(1)The Chief Inspector may recognize any person as a 'Competent Person' within stich area and for such period as may be specified for the purposes of carrying out tests, examination, inspections and certification of buildings, hoists and lifts, lifting machines, chains, ropes and lifting tackles, pressure plants, confined spacte, ventilation system and such other processes or plants and equipments as stipulated inhale Act and these rules located in a factory, if such a person possesses the qualifications, experience and other requirements as set out in the Schedule, annexed to this rule.]
