(1)For each Headquarters of a Divisional Electrical Inspector a committee to be called a Divisional Licensing Committee shall be constituted. Its jurisdiction shall be the whole of the area within the jurisdiction of the Divisional Electrical Inspector.(2)The Divisional Licensing Committee shall consist of the following members, namely :(a)The Superintending Engineer nominated by the Madhya Pradesh Electricity Board-Chairman;(b)One representative of the Technical institution to be nominated by the State Government-Member;(c)Divisional Electrical Inspector concerned-Member Secretary.(3)On constitution of Divisional Licensing Committee the functions of the Board in respect of the following matter shall be discharged by the Divisional Licensing Committee and any reference to the Board, its President or Secretary in respect of these functions under these regulations shall be deemed to be a reference to the Divisional Licensing Committee, its Chairman and Secretary respectively :(a)to grant 'B' class licenses to Electrical Contractors;(b)to conduct examinations for Wiremen;(c)to grant certificates and permits to Wiremen;(d)to grant exemption to a candidate from appearing the prescribed examination for Wiremen when the Divisional Licensing Committee is satisfied that his qualifications and experience entitle him to such exemption;(e)to nominate representatives in various centres under its jurisdiction for the purpose of carrying out the examinations and tests for Wiremen;(f)[ to hear and decide cases of mal-practice by electrical contractors of B class and Wiremen];(g)to deal with applications and testimonials in respect of any matter arising due to the functions allotted to the Divisional Licensing Committee and to take such action as may be decided in case of application and testimonials found to be incorrect; and(h)generally to take such action as may be deemed necessary for proper discharge of its functions and responsibilities under these regulations.
