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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Oil Mines Regulations, 2017

(2)No person shall act or continue to act, or be appointed as deputy manager of a mine under sub-regulation (1), unless he holds a degree or diploma in engineering or post-graduation in physics or geophysics or geology or chemistry of an educational institution recognised by the Central Government and has experience in the management and supervision of operations in oil mines for a period of not less than eight years in case of diploma in engineering and five years in other cases.