Section 5 in The Indian Institute of Legal Metrology Rules, 2011
5. Qualification of persons to be eligible for admission in the Institute.
- No person shall be admitted to the Institute unless he satisfies the requirements of any one of the following clauses, namely:-(a)that he is employed by the Central Government or any State Government in any Department dealing with Legal Metrology and either holds-(i)a degree in Science (with Physic as one of the subjects), technology or engineering, or(ii)a diploma in engineering; and has been sponsored for training at the Institute by the Government by which he is so employed:Provided that the educational qualification is not required in respect of persons who are already employed as legal metrology officers or eligible for promotion to legal metrology officer on the date of commencement of these rules:Provided further that a person so employed holding a degree of a recognised university or equivalent may also be sponsored by the Government by which he is so employed, if such person having been employed by that Government before the commencement of these rules, has acquired experience in legal metrology for a period of not less than two years:Provided that where any other person employed by the State Government is sponsored by that Government, the Central Government may relax the educational qualifications if the person so sponsored has field experience in legal metrology for a period of not less than two years and he is considered by the Central Government to be otherwise suitable for undergoing the course of training.(b)that he is employed in a country outside India in any department dealing with legal metrology and holds degree or diploma which is equivalent to a degree or diploma specified in clause (a) and has been sponsored by the Government of that Country in which he is so employed:Provided that in the case of a person employed in a country outside India, who is sponsored by the Government of that country, the Central Government may relax the educational qualification if the person so sponsored is considered by the Central Government to be other wise suitable for undergoing the course of training.(c)that he is employed in an industrial unit and has passed the examination conducted by the Industrial Training Institute or an equivalent examination or holds a degree or diploma specified in clause (a) and has been sponsored by the industrial unit in which he is so employed.(d)that he is connected with consumer protection activities.
