Section 14 in The Orissa Motor Transport Workers' Rules, 1966
14. Qualifications of an Inspector.
- No person shall be appointed as an Inspector unless he possesses the following qualifications-(a)he possesses a University degree;(b)he has thorough knowledge of Oriya;(c)he has obtained a degree in Labour and Social Welfare Personnel-Management or any allied course or study from any institution recognised by the State Government :Provided that any person who has at least worked for two years as a Labour or Welfare Officer in the State Labour Department shall be eligible for appointment as an Inspector notwithstanding the fact that he does not possess the above qualifications :Provided further that any person not below the rank of the Deputy Labour Commissioner serving in the State Labour Directorate, shall be deemed eligible for appointment as the Chief Inspector under the Motor Transport Workers' Act, 1961, notwithstanding that he does not possess the qualification prescribed above.
