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Union of India - Section

Section 16 in The Oil Mines Regulations, 2017

16. Qualification and appointment of installation manager.

(1)The owner, agent or manager of every mine shall ensure that every installation in the mine is placed under the charge of an installation manager appointed by him:Provided that, where in a mine, the owner, agent or manager of a mine is of the opinion that the size, nature, location and extent of certain installations are such that one installation manager can perform his duties in proper manner for more than one installation, he may appoint one installation manager to hold charge of more than one installation recording justifications thereof and clearly specifying the area of jurisdiction in every such case.
(2)The Installation manager appointed under sub-regulation (1) shall hold a degree or diploma in engineering or a degree in science of an educational institution recognised by the Central Government and has experience in the management or supervision of operations in oil mines for a period of not less than five years in case of diploma in engineering and degree in science; and two years in case of degree in engineering.