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State of Madhya Pradesh - Act

The M.P. Boiler Operation Engineers' Rules, 1968

MADHYA PRADESH
India

The M.P. Boiler Operation Engineers' Rules, 1968

Rule THE-M-P-BOILER-OPERATION-ENGINEERS-RULES-1968 of 1968

Published on 31 October 1969
Commenced on 31 October 1969
[This is the version of this document from 31 October 1969.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Boiler Operation Engineers' Rules, 1968Published vide Notification No. 6854-1386-11-A, Madhya Pradesh Rajpatra Part 4 (Ga), dated 31-10-1969, page 551In exercise of the powers conferred by clause (d) of Section 29 and Section 30 of the Boilers Act, 1923 (No. V of 1923), and in supersession of all rules previous made on the subject, the State Government hereby makes the following rules, the same having, previously been published as required by sub-section (1) of Section 31 of the said Act, namely:-

Chapter I
Preliminary

1. Short title.

(1)These rules may be called The Madhya Pradesh Boiler Operation Engineers' Rules 1968.

(2)These rules shall come into force immediately on their publication in the "Madhya Pradesh Gazette".

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"the Act" means the Indian Boilers Act, 1923 (No. V of 1923);

(b)"Boiler Attendant" means a Boiler Attendant qualified under Madhya Pradesh Boiler Attendants Rules, 1958;

(c)"Section" means the Section of the Act;

(d)Any reference in these rules to a boiler shall be deemed to include also a reference to an economiser.

Chapter II
General

3. Boiler to be in charge of person holding Boiler Operation Engineers' Certificate.

- The owner of a single boiler or two or more boilers connected in a battery or of so many separate individual boilers situated within a radius of 23 meters having a total heating surface exceeding 697 Sq. meters in any of the cases shall not use the same or permit the same to be used unless the boiler or boilers are placed in direct charge of a competent person as defined in Rule 4 in addition to such number of boiler attendants as may be prescribed in this behalf by the Chief Inspector of Boilers .Provided that the Chief Inspector of Boilers may permit any boiler to remain in operation for a maximum period of [eighteen months] [Substituted by No. 23293-5432-XI-A dated 15-12-1970.] notwithstanding anything contrary contained in these rules.

4. Competent person shall possess certificate and extent of qualification.

- No person who does not possess a certificate of proficiency as a Boiler Operation Engineer under these rules shall be deemed a fit and proper person to hold charge of a boiler or boilers exceeding the limits laid down in Rule 3.

5. Production of Certificate.

- The holder of a certificate under these rules shall, at all reasonable times during the period any boiler is in his charge, be bound to produce such certificate when called upon to do so by any of the persons empowered under Section 15 to call for the production of the certificate or provisional order authorising the use of the boiler.

6. Owner to furnish Chief Inspector with particulars of certificates.

(1)The owner of a boiler who engages any person to be in charge thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the serial number, date and place of issue of his certificate.

(2)The owner of a boiler who engages any person to hold charge of a boiler, in the event of such person leaving his employment or in the event of the death of such person, report the fact within seven days to the Chief Inspector.

7. Limits of daily period of attendance, reliefs and sphere of action.

(1)A person in charge of a boiler shall be deemed to be in direct and immediate charge of a boiler shall be deemed to be in direct and immediate charge of the same when he is within 46 meters of such a boiler.

(2)An operation Engineer of a boiler or boilers for which a certificate of proficiency is required may be relieved of charge by a person holding a first class certificate of competency as an attendant under the Madhya Pradesh Boiler Attendant's Rules, 1958, in any one day for not more than two periods, the total of which does not exceed two hours.

(3)The holder of first class certificate of competency as an attendant may also with the consent in writing of the Chief Inspector, relieve a person holding a certificate of proficiency as an Operation Engineer for a period which may extend to ten consecutive days which in special circumstances the Chief Inspector may extend to any length of time not exceeding thirty days at a time.Notwithstanding anything hereinbefore contained, the Chief Inspector of Boilers, may at his direction, permit a Boiler Operation Engineer, holding a certificate of proficiency under these rules, to be incharge of batteries of boilers, as he deems fit, and further may permit a Boiler Operation Engineer freedom of movement to such a distance from any boiler battery, on such conditions as he may consider necessary.

8. When boiler deemed to be in use.

(1)A boiler shall be deemed to be in use for the purpose of these rules when there is fire in the furnace, fire box or fireplace for the purpose of heating the water in the boiler or under banked fire condition. A boiler shall be deemed to be not in use only when the fire is removed and all steam and water connection are closed.

(2)An economiser shall be deemed to be in use for the purpose of these rules when there is a flow of flue gases past the economiser and an appreciable heat transfer between the water and the heating gages.

Chapter III
Board of Examiners

9. Constitution of Board of Examiners.

(1)Board of Examiners shall be constituted for the State of Madhya Pradesh consisting of the Chief Inspector and Inspector nominated by the Chief Inspector and not less than two other members having the theoretical knowledge of prime-movers and modern boiler practice to be appointed by the State Government, from time to time.

(2)The Chief Inspector shall be the ex-officio Chairman and the Inspector nominated by the Chief Inspector shall be the Secretary to the Board of Examiners.

10. Term of office of members.

- The term of office of each of the members other than ex-officio members of the Board of Examiners shall be three years. If a member leaves the State of Madhya Pradesh permanently or absents himself from three consecutive meetings of the Board, he shall be deemed to have vacated his seat and another person may be appointed m his place for the unexpired term of his office.

11. Function of the Board.

- The Board of Examiners shall,

(i)conduct examination of candidates for the grant of certificates of proficiency as a Boiler Operation Engineer;

(ii)have powers to appoint any person as an external paper setter and examiner at any examination;

(iii)grant certificate of proficiency as a Boiler Operation Engineer;

(iv)consider the report of inquiries into allegations of drunkenness, negligence of duty, misconduct on the part of Boiler Operation Engineers holding certificate of proficiency granted under rules and. take such action as they may consider necessary.

12. Meeting of Board.

(1)The Board of Examiners shall meet as often as may in the opinion of the Chairman be necessary for transacting business which cannot be disposed of by circulation of papers.

(2)At least thirty clear days' notice of the date of meeting shall be sent to each member.

13. Quorum.

- The Chairman or the Secretary and two members of the Board of Examiners shall form a quorum.

14. Chairman of Board.

- The Chairman shall preside over all meetings of the Board of Examiners and in his absence, a member chosen by the members present at the meeting shall preside over the meeting.

15. Secretary of Board.

- The Secretary of the Board of Examiners as per rule shall maintain a register of Boiler Operation Engineers holding certificate of proficiency and shall perform such other functions as are specified in these Rules or as the Chairman of the Board of Examiners may direct.

16. Board's endorsement on application.

- The Board of Examiners shall endorse on the printed application form of each candidate the result of his examination for a certificate of proficiency as a Boiler Operation Engineer. The endorsed application shall be returned to the Secretary of the Board.

17. Board's power to refuse issue of certificate.

(1)The Board of Examiners may direct any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss of a limb to perform efficiently the duties of a Boiler Operation Engineer to produce a certificate of fitness from a Registered Medical Practitioner. If, however, the candidate fails to produce a certificate of physical fitness, the Board shall have power to refuse the issue of a certificate of proficiency as a Boiler Operation Engineer.

(2)[ The Board shall have power to take any action which it deems fit against any candidate, reported by Invigilator to have been found using unfair practice, in the examination shall for succeeding against the examination principles, viz, copying consulting or carrying papers and the like.] [Rule 17 renumbered and sub-rule (2) inserted by S. No. 23293-5432-XI-A, dated 15-12-1970.]

18. [ Examiner's fees. [Substituted by Notification No. F. 2-1-1-98-A-XI, dated 30-9-1999.]

- Each member of the Board of Examiners other than an official subordinate to the State Government shall be entitled to receive a fee of Rs. 500 per diem for each meeting of the Board at which any business prescribed by these rules has been transacted and which he attends from beginning to the end. Examiners appointed under Rule 11 (ii) shall be paid Rs. 100 for setting a Question paper and marking the answer books of the candidates. Each member of the Board, other than an official subordinate to the State Government, shall also be entitled to receive travelling expenses to and for each meeting of the Board, as admissible under the "Madhya Pradesh Travelling Allowance Rules, 1956", to officers of the first grade].

Chapter IV
Examination

19. Examination.

- Examination for the grant of certificate of proficiency as Boiler Operation Engineer shall be held by the Board of Examiners at such place and on such dates as may be notified by the Secretary of the Board, from time to time, in the official Gazette.

20. Class of certificate.

- The certificate of proficiency as a Boiler Operation Engineer shall be of one class.

21. Postponement of Examination.

- When a date fixed for the examination is declared a gazetted holiday or when for any unforeseen reason an examination cannot be held on the date fixed, the Chairman may fix some other date for holding the examination and the same shall be duly notified to the candidates for examination.

Chapter V
Certificate

22. Capabilities of holders of certificates.

(1)The certificate of proficiency as Boiler Operation Engineer shall qualify the holder thereof! to be incharge of a boiler or boilers of any type and size provided that the boilers are so situated that no one of them is distant more than 46 meters from any other of them.

(2)The holder of certificate of proficiency as a Boiler Operation Engineer shall for all intents and purposes, be deemed to have fulfilled the requirements of Rule 3 of the Madhya Pradesh Boiler Attendants Rules, 1958.

23. Endorsement on certificate.

- A person holding a certificate of proficiency as a toiler Operation Engineer granted by a Board of Examiners under the corresponding rules in any other State shall on application, have the certificate endorsed for validity in the State of Madhya Pradesh, such endorsement shall be made by the Chairman of the Board of Examiners constituted under these Rules.

24. [ Fees. [Substituted by Notification No. F. 2-1-1-98-A-XI, dated 30-9-1999.]

(1)

(a)Candidates for examination for certificate of proficiency as a Boiler Operation Engineer shall pay a fee of Rs. 500.00 which shall not, except as otherwise provided in these rules, be refundable.

(b)A fee of Rs. 50.00 shall be paid for the issue A a duplicate certificate.

(c)A fee of Rs. 100.00 shall be paid for endorsement on a certificate under Rule 23.

(2)All fees payable under these rules shall be paid in such a manner as the State Government may direct].State B Examination Fee. -Fee for the Boiler Operation Engineer Examinations with details of-Fees for examination; orFees for the issue of Duplicate certificate; orFees for endorsement for validity, in the State of Madhya Pradesh, as the case may be.

25. Refund of fees.

- Candidates once admitted to an examination under these rules shall not be entitled to any refund of fees. Where a candidate is unavoidably absent from the examination on the date fixed the Chairman of the Board of Examiners may allow him to appear without payment of a second fee at the next examination.

26. Fees of Candidates found ineligible.

- A candidate who has paid the examination fee but is found ineligible for an examination may apply within one year from the date of payment for a refund of the fee or he may be allowed to appear without payment of second fee at any subsequent examination held within one year from the date of payment of the fee; provided that he has become eligible to sit for such subsequent examination.

Chapter VI
Application for Examination

27. 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 a candidate and shall sign the form in the presence of a Gazetted Officer or an Honorary Magistrate who shall attest his signature. The application so filled in, shall be forwarded to the Secretary of the Board of Examiners at least one month before the date fixed for the examination and shall be accompanied by,-

(a)Originals and one copy each of all testimonials in respect of practical experience and theoretical qualification of the candidate.

(b)Testimonial of good character from his employer, with a certificate of age.

(c)A Treasury Challan or such other evidence, 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 candidate under the Madhya Pradesh Boiler Attendants' Rules, 1958 or a certificate granted by a competent authority referred to in Rule 22 of the Madhya Pradesh Boiler Attendants' Rules, 1958.

(e)Two copies of recent bust photograph (50 x 57 m.m. size) one of which shall bear the signature and the thumb impression of the applicant on the back, duly attested by a Gazetted Officer or employer.

28. Candidate to produce satisfactory testimonials.

- No candidate shall be admitted to an examination who cannot produce satisfactory testimonials certifying his experience, ability, sobriety and general good conduct for the whole period of his qualifying service. Any break in the period of qualifying service shall be accounted for.No candidate shall be admitted to an Examination whose testimonials do not relate to a period of six months or more during the twelve months immediately preceding the date of application.

29. Essential statements.

- A testimonials shall clearly state the capacity in which the candidate was employed, whether as an Apprentice Engineer, Supervisor, Assistant Engineer or Engineer and the periods of such employment stating the dates between which the candidate was so employed.

30. Signature and counter signature.

(1)A testimonial shall be signed by a responsible person with whom the candidate was employed and be countersigned by the Owner, Agent, Manager or Secretary of the Mill, factory or workshop or by such other person as the State Government may prescribe in this behalf.

(2)Candidates who have undergone a course of training at an Engineering College or Technical Institution must produce either the diploma of the institution or a certificate from the Principal or Superintendent of the Institution giving period devoted in completing the course.

(3)A testimonial in respect of service on steam-ship, may be signed by the Chief Engineer and countersigned by the master of the vessel or may be in the form of a seaman's discharge certificate issued by a Shipping Master.

(4)A testimonial of service rendered on railway boiler or boilers belonging to a Government Department or local bodies, shall be signed by a responsible officer under whom the candidate has directly served and countersigned by the head of the department concerned.

31. Doubtful testimonials.

- If the Secretary to the Board of Examiners has reason to doubt the truth of any statement made in any application or testimonials; he may make such enquiries as he thinks fit to verify the same.

32. False testimonials.

- If on enquiry the Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman of the Board of Examiners who may by written order debar such candidate from being admitted to any subsequent examination held under these rules. If on the strength of any such testimonial a candidate has already been admitted to an examination he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination shall be forthwith recalled and be cancelled by a notification in the official Gazette; provided that before any certificate is cancelled under this rule, the holder thereof shall be given a reasonable opportunity of being heard in the matter.

33. Filing of copies and return of original testimonials.

- Applications and copies of testimonials submitted by candidates shall be filed in the office of the Chairman of the Board of Examiners. Original testimonials shall be returned to the candidate as soon as possible.

Chapter VII
Age and Training

34. Qualifications required.

- A candidate for a certificate of proficiency as a Boiler Operation Engineer shall not be less than 23 years of age and shall not be admitted to the examination unless he proves to the satisfaction of the Chairman of the Board of Examiners that he has-

(a)

(i)successfully completed a full time apprentice engineers' course of atleast three years in a recognised workshop engaged in making, repairing or operation of boilers and accessories, or

(ii)a degree of diploma in mechanical or electrical engineering recognised by the Institution of Engineers (India) for exemption from Sections A and B of their examination;

(b)served not less than two years as Engineer or Assistant Engineer in the running and maintenance of a battery of boilers not less than two in number and each of not less than 93 sq. meters (1,000 square feet) heating surface.

35. Service not in strict conformity with rules.

- Notwithstanding anything to the contrary contained in Rule 34 the Chairman of the Board of Examiners may in his discretion allow any candidate to appear for the examination or grant exemption from any portion of the examination as prescribed in these rules.

Chapter VIII
Mode of Examination

36. Nature of examination.

- Examination for certificate of proficiency as a Boiler Operation Engineer shall be of such nature as to test the practical ability and technical knowledge of the candidate to be in charge of steam generating plants of all types and pressures in land use.

37. Subject for examination.

- Examination shall be conducted in the following manner:-

(a)a written examination comprising of one paper on mathematics, one paper on applied mechanics and one paper on boilers and heat engines set with reference to the syllabus prescribed in Rule 38;

(b)a drawing examination, to make within a prescribed time a drawing and/or a sketch of a boiler or part thereof with reference to clause (c) of Rule 38;

(c)an oral examination to answer questions appertaining to boiler practice and if required by the examiner to demonstrate in the examination room or in a workshop or boiler house his ability to carry out the practical aspects of his duties in a workmanlike manner.

38. Syllabus for examination.

- (a) Mathematics. - Ratio and proportion; variation, use of logarithmic tables; calculation of areas, volumes, quantities and weight, simple quadratic algebraic equations and their applications; plotting of curves.

(b)Applied Mechanics. - Units of force, work power, energy and their relationship, candidates of equilibrium of a system of coplanar forces; centre of gravity, levers, simple problems on moment of inertia; stress and strain : Hooke's Law : Young's modulus; modulus of rigidity; simple problem relating to calculation of direct and bending stresses in different sections and torsoinal stresses in circular solid shafts; power transmitted by shafts torque; circumferential and longitudinal stresses in pressure vessels; riveted and bolted joints; pipe flanges; calculation of working pressure of parts of boilers and steam pipes in accordance with the Indian Boiler Regulations; 1950.

(c)Drawing. - Preparation of working sketches or drawings of steam engines, boilers, mountings or parts thereof.

(d)Boilers and Heat Engines. - Basic principles of Thermo dynamics; use of steam tables; description, operation and maintenance of different types of boilers, economisers and their mountings and fittings description, operation and maintenance of feed pumps, injectors; feed regulators, water softeners, feed heaters, air heaters, steam accumulators, and superheaters; fuels and their characteristic, combustion of fuels, mechanical stokers; burners; pulveriser, draught fans; boiler scale, its effect on heat transfer, internal and external cleaning of boilers; degeneration of feed water; pH value; hardness and alkalinity in feed and boiler water; make-up water; boiler house instrumentation; efficiency of boilers; working of different types of reciprocating engines and turbines; station efficiency; reheat; steam piping layout; expansion bends, supports and heat engines; and the Indian Boiler Regulations, 1950.

39. Assessment of work.

- A candidate shall secure at least 45 per cent of the marks in each written paper as well as in the oral and drawing examinations; but the aggregate shall not be less than 55 per cent of the total marks in order that he can be awarded a certificate of proficiency under these rules.

Chapter IX
Grant of Certificate

40. Grant of certificate of proficiency.

- If a candidate passes the examination, his result will be notified in the official Gazette and he shall he granted a certificate as soon as practicable after such publication.

41. Form of certificate.

- A certificate of proficiency as a Boiler Operation Engineer shall be in Form 'B' appended to these rules.

42. Application for endorsement on certificate.

- An application for endorsement in the examination for validity in a State other than the State of issue, shall be made in Form 'A' appended to these rules.

43. Record of duplicate certificate.

- Duplicates of all certificates granted under these rules shall be recorded in the office of the Chairman.

44. Identification requirements.

- Every Certificate granted under these rules bear a small bust photograph of the holder thereof previously submitted along with his application under Rule 27 and his signature and thumb impression and such other particulars as may be required for the purpose of identification.

45. Grant of duplicate certificate.

(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted a duplicate certificate to which, by the record so kept as aforesaid, he appears to be entitled, which shall have for all purposes same validity as the original certificate.

(2)If on enquiry the Secretary to the Board of Examiners, is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false he shall report the case to the said Board at its next meeting and the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to circumstances of each case.

46. Application for duplicate certificate.

- Application for a duplicate certificate shall be made to the Chairman to the Board Examiners with a declaration before a Gazetted Officer or a Magistrate stating that the certificate granted under these rules, has been lost or stolen or destroyed or mutilated without fault on the part of the applicant.

47. Invalidity of original certificate.

- On the issue of a duplicate certificate, the original certificate shall cease to be valid and shall if in the possession or power of the holder thereof be returned to the office of the Chairman for cancellation.

48. Enquiry regarding certificate holders.

(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct, or negligence of duty on the part of a Boiler Operation Engineer holding certificate of proficiency under these rules, he shall either himself make such enquiry or cause it to be made by his subordinate officer.

(2)The District Magistrate may depute a Magistrate of the first class and the Chairman of the Board of Examiners an Inspector of Boilers duly authorised by him to hold such enquiry.

(3)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.

(4)The proceedings of any such enquiry shall be forwarded by the officer conducting the enquiry where he is not the Chairman of the Board or the Secretary to the Board of Examiners, for consideration of the Board.

49. Surrender of certificate.

- When an enquiry is being conducted under Rule 48, the holder of such certificate shall on demand by the officer charged with the enquiry forthwith surrender his certificate to the said officer pending the result of such enquiry.

50. Submission of proceedings before the Board.

- The Secretary to the Board of Examiners shall place the proceedings sent to him under sub-rule (4) of Rule 48 before the Board of Examiners. The Board at its discretion may allow the certificate to stand or suspend it for such period as it thinks fit or may cancel the certificate permanently. The decision of the Board shall be final.

Chapter X
Penalty

51. Cognizance of offences.

- The owner of a Boiler or any person who works or permits or causes the Boiler to be worked at any time in contravention of Rule 3, 5, 6 or 7, shall be punishable with fine which may extend to one hundred rupees.

52. Rules to be in addition to Boiler Attendant's Rules.

- These rules shall be in addition to and not in derogation of the Madhya Pradesh Boiler Attendants' Rules, 1958.Form 'A'[See Rules 27 and 42]Application for examination for Certificate of Proficiency as Boiler Operation Engineer/Application for endorsement of certificateDivision I-Name, etc., of the applicant

1. Name (in full).

2. Father's name.

3. Nationality and religion.

4. Date of Birth.

5. Place of Birth.

6. Permanent address.

7. Whether appeared in any previous examinations.

8. If so, when and where.

Division II-Particulars of all certificates submitted

Number of the certificate	Class of certificate	Where Issued	Date of issue	If at any time suspended or cancelled, and If sostate by whom	Data of suspension or cancellation	Causes of suspension or cancellation
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Division III-List of testimonials and statement of services[The testimonials to be numbered serially corresponding to the numbers given in column (1) below]

S.No. of testimonials	Date of testimonials	Name of person signing the testimonials	Address and designation of factory or workshopwhere employed.	Number, type and heating surface of boilersworked on	Capacity in which employed.
(1)	(2)	(3)	(4)	(5)	(6)

Service of Applicant	Not to be filled in by the applicant
Date of commencement	Date of termination	Time employed in this Service	Initial of verifier	Remarks
Year	Month	Days
(7)	(8)	(9)	(10)	(11)	(12)	(13)

Total service.........Time served for which certificates are produced..........Time served for which no certificates are produced..................Division IV-Declaration to be made by applicantI do hereby declare that the statements made in Division I, II and III of this form are correct and true to the best of my knowledge and belief; and that the papers enumerated in Division III and submitted with this form are true and genuine documents and further that the copies of the documents with this form are true and correct. I further declare that the statements made in Division II contain a true and correct account of the whole period of my service without exemption and I make this declaration conscientiously believing the same to be true.Dated..........this...........day of..........20....Signature of the applicantPresent address............Signed in the presence ofSignature.........Designation........Note. - Every application must be accompanied by a treasury challan or such evidence as prescribed under clause (c) of Rule 27 of the Madhya Pradesh Boiler Operation Engineers' Rules, 1968.

(2)Two copies of a recent bust photograph of the applicant 50 mm. x 57 mm. (Size) must accompany the application with the applicant signature on the back thereof, duly attested by a Gazetted Officer or the employer.

(3)Any person making a false statement for the purpose of admission to the examination renders himself liable to prosecution.

(4)Incomplete applications are liable to be rejected.Form 'B'[See Rule 41]Government of Madhya PradeshCertificate of Proficiency as Boiler Operation Engineers under Madhya Boiler Operation Engineers 'Rules, 1968 (No............of 20....)Shri...............aged about..........years at present residing at.............having satisfied the Board of Examiners appointed under the abovenoted rules of his proficiency to fulfil the duties of a Boiler Operation Engineer is granted under the Madhya Pradesh Boiler Operation Engineers Rules, 1968 this certificate of proficiency authorising him to be incharge of Boilers of any type or size provided that the boilers are so situated no one of them is distant more than 46 meters (150 feet) from any other of them.Dated at..........this..........day of..............20...........Chairman Board of Examiners.

1. Date and place of birth.

2. Permanent address.

3. Nationality and religion.

4. Height (without shoes).

5. Marks of identification.

6. Left thumb-impression.

Secretary		Endorsement(s):-
Board of Examiners members,		Signature of the applicant.

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State of Madhya Pradesh - Act