Section 26 in The M.P. Boiler Attendants' Rules, 1958
26. 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 candidate and shall sign the form in the presence of a Gazetted Officer or an Honorary Magistrate who shall at test 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)a Treasury Challan or such other evidence, as the State Government may specify in this behalf 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 22;(e)two copies of recent bust photographs (size 2" x 2-¼ ) one of which shall bear the signature or the thumb impression of the applicant on the back.
