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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Coal Mines Regulations, 2017

(3)Every application for any examination as aforesaid shall be accompanied by,-
(i)a certificate of age verified by a Gazetted Officer of the Government or by the headmaster of a recognised school of a higher secondary or equivalent standard:
Provided that in the case of a person holding a matriculation or equivalent certificate, such certificate shall be submitted as evidence of age;
(ii)a medical certificate obtained not more than one year prior to the date of his application, from a qualified medical practitioner not below the rank of a Civil Assistant Surgeon or from a Certifying Surgeon or from a medical practitioner holding at least a degree in Bachelor of Medicines and Bachelor of Surgery (M.B.B.S.) and registered with Medical Council of India, certifying the candidate to be free from deafness, defective vision or any other infirmity, mental or physical, likely to interfere with the efficiency of his work; and
(iii)a certificate from some person of good repute as to the general good conduct and sobriety of the candidate.