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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3) in The Coal Mines Regulations, 2017

(3)It shall be the responsibility of the manager to see that the persons so appointed are competent to perform the duties assigned to them:Provided that no person shall be so appointed unless he is paid by the owner or agent and is answerable to the manager:Provided further that the Chief Inspector under special circumstances may vary the requirements of this sub-regulation by an order in writing.