Section 5(3) in The Legal Metrology (Government Approved Test Centre) Rules, 2013
(3)While making recommendation for approval of a Government Approved Test Centre, the Director, Legal Metrology shall consider the following:-(a)availability and accessibility of land and building;(b)adequacy of measuring equipments, testing facilities and other infrastructure;(c)availability of technically qualified man power;(d)capacity for efficient and timely service to customers;(e)willingness to get equipment periodically verified by secondary standard laboratory or any other agency determinable by Director, Legal Metrology;(f)willing to train its employees in institutions nominated by Director Legal Metrology;(g)any other factor, which in the opinion of Director, Legal Metrology will affect proper functioning of Government Approved Test Centre;(h)conditions to set up;(i)Qualifications.- The qualification of the principal officer or any of the employee of the Government Approved Test Centre shall be equivalent to the qualification as specified in the Legal Metrology (General Rules), 2011 for a Legal Metrology Officer;(j)Experience.- The principal officer or any of the employees of the Government Approved Test Centre shall have working experience of at least three years in the field of legal metrology.
