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.
