(2)The Chief Inspector may recognize an Institution of repute having persons possessing qualifications and experience as set out in the Schedule annexed to sub rule(1) for the purpose of carrying out tests, examinations, inspections and certification of buildings, dangerous machinery, hoists and lifts, lifting machines and lifting tackles, pressure plant, confined space, ventilation system and such other process or plant and equipment as stipulated in the Act and the Rules made there under, as a competent persons within such area and for such period as may be specified.
