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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Boilers Rules, 1969

(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.