Section 4(2) in The Indian Electricity Rules, 1956
(2)[ The appropriate Government may, by a separate notification in the Official Gazette, authorise certain officers appointed under sub-rule (1) for the purposes of [sub-rule (4) and sub-rule (6) of rule 3,] [R. 4-A renumbered as sub-R. (1) thereof and sub-R. (2) inserted by G.S.R. 1723, dated 21.9.1977 (w.e.f. 31.12.1977). ][sub-rule (3) and sub-rule (4) of rule 5, rule 9, rule 10, clause (c) of sub-rule (1) of rule 32, clause (b) of sub-rule (1) and clause (c) of sub-rule (2) of rule 46, [sub-rule (1) of rule 49, [sub-rule (3) of rule 51, sub-rule (3) of rule 59,] [R. 4-A renumbered as sub-R. (1) thereof and sub-R. (2) inserted by G.S.R. 1723, dated 21.9.1977 (w.e.f. 31.12.1977). ][sub-rule (6) of rule 61 and clause (b) of sub-rule (5) of rule 67] [R. 4-A renumbered as sub-R. (1) thereof and sub-R. (2) inserted by G.S.R. 1723, dated 21.9.1977 (w.e.f. 31.12.1977). ].][4-B. Qualifications of officers appointed to assist the Inspectors.- [(1)][No person shall be appointed as an officer to assist an Inspector, unless-(a)(i)he possesses a Degree in Electrical Engineering or its equivalent from a recognised University or Institution; and(ii)he has been regularly engaged for a period of at least three years in the practice of electrical engineering, of which not less than one year has been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity, or in the administration of the Act and these rules, in a position of responsibility:Provided that the appropriate Government may relax the requirements of experience in case of officers otherwise well qualified,OR(b)(i)he possesses a diploma in electrical engineering or its equivalent from a recognised institution; and(ii)he has been regularly engaged for a period of at least six years in the practice of electrical engineering, of which not less than two years have been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity or in the administration of the Act and these rules, in a position of responsibility.
