Section 2A(2) in The West Bengal Factories Rules, 1958
(2)The Chief Inspector may, on an application made as nearly as possible in Form No. 29A, recognise an institution or repute, having persons possessing qualifications and experience as set out in the Schedule annexed to this rule as a "competent person" as stipulated in the Act and the rules made thereunder, for such period as may be specified for the purpose of carrying out tests, examinations, inspections and certification for buildings, dangerous machinery, hoists and lifts, lifting machines and lifting tackles, pressure vessels and plants, confined space, ventilation system and such other process or plant and equipment in a factory.]
