Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(1) in Telangana State Electrical Licensing Regulations, 2018

(1)Every holder of Degree of Diploma in Electrical Engineering from recognized University or Institution with a minimum experience as shown in the table in the I practice of Electrical Engineering shall be exempted from the examination. But provided that such certificates when granted to the employees of any departments of Government of Telangana or Power distribution companies, Transmission companies, Generating companies I or any Corporation or any Electrical undertakings or local body licensed under Electricity' I Act, 2003 shall be valid only for supervising works carried out by the concerned departments.
Voltage Level Degree Holder Diploma Holder
Upto 11 KV 1 Year 2 Years
Upto 33 KV 2 Years 3 Years
Upto 132 KV 3 Years 4 Years
Exceeding 132 KV 5 Years 8 Years