Section 5 in Telangana State Electrical Licensing Regulations, 2018
5. Functions of the Board.
- The functions of the Board shall be;(a)to grant licenses to Electrical Contractors;(b)to grant exemption to a candidate from taking the prescribed examination when it is satisfied that his qualification/experience entitles him to such exemption or when he satisfies the examining board which the Board may appoint for the purpose;(c)to grant certificates and permits to Supervisors and Wiremen;(d)to deal with applications in respect of any other matter arising under these regulations.(e)to deal with testimonials found to be incorrect and to take such action as may be decided on;(f)to consider allegations against Supervisors, Wiremen or Contractors holding a permit, certificates of license granted by the Board, of incompetence, negligence, breach of the Electricity Act, 2003 & Regulations made thereunder and Telangana State Electrical Licensing Regulations, 2018 or malpractice or breach of a condition of a license and to decide and to take such action as may be considered necessary; including the impose of penalty of upto Rs.10,000/- (Rupees Ten thousand only) and to cancel the license or permit holder for repeated breach or violation of said Regulations by any licensed Electrical Contractor or Permit holder as the case may be.(g)to delegate any of its functions or powers to the Chairperson and/or the Secretary from time to time and on such conditions as it may impose;(h)any other functions to carry out the purpose and objects of these regulations.Note. - Any decision given by the Board in the executions of its functions shall be final.
