Section 19 in Bihar Boilers Attendants' Rules, 1948
19. Board empowered to refuse issue of certificate.
- The Board is empowered to refuse the issue of a certificate of competency or service to any candidate who in the opinion of the majority of the members of such Board appears to be too old or physically unfit through deformity, constitutional weakness, bad eyesight, deafness or loss of a limb to perform properly the duties of a Boiler Attendant.Any such candidate may appeal to the Provincial Government against any decision of the Board under this Rule and the Provincial Government may send the candidate at his own cost to such medical authority as it may determine for medical examination and the Board shall either issue or refuse a certificate in accordance with the opinion of such medical authority.
