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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Boiler Operation Engineers' Rules, 2000

(3)Notwithstanding anything to the contrary contained in these rules, the Chief Inspector of Boilers in the interest of power, generation or industrial development may permit any boiler to remain under the charge of a person, who does not possess a certificate of proficiency as a Boiler Operation Engineer but possesses requisite qualification and experience, for a period not exceeding three months:Provided further, that nothing in these rules shall debar a person holding a certificate of proficiency granted under rules made by other State Government from remaining in attendance and in charge of a boiler or boilers to the extent of his proficiency.