(1)possesses a recognised degree in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 2 years; orA recognised diploma in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 5 years;(ii)[ One-year full time Post Diploma in Industrial Safety recognized by All India Council for Technical Education or Council/Board of Technical Education of any State as approved qualification for the purpose of appointment as Safety Officer.][Inserted by No.1-A, dated 14.7-1979 [2-8-1979].](iii)has adequate knowledge of the language spoken by majority of the workers in the region in which the factory where he is to be appointed is situated.(b)Notwithstanding the provisions contained in clause (a), any person who:Possesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years in a department of the Central or State Government which deals with the Administration of the Factories Act, 1948 or the Indian Dock Labourers Act, 1934, orPossesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years, full time, on training, education consultancy; or research in the field of accident prevention in industry or in any institution, shall also be eligible for appointment as a Safety Officer:Provided that the Chief Inspector may, subject to such conditions as he may specify; grant exemption from the requirements of this Rule, if in his opinion a suitable person possessing the necessary qualifications, and experience is not available for appointment:Provided further that, in the case of a person who has been working as a Safety Officer for a period of not less than 3 years on the date of commencement of this Rule, the Chief Inspector may subject to such conditions as he may specify, relax all or any of the above said qualification.]
