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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in West Bengal Electrical Licensing Rules, 2017

(1)Candidates for the examination for Certificates of Competency of Supervisors shall comply with rule 13 and such candidate shall have-
(a)passed Madhyamik Pariksha or its equivalent examination from any recognised board or council;
(b)passed the examination for electrical workman in the corresponding class;
(c)minimum of 8 (eight) years of practical experience out of which 2 years as workmen and remaining 6 years in supervising nature of job which is regarded as satisfactory by the Board; and
(d)attained minimum age of 26 years of age as on the date of application:
Provided that notwithstanding anything contained in sub-rule (1), the Board may permit any person for appearing in the examination for Certificates of Competency of Supervisors:Provided further that for the purpose of this rule, every candidate who produces a full technical certificate acceptable to the Board from a school or college or institution to the effect that he has satisfactorily completed a course of theoretical and practical electrical installation work or electrical engineering and who, subsequent to the course of practical work, has completed two years practical experience in actual electrical installation work, may be exempted from appearing at the examination:Provided also that for the purpose of this rule, every candidate who produces a full Degree or Diploma Certificate in Electrical Engineering acceptable to the Board from a college or institution and who subsequent to the Degree or Diploma course has completed one year experience or three years of experience respectively in the field of domestic wiring upto 250 Volt and industrial wiring upto 650 Volt, may be exempted from appearing at Supervisor Certificate of Competency (S.C.C) in Parts 1,2 and 11.