- No person shall be appointed as an Inspector for the purposes of the Act, unless he possesses the qualifications hereunder-(a)he must not be less than 22 years or more than 35 years of age:Provided that in the case of a candidate belonging to Scheduled Castes or Scheduled Tribes, the upper age limit shall be 40 years;(b)he must have secured a degree or diploma, equivalent to a degree of a recognised University in any branch of Engineering, Technology or Medicine;(c)the Government may, in addition to the basic qualifications, by order, specify appropriate additional qualifications, if any, for a particular post:Provided that in the case of a person who has been working as an Inspector under the Act at the time of commencement of this rule, the Government may, subject to such conditions as it may specify, exempt such person from the provisions of this rule.
