Section 14 in The Bihar Motor Transport Workers Rules, 1962
14. Qualifications of an Inspector.
- No person shall be appointed as an Inspector unless he-(1)(a)possesses a University degree;(b)has thorough knowledge of Hindi;(c)has obtained a degree in Labour and Social Welfare, Personnel-management or any allied course of study from any institution recognised by the State Government;(d)is not below 21 years and not above 45 years of age;(e)has worked for at least two years as Labour or Welfare Officer in an industrial establishment or State Government Department; or(2)is a Labour Officer, Labour Superintendent, Assistant Labour Commissioner or Deputy Labour Commissioner appointed as such by the State Government.Explanation. - For purposes of this rule the expression "Labour Officer" includes an Inspecting Officer as defined in clause (9) of Section 2 of Bihar Shops and Establishments Act, 1953 (Bihar Act VIII of 1954); "Labour Superintendent" includes Additional Labour Superintendent and "Deputy Labour Commissioner" includes Additional Deputy Labour Commissioner.
