (8), 153(9), 162(11), 164(3), 169(2), 171, 173 and 198, unless he is the holder of either an overman's or a manager's certificate.
