Section 11 in The Bombay Electricity Duty Rules, 1962
11. Qualification of Inspectors.
- Any Electrical Inspector appointed under the Indian Electricity Act, 1910, or any person appointed to assist him, ora Revenue Officer not below the rank of a Mahalkari or Naib-Tahsildar, orany officer of the Directorate of Industries not below the rank of an Industries Inspector, or any officer appointed under the Factories Act, 1948 not below the rank of a Factories Inspector, shall be qualified to be appointed as an Inspector under section 6 of the Act.Meters
