(1)No person shall be appointed to the post of Chief Inspector of Boilers unless he has obtained a degree in Mechanical Engineering of a recognised university or any qualification declared by the Union or State Public Service Commission as equivalent thereof and has served for not less than seven years as-(i)an Inspector of Boilers or Deputy Chief Inspector of Boilers; or(ii)an Inspector or Boilers or Deputy Chief Inspector of Boilers for a minimum period of five years and in a responsible position involving operation, supervision and maintenance of boiler plants or in any works where boilers 3re manufactured for the remaining period.(2)Qualifications of Deputy Chief Inspector of Boilers. - No person shall be appointed to the post of a Deputy Chief Inspector of Boilers unless he has the requisite qualifications of an Inspector and has worked as an Inspector for not less than five years.(3)Qualifications of an Inspector of Boilers. - No person shall be appointed to the post of an Inspector of Boilers unless he has obtained a degree in Mechanical Engineering of a recognised University or any qualification declared by the Union or State Public Service Commission as equivalent thereof and has received training as a practical engineer in the design, construction, operation or maintenance of boilers for not less than two years.
