(2)No person shall be appointed as Inspector of Mines unless he holds a degree in mining or petroleum engineering of an educational institution approved by the Central Government:Provided that -(i)In relation to electrical machinery installed in mines, the Central Government may appoint a person holding a degree in electrical engineering of an educational institution approved by it;(ii)In relation to other machinery or mechanical appliance installed in mines, the Central Government may appoint a person holding a degree in mechanical engineering of an educational institution approved by it;(iii)In relation to the provisions of the Act and of the rules and regulations which relate to matters concerning the health and welfare of persons, the Central Government may appoint a person holding a degree of bachelor of medicines and bachelor of surgery degree.
