(1)No person shall be appointed as a competent person under regulations 36, 78, 102, 140(13) and (14), 141(4)(a), 142(6), 145(7) and (8), 153(9), 162(11), 164(3), 169(2), 171, 173 and 198, unless he is the holder of either an overman's or a manager's certificate.(2)No person shall be appointed as a competent person under regulations 133, 134, 138(6), 139(7), 150, 169(1) and 170 and unless he is the holder of either a manager's or overman's certificate or a sirdar's certificate together with a gas testing certificate:Provided that so much of this regulation as requires a person holding a sirdar's certificate to hold gas testing certificate also shall not apply to, persons employed aboveground, or in opencast working, or competent persons under regulation 138(6) or 152(9).(3)Notwithstanding anything contained, in sub-regulation (2), the Chief Inspector may, where special conditions exist, permit or require appointment or any person, not necessarily holding either a manager's or an overman's or a sirdar's certificate as a competent person under regulation 133, if such person possess otherwise a suitable qualification and experience for effective supervision of the working places;
