Section 28 in The Legal Metrology (General) Rules, 2011
28. Qualifications of Legal Metrology Officer.
(1)No person shall be appointed as Legal Metrology Officer unless he -(a)is a graduate of a recognized university in Science (with physics as one of the subjects), technology or engineering or holds a recognized diploma in engineering with three years professional experience; and(b)is able to speak, read and write the regional language of the State.(2)Nothing in sub-rule (1) shall apply to officials who have been working as Legal Metrology Officer and are also eligible for promotion to the next higher grade of Legal Metrology Officer on the date of commencement of these rules.(3)The person appointed to the post of Legal Metrology Officer shall have to successfully complete the basic training course at the Indian Institute of Legal Metrology, Ranchi before his posting.(4)The Central Government may, in consideration of the practical difficulties faced by the State Government and on its recommendation, relax the qualification specified in sub-rule (1) for the post of legal Metrology Officers for that State.
