(2)The Board shall consist of the Chief Inspector, who shall be its Chairman (ex officio), and five members possessing degree in mining engineering; with(a)first class Manager's Certificate granted under regulation 11; or(b)practical experience of not less than two years in management, control, supervision and direction of a coal mine or part thereof; or(c)service in an institution imparting education in mining engineering at the degree or equivalent level; or(d)engagement in mining research or planning, to be appointed by the Central Government:Provided that the Board shall be so constituted that it shall include at least three members possessing qualifications laid down in clauses (a) and (b) and at least one member possessing qualifications laid down either in clause (c) or in clause (d).
