Section 49 in The Rajasthan Boiler Operation Engineers' Rules, 1967
49. Enquiry regarding certificate holders.
(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever, that any enquiry should be made into allegations of incompetence drunkenness, misconduct or negligence of duties on the part of a Boiler Operation Engineer-(a)the District Magistrate may either himself or by a Magistrate of the First class; or(b)the Chief Inspector of Boilers may either himself or by an Inspector of Boilers duly authorised by him in this behalf, make such enquiry.(2)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.(3)The proceeding of any such enquiry together with the findings thereon shall be forwarded by the officer conducting the enquiry where he is not the Chairman, to the Secretary for consideration of the Board.
