Section 252(2) in The Coal Mines Regulations, 2011
(2)No person shall be appointed as a competent person under regulations 133, 134, 138(6), 139(7), 150, 169(1) and 170 and unless he is the holder of either a manager's or overman's certificate or a sirdar's certificate together with a gas testing certificate:Provided that so much of this regulation as requires a person holding a sirdar's certificate to hold gas testing certificate also shall not apply to, persons employed aboveground, or in opencast working, or competent persons under regulation 138(6) or 152(9).
