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

Union of India - Subsection

Section 15(1) in The Coal Mines Regulations, 2017

(1)No person shall be admitted as a candidate at any examination for a First or Second Class Manager's Certificate other than an exchange Certificate to which the provisions of regulation 21 apply, unless the Board is satisfied that he has had practical experience in coal mine as prescribed under sub-regulation (2) for a period of not less than six and five years respectively:Provided that a candidate-
(a)who has received a diploma in mining or mining engineering or other equivalent qualification approved in that behalf by the Central Government, such period of experience shall be reduced to five and four years respectively; and
(b)who has passed a degree in mining engineering or other equivalent qualification approved in that behalf by the Central Government, such period shall be reduced to two years for First Class Manager's Certificate;
Provided further that the experience referred to in this sub-regulation shall be the experience obtained after acquiring the relevant academic qualification.