(2)When any appointment is made of an agent, manager, deputy manager, installation manager, safety officers or fire officer or when the employment of any such person is terminated or any such person leaves the said employment, or when any change occurs in the address of any agent or manager, the owner, agent or manager of the mine shall, within fourteen days from the date of such appointment, termination or change, give to the Chief Inspector of Mines and the Regional Inspector a notice in the Form and method specified by the Chief Inspector of Mines for the purpose.
