.-No person shall be appointed to be an Inspector, unless-(a)he possesses a degree in electrical engineering or its equivalent from a recognised University or Institution; and(b)he has been regularly engaged for a period of at least eight 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:Provided that the appropriate Government may, for a period of seven years commencing on the date the Indian Electricity (Amendment-4) Rules, 1986 are brought into force, also appoint a person possessing recognised Diploma in Electrical Engineering and having prescribed experience to be an Inspector in respect of low and medium voltage installations only.] [ Inserted by G.S.R. 461, dated 24.4.1981 and corrected by G.S.R. 836, dated 28.8.1981 (w.e.f. 12.9.1981).][4-A. Appointment of officers to assist the Inspectors.- [(1)] The appropriate Government may, by notification in the Official Gazette, appoint as many officers as it thinks fit to assist an Inspector.(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.(2)[] [Substituted by G.S.R. 772, dated 5.9.1986 (w.e.f. 20.9.1986). ][The persons appointed under rule 4-A shall undergo such training as the appropriate Government may consider it necessary for the purpose and such training shall be completed to the satisfaction of the appropriate Government.] [Substituted by G.S.R. 772, dated 5.9.1986 (w.e.f. 20.9.1986). ](3)[ The appropriate Government may relax requirements of practical experience in case of officers otherwise found suitable but a notification under sub-rule (2) of rule 4-A in case of such officers shall be issued only after they have acquired the experience as required by sub-rule (1).] [ Inserted by G.S.R. 730, dated 7.9.1989 (w.e.f. 30.9.1989).]
