Section 14 in The Punjab Motor Transport Workers Rules, 1963
14. Qualification of Inspector.
(1)No person shall be appointed as an Inspector unless he, -(a)in the case of direct appointment -(i)is not less than 25 years;(ii)possesses a degree of a recognised university and a degree or diploma in Social Science of a recognised institution; and(iii)has worked as a Labour or Welfare Officer in any industrial establishment or Government Department for a minimum period of two years;(b)in the case of an appointment by promotion, -(i)possesses a degree of a recognised university; and(ii)has an experience of working in the Labour Department for a minimum period of two years.(2)Notwithstanding anything contained in sub-rule (1), the Government may appoint a Wage Inspector, Labour Inspector or any other officer of the Labour Department of a rank higher than that of Wage Inspector or Labour Inspector as an Inspector for the purpose of section 4.Explanation. - For the purpose of this rule, the expression "recognised university" or "recognised institution" shall mean a university or institution, as the case may be, recognised by the State Government in this behalf.
