(5)The Chief Inspector on receipt of an application in Form (s) from an applicant or an institution intending to be recognised as a "Competent Person" for the purposes of the Act and these rules shall register such application and within a period of sixty days of the date of receipt of the application, may either recognise the applicant as a "Competent Person" and issue a certificate of competency in the prescribed Form [35] [Inserted vide O.G. Extraordinary No. 1165/21.7.2005, S.R.O. No. 312/2005/20.7.2005.] or reject the application specifying the reason therefore.
