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State of Punjab - Act

Punjab Boiler Attendants Rules, 1961

PUNJAB
India

Punjab Boiler Attendants Rules, 1961

Rule PUNJAB-BOILER-ATTENDANTS-RULES-1961 of 1961

Published on 31 May 1926
Commenced on 31 May 1926
[This is the version of this document from 31 May 1926.]
[Note: The original publication document is not available and this content could not be verified.]

1. Short title and commencement.

(1)These rules may be called 'the Punjab Boiler Attendants' Rules 1961.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Repeal.

- Rules 49 and 50 of the Punjab Boiler Rules, 1926 published with Punjab Government, Revenue Department (Industries) notification No. 1620, dated 31st May, 1926, and Appendix 'B' to these rules are hereby repealed;Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

3. Definitions.

(1)In these rules, unless the context otherwise requires, -

(a)'the Act', means the Indian Boilers Act, 1923 (V of 1923);

(b)'Board' means the Board of Examiners constituted under rule 10 ;

(c)' Section' means a section of the Act.

(2)Every reference in these rules to a boiler or boilers shall be deemed to include also a reference to an economiser or economisers, respectively.II - General

4. Boiler to be under the charge of person holding boiler attendant's Certificate.

- Every owner of a boiler shall arrange to keep his boiler under the charge of a person holding a certificate of competency and after a period of two years of the coming into force of these rules, the owner of a boiler shall not use it or permit it to be used unless it is placed under the direct and immediate charge of a fit and proper person as required by rule;Provided that the State Government may, by notification in the Official Gazetted, exempt any boiler or classes or types of boilers from the operation of this rule;Provided further that nothing in these rules shall debar a person holding a certificate of competency granted under the Punjab Boiler Rules, 1926 published with Punjab Government notification No. 1620, dated the 31st May, 1926, from remaining in attendance and in charge of a boiler or to the extent of the qualifications indicated in such certificate.

5. Possession of certificate and extent of qualification

- No person who does not possess a certificate of competency as an attendant under these rules shall deemed to be a fit and proper person to hold charge of a boiler and no holder of any such certificate shall be deemed a fit and proper person to be in attendance and in charge of boiler except to the extent of his qualification indicated in such certificate.

6. Certificate holder to produce it when required.

- The holder of a certificate or a provisional order under these rules shall, at all reasonable times during the period any boiler is under his charge, be bound to produce such certificate when called upon to do so by any of the persons empowered upon section 15 to call for the production of the certificate or provisional order authorising the use of the boiler.

7. Furnishing of particulars of certificate by owner

(1)The owner of a boiler or battery of boilers who engages any person to be in charge, thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the grade, serial number date, and place of issue of his certificate.

(2)The owner of a boiler who engages any person to hold charge of such boiler shall in the event of such person leaving his employment or in the event of death of such person report the fact forthwith to the Chief Inspector.

8. Period of Attendance, reliefs and sphere of action

(a)The working hours of a Boiler Attendant in any one day shall be regulated according to the provisions of the Factories Act, 1948, and the rules framed thereunder.

(b)An attendant in charge of a boiler for which a certificate of competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods, the total of which does not exceed two hours.

(c)The holder of a first class certificate may, with the consent in writing of the Chief Inspector, be relieved by a person holding a certificate of second class for a period which may extend to seven consecutive days which, in special circumstances, the Chief Inspector may extend to any length of time not exceeding thirty days at a time.

(d)A person incharge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within one hundred and fifty feet of such boiler.

9. Boiler when deemed to be in use

(a)A boiler shall be deemed to be in use for the purpose of these rules when there is active fire in the furnace, fire box or fire place for the purpose of heating the water in the boiler. A boiler shall be deemed to be not in use when the fire is removed and all steam and water connections are closed.

(b)An econominser shall be deemed to be in use for the purpose of these rules, when there is a flow of flued gases past the economiser and an appreciable heat transfer between the water and the heating gases.

III - Board of Examiners

10. Board of examiners

(a)A Board of Examiner shall be constituted for the State of Punjab consisting of the Chief Inspector, an Inspector nominated by the Chief Inspector and not less than two members, having theoretical and practical knowledge of prime movers and modern boiler practice to be appointed by the State Government from time to time.

(2)The Chief Inspector shall be the ex-officio Chairman and the Inspector nominated by the Chief Inspector shall be the ex-officio Secretary of the Board.

11. Term of office of members

- The term of office of each of the members other than the ex-officio member of the Board shall be three years. If a members leaves the State of Punjab permanently or absents himself from three consecutive meetings of the Board he shall be deemed to have vacated his seat on the Board and another person may be appointed in his place for the unexpired period of his term.

12. Functions of Board.

- The Board shall -

(i)conduct examination of candidates for the grant of certificates of competency as a Boiler Attendant;

(ii)grant certificates of competency as a Boiler Attendant.

(iii)consider the reports of enquiries into allegations of drunkenness, negligence or misconduct on the part of Boiler Attendants holding certificate of competency granted under these rules and take such action as it may consider necessary.

13. Meetings of Board.

- The Board shall meet as often as may in the opinion of the Chairman, be necessary for transacting business which cannot be disposed of by circulation of papers. At least fifteen clear days notice of a meeting shall be sent to each member.

14. Quorum

- The Chairman or the Secretary and two members of the Board shall form a quorum.

15. Functions of the Chairman

- The Chairman shall preside over all meetings of the Board and in his absence a member chosen by the members present at the meeting shall preside over the meeting.

16. Functions of the Secretary of Board

- The Secretary of the Board shall maintain a register of Boiler Attendants holding certificate of competency and shall perform such other functions as are specified in these rules or as the Chairman of the Board may direct.

17. Result of examination

- The Board shall endorse on the printed application form of each candidate the result of his examination for a certificate of competency as a Boiler Attendant. The endorsed application shall be returned to the Secretary of the Board.

18. Refusal to issue certificate.

- The Board shall have power to refuse the issue of a certificate of competency as a Boiler Attendant to any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss to a limb to perform efficiently the duties of a Boiler Attendant.

(2)Any candidate who has been refused such certificate may be asked to produce a certificate of fitness from a registered medical practitioner. If, however, the candidate produces a certificate of physical fitness the Board shall issue a certificate of competency.

19. Fee for attending meetings

- The fees collected after deduction of actual expenditure incurred in connection with the conduct of the examination shall be divided among the members of the Board who take part in the conduct of examination or who, where there is no examination, grant the certificate and the staff assisting in the conduct of examination, in the ratio of 2:1 i.e. 2/3rd to the members and 1/3rd to the staff.IV - Examination

20. Examination

(1)Examination for the grant of certificate of competency as a Boiler Attendant shall be held by the Board at such place and such dates as may be notified by the Secretary of the Board from time to time and in such other manner as the Secretary may desire.

(2)Examination for granting certificates of competency as a Boiler Attendant shall be of two classes, one for the award of first class certificate of competency as a Boiler Attendant and the other for two award of second class certificate of competency as a Boiler Attendant .

21. Postponement of examination

- When a date fixed for the examination is declared a gazetted holiday or due to any unforseen reason the examination cannot be held on the fixed date, the Chairman may fix some other date for holding the examination and the same shall be duly notified to the candidates.V - Certificate of Competency

22. Classes of Certificate and capabilities of holders thereof

(1)Except as otherwise provided in these rules, certificates of competency granted thereunder shall be of two classes. The certificate of the First Class shall qualify a holder thereof to be in charge of a single boiler with steam pipes of any type or capacity or two or more boilers in a battery or of so many separate individual boilers, the total heating surface of which does not exceed 7,500 square feet, provided that such boilers shall be situated within a radius of 75 feet in the same premises and belong to one owner and provided he is assisted by a second class boiler attendant or such number of firemen as are considered necessary by the Chief Inspector.

(2)A certificate of Second Class shall qualify the holder thereof to be in charge of a single boiler with steam pipes of any kind, the heating surface of which does not exceed 1,500 square feet. A Second Class boiler attendant may, however, attend to a battery of boilers consisting of not more than three connected boilers and not exceeding 1,500 square feet in aggregate of total heating surface provided he is assisted by such number of firemen as are considered necessary by the Chief Inspector.

23. Validity of Certificate issued in other States

- A person holding a certificate of competency as an attendant granted by a Board of Examiners constituted under the corresponding rules in any other State in India shall, on an application, have the certificate endorsed for validity in the State of Punjab. Such endorsement shall be made by the Chairman.

24. Fees.

(1)Candidates for an examination for certificate of competency shall pay the following fees which shall not except as otherwise provided in these rules, be refundable -

(i) Examination for First Class Certificate	Rs. 15
(ii) Examination for Second Class Certificate	Rs. 10
(iii) Duplicate Certificate	Rs. 10

(2)All fees for examination for certificate of competency as an attendant leviable under these rules shall be remitted to the Chairman of the Board by money order or paid to him in cash and receipt obtained.

(3)The Chairman shall keep an account of fees received and of the payment to the members.

25. Refund of fees

- Candidates once admitted to an examination under these rules shall not be entitled to the refund of fees. Where a candidate is unavoidably absent from the examination on the date fixed, the Chairman of the Board of Examiners may allow him to appear without payment of a Second fees at the next examination.

26. Fees of candidates found ineligible

- A candidate who had paid the examination fee but is found ineligible for an examination may apply within one year from the date of payment, for refund of the fee, or he may be allowed to appear without payment of second fee at any subsequent examination held within one year from the date of payment of the fee, provided he becomes eligible to sit for such subsequent examination.VI - Application for Examination

27. Form of application

- Every application for examination shall be in Form 'A' appended to these rules. The applicant shall fill in such parts of the form as are to be filled in by a candidate and shall sign the Form in the presence of a gazetted officer or a magistrate who shall attest his signature. The application so filled in shall be forwarded to the office of the Chairman of the Board of Examiners not later than one month before the date fixed for the examination and shall be accompanied by -

(a)originals and one copy each of all testimonials of both practical and theoretical experience of the candidate:

(b)testimonials of good character from his employer;

(c)money order receipt or other evidence in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear;

(d)any certificate granted to the applicant under these rules or a certificate granted by a competent authority referred to in rule 23; and

(e)two copies of recent bust photographs (size 2" x 2") one of which shall bear the signature or the thumb-impression of the applicant on the back.

28. Candidate to produce satisfactory testimonials

- No candidate shall be admitted to an examination who cannot produce satisfactory testimonials certifying his experience, ability, soberty and general good conduct for the whole period of his qualifying service. Any breaks in the period of his qualifying service shall be accounted for.

29. Essential statements

- A testimonial shall clearly state the capacity in which the candidate was employed, whether as Boiler Attendant, Head Fireman, Donkeyman, or fireman and periods of such employment stating the dates between which the candidate was so employed.

30. Signature and Counter-signature

(1)A testimonial shall be signed by a responsible person under whom the candidate was employed and be countersigned by the owner, agent, manager or Secretary of the Mill, factory or Workshop or by such other person as the State Government may prescribe in this behalf.

(2)A testimonial in respect of service on a steamship may be signed by the Chief Engineer and countersigned by the master of vessel or may be in the form of a seaman discharge issued by a Shipping Master.

31. Railway or Public Works Department Service

- A testimonial of service of railway boilers, or boilers belonging to the State Public Works Department or local bodies, shall be signed by a responsible officer under whom the candidate has directly served and countersigned by the head of the department concerned.

32. Doubtful testimonials

- If the Secretary to the Board of Examiners has reason to doubt the truth of any statement made in any application or testimonials, he may make such inquires as he thinks fit to verify the same.

33. False testimonials

- In on enquiry the Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman of Board of Examiners who may by a written order debar such candidate from being admitted to any subsequent examination held under these rules. If, on the strength of any such testimonials, a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination, shall be forthwith recalled and be cancelled by a notification in the official Gazette; provided that before any certificate is cancelled under this rule, the holder thereof shall be given a reasonably opportunity of being heard in the matter.

34. Filing of copies and return of original testimonials

- Applications and copies of testimonials submitted by candidates shall be filed in the office of the Chairman of the Board of Examiners. Original testimonials shall be returned to the candidates after the close of the examination.VII - Age and Training

35. Age and training of Second Class candidates

- A candidate for a certificate of competency as a Boiler Attendant of the Second Class shall not be less than twenty years of age and shall not be admitted to the examination unless he proves to the satisfaction of the Board that he -

(a)has served for not less than three years in the capacity of a Fireman or an Assistant Fireman on a steam boiler or a combined steam engine and boiler; or

(b)has served for not less then three years as an engine fitter where boilers and engines are repaired or made or worked under steam, one year at least of which he should have worked as an Assistant Fireman; or

(c)produces from the head of an industrial or technical institution a certificate stating that he has completed a three years' course of training, one year of which must have been as an apprentice in a steam power plant of a Mill or Factory or an Engineering Workshop for the maintenance of boilers.

(d)[Clause (d) & (e) - For Haryana]

Produces a certificate from the Head of Industrial Training institute, Haryana, to the effect that he has successfully completed one year's course in Boiler Attendant Trade; or

(e)produces a certificate from the Head of Vocational Education Institute, Haryana, to the effect that he has successfully completed two years course in Boiler Attendant vocations.

36. Age and training of First Class Candidates

- A candidate for a certificate of competency as a Boiler Attendant of the First Class shall not be less than twenty-one years of age and shall not be admitted to the examination unless he possesses a certificate of the Second Class and in addition thereto -

(a)has served for not less than two years as a Boiler Attendant with Second Class certificate of competency in sole working charge of a boiler whose rated heating surface is not less than 500 square feet; or

(b)produces from the head of an industrial or technical institution a certificate stating that he has completed a three years' course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop where engines and boilers are repaired or made and in addition has served for not less than one year in sole working charge of a boiler not less than 500 square 500 of heating surface with a Second Class Boiler Attendant's certificate.

37. Service not in strict conformity with rules

- Notwithstanding anything to the contrary contained in rules 35 and 36 the State Government may empower the Chairman, Board of Examiners to admit in his discretion any candidate to an examination under these rules, if he so thinks fit.VII - Examination Subjects

38. Second Class Boiler Attendants

- A candidate, in order to be qualified for a certificate of competency of the Second Class, shall, inter alia, satisfy the examiners that -

(a)he clearly understands -

(i)the working and management of a steam boiler and economiser;

(ii)the use and purpose of the various valves, cocks, mountings and fittings;

(iii)the precautions to be taken and procedure to be observed before starting fires and when raising steam;

(iv)the use of a feed pump and injector;

(v)the reading of the pressure gauge;

(vi)the need for periodical cleaning and pure water supply and for prevention of scale or other deposits on heating surfaces;

(vii)the need for periodical inspection of boilers and the manner in which they should be prepared for thorough inspection, hydraulic test and steam test;

(viii)the precautions to be taken before entering or allowing any person to enter a boiler that is connected to another boiler under steam;

(ix)the use of the best means of firing for the prevention of smoke;

(x)the danger of water logging in steam pipes and the precautions to be observed in draining;

(xi)the procedure to be followed in the event of shortage of water, bulging or fracture of furnaces or flat plates or bursting of tubes or any accident to a boiler or steam pipe;

(xii)precautions to be taken when starting an economiser to work after a period of rest: and

(xiii)procedure to be adopted in bringing an economiser into commission and also for putting it out of commission while the boiler is on steam; and that -

(b)he is able, inter alia -

(i)to stoke a boiler including cleaning and banking fires in a workman like manner;

(ii)to show how avoidable smoke may be prevented;

(iii)to blow through and test the correctness of water gauge glasses and test cocks;

(iv)to replace a gauge glass and show how a false water level might be shown;

(v)to ease a safety valve and use a blow down cock or valve;

(iv)to adjust a high steam and low water safety valve and renew a fusible plug;

(vii)to pack pump or valve chest glands;

(viii)to grind and adjust cocks and valves;

(ix)to take a feed pump or injector to pieces and replace in working in order; and

(x)to handle the appliances provided for keeping the economiser clean;

39. First Class Boiler Attendant

- A candidates, in order to be qualified for a certificate of competency of the first class, shall satisfy the examiners that in addition to the subjects specified for candidates for certificate of competency of the Second Class, he has at least a rudimentary knowledge of the principal elementary facts relating to combustion, heat and steam; and that he is able to explain inter alia -

(i)the principal causes and effects of corrosion and incrustation and the usual remedies employed;

(ii)the object of the use or water softness;

(iii)the principles on which feed pumps and injectors work;

(iv)the principles on which appliances for the prevention of smoke work; and

(v)the purpose of super-heaters, economisers, feed heaters, feed filters, forced and induced draft appliances and mechanical stokers.

XI - Mode of Examination

40. Examination in writing optional

- The examination shall be conducted orally, but any candidate may, if he so desires, write his answer to such written question as may be given to him by the examiners.

41. Place of Examination.

- If the Board considers necessary, the examinations may be held either in a factory or mill or in a workshop in which boilers are in use or partly in such factory, mill or workshop and partly in examination room where models and sketches of boilers may be kept for viva voce test.X - Grant of Certificate

42. Grant of Competency Certificate

- If a candidate passes the examination the result will be notified in the Official Gazette and he shall be granted a certificate in accordance with the class in which he passed as soon as practicable after the close of the examination.

43. Form of Certificate

- Certificate of competency in Classes First and Second as a Boiler Attendant under Rule 22, shall be in Form 'B' and 'C', respectively, appended to these rules.

44. Surrender of lower class certificate.

- No certificate of the First Class shall be granted to the holder of a Second Class Certificate after examination under these rules unless and until he has surrendered to the Chairman the certificate of the lower grade.

45. Application for exchange certificate.

- An application for the award of a certificate of competency as a Boiler Attendant shall be in Form A appended to these rules.

46. Record of duplicate certificates.

- Duplicates of all certificates granted under these rules shall be recorded in the office of the Chairman.

47. Identification requirements

- Every certificate granted under these rules shall bear a bust photograph of the holder thereof previously submitted along with his application under rule 27 and his signature or thumb-impression and such other particulars as may be required for the purpose of identification.

48. Grant of duplicate certificate.

(1)Wherever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that the certificate granted to him under these rule has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted a duplicate certificate to which by the record so kept as aforesaid, he appears to be entitled which shall have for all purposes the same validity as the original certificate.

(2)If on enquiry the Secretary to the Board of Examiners is satisfied that any statement made by the applicant for the issue of duplicate certificate is false he shall report the case to the Board at its next meeting and the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.

49. Application for duplicate certificate

- Application for a duplicate certificate shall be lodged with the Chairman of the Board of Examiners with a declaration sworn before a gazetted officer or a magistrate stating that the certificator granted under these rules has been lost without any fault on the part of the applicant.

50. Invalidity of original certificate on issue of duplicate.

- On the issue of a duplicate certificate, the original certificate shall cease to be valid, and shall if in the possession or power of the holder thereof be returned to the office of the Chairman for cancellation.

51. Enquiry regarding certificate-holders and suspension of certificate

(1)If the District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever, that an enquiry should be made into an allegation of incompetence , drunkenness, misconduct or negligence on the part of an attendant holding a certificate of competency under these rules, he shall either himself make such enquiry or cause it to be made by his subordinate officers. The District magistrate may depute a Magistrate of the First Class and the Chairman of the Board of Examiners and Inspector of Boilers duly authorised by him to hold such enquiry.

(2)The holders of such certificate shall, on demand by the officer entrusted with the enquiry, forthwith hand over to such officer the certificate held by him.

(3)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.

(4)The proceedings of the enquiry shall be forwarded by the enquiry officer conducting the enquiry, where he is not the Chairman of the Board, to the Secretary to the Board of Examiners, for consideration of the Board.

52. Submission of proceedings before the Board

- The Secretary to the Board of examiners shall submit the proceedings received under sub-rule [4] of rule 51 before the Board at its next meeting and the Board of Examiners at its discretion may allow the certificate to stand or may cancel the certificate permanently or suspend it for such period as it thinks fit.XI - Penalty

53. Cognizance of offences

(1)The owner of a boiler who works or permits or causes the boiler to be worked at any time in contravention of rule 4 shall be punishable with fine which may extend to one hundred rupees.

(2)Any persons in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of rules 6, 7 and 8 shall be punishable with fine which may extend to one hundred rupees.Division II. Particulars of all previous certificates (if any) issued in India

Number of Certificate	Class of Certificate	Where issued	Date of issue	If any time suspended or cancelled if so state by whom	Date	Cause of suspension or cancellation
1	2	3	4	5	6	7

Form ARegistered No. _______________[See rules 27 and 45 of the Punjab Boiler Attendants' Rules, 1961]Indian Boiler Act, 1923 (V of 1923)Application for the Certificate of Competency as Boiler AttendantDivision I. - Name etc. of the applicant

Name in full	Nationality	Date of Birth	Place of Birth	Permanent address	Nature of Certificate	Grade of Certificate applied for	Whether appeared in any previous examination	If so, when and where
1	2	3	4	5	6	7	8	9

Division III - Declaration to be made by the ApplicantI do hereby declare that the statements made in Division I, II and IV of this Form are correct and true to the best of my knowledge and belief; and that the papers enumerated in Division IV and submitted with this Form are true and genuine documents and further that the copies of the documents submitted with this Form are true and correct. I further declare that the statements made in Division IV contain a true and correct account of the whole period of my service without exception, and I make this declaration conscientiously, believing the same to be true.Dated ________ at ______________ this ___________ day of ________ 19 ___Signed in the presence of ...................SignatureDesignationSignature of the applicant and Present AddressNotes - (1) Every application must be accompanied by money order receipt or such evidence as may be prescribed by the State Government showing that the fee for examination has been paid.

(2)The application should be accompanied by two copies of a recent bust photograph of the applicant (size 2" x 2½") one of which will bear the signature or thumb impression of the applicant, duly attested by a gazetted officer or the employer.

(3)Any person making false statement for the purpose of admission to the examination renders himself liable to prosecution.

(4)Incomplete applications are liable to be rejected.Division IV - List of testimonials and state of Service(The testimonials to be numbered consecutively according to the number given in column 1 below)

Number of testimonial (if any)	Date of each testimonial	Name of person signing each testimonial	Address and designation of factory or workshop where employed	Number, type and heating surface of boilers	Capaciy in which employed		SERVICE OF APPLICANT		Remarks
							Time employed in this service	Intial of verifier
						Date of commencement	Date of termination	Year	Months	Days	To be filled by the Board
1	2	3	4	5	6	7	8	9	10	11	12	13

Total serviceTime served for which certificates are producedTime served for which no certificates are producedDivision V - Certificate of CompetencyCertified that Shri _________________________ has been examined for certificate of competency as Boiler Attendant of ___________ Class at this _________ day of 19 ___ and has/has not satisfied of his fitness to hold a Certificate of Competency as a __________ Class Boiler Attendant. He has, therefore, passed/failed.Personal Description of Applicant

(1)Nationality _____________________

(2)Religion _________________________

(3)Height _____________ ft.______ in.

(4)Complexion _____________________

(5)Personal mark or particulars ________________________________________Signature of Board of ExaminersIssue of CertificateCertificate No. ______________ of the ___________ class _______ Boiler Attendant issued and the duplicate recorded.Secretary, Board of ExaminersForm BPunjab Government(First Class Boiler Attendant Certificate of Competency)[Granted under rule 22 of Punjab Boiler Attendants' Rule, 1961]No ____________________________of 19 ___________Shri _____________________ aged about ____________ years, at present residing at ____________________ having satisfied the Board of Examiners of his competency to fulfil the duties of First Class Boiler Attendant is granted under the Punjab Boiler Attendants' Rules, 1961 this certificate of competency as a First Class Boiler Attendant authorising him to have charge of a single boiler with steam pipes of any type or capacity or two or more boilers with steam pipes in a battery or separated, the total heating surface of which does not exceed 75.00 square feet, provided that such boiler shall be situated within a radius of 75 feet in the same premises and belong to one owner.Dated at ______________ this ______________ day of _____________ 19 _____Secretary to the Board of Examiners Chairman to the Board of Examiners.Descriptive Roll

1. Date and place of birth ____________________________________________

2. Address ______________________________________________________

3. Nationality and religion __________________________________________

4. Height without shoes _____________________________________________

5. Marks of identification ____________________________________________

6. Left thumb impression ____________________________________________

7. Signature _____________________________________________________

Form CPunjab GovernmentSecond Class Boiler Attendant Certificate of Competency[Granted under rule 22 of the Punjab Boiler Attendants' Rules, 1961]No __________________ of _______________ 19 ______________Shri ______________________ aged about ______________ years at present residing at _____________________ having satisfied the Board of Examiners of his comptency to fulfil the duties of Second Class Boiler Attendant is granted under the Punjab Boiler Attendants' Rules, 1961, this certificate of competency as a Second Class Boiler Attendant authorising him to have charge of a single boiler with steam pipe of any type the heating surface of which does not exceed 1,500 square feet. He may, however, attend to a battery of boilers (not exceeding 1,500 square feet in aggregate of total heating surface) provided he is assisted by the number of firemen considered necessary by the Chief Inspector of Boilers.Dated at _______________ this _____________ day of _____________ 19_____Secretary to the Board of Examiners.Chairman to the Board of Examiners.Descriptive Roll

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State of Punjab - Act