Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 20 in The Mines Rescue Rules, 1985

20. Selection of persons for training in rescue work

.-No person shall be selected for training in rescue work, unless-
(i)he is between 21 and 30 years of age and holds a valid First-aid certificate of the standard of the St. John Ambulance Association (India);
(ii)he is certified by the Manager that he has sufficient underground experience for the purpose of rescue work;
(iii)he is certified by a qualified medical practitioner, as may be designated by the Manager after examination in accordance with Schedule VI, to be free from any organic disease or weakness and to be fit for undertaking rescue work; and
(iv)he is considered by the Superintendent of Rescue Station, after such examination and interview as he considers necessary, to be suitable for rescue work with breathing apparatus.