(1)The Chief Inspector may recognise any person as 'competent person' within such area and for such period as may be specified for the purposes of carrying out tests, examinations, inspections and certification for such buildings, dangerous machinery hoists and lifts, lifting machines and lifting tackles, pressure plant, confined space, ventilation system and such other process or plant and equipment as stipulated in the Act and the Rules made thereunder, located in a factory, if such person possess the qualification, experience and other requirements as set out in the schedule annexed to this Rule :Provided that the Chief Inspector may relax the requirements of qualifications in respect of a 'Competent person' if such a person is exceptionally experienced and knowledgeable, but not the requirements in respect of the facilities as his command :Provided further that where it is proposed to recognise a person employed under the Chief Inspector as a 'competent person', concurrence of the State Government shall be taken and such a person after being so recognized shall not have powers of an 'Inspector' :Provided further that the 'competent person' recognized under this provision shall not be above the age of 62 and shall be physically fit for the purpose of carrying out the tests, examination and inspection.
