Section 17 in West Bengal Electrical Licensing Rules, 2017
17. Grant of Permits to Electrical Workman.
(1)Every candidate who qualifies the examination for permits to electrical workmen shall be granted a permit in Form C in compliance of the provisions of Right To Public Commission (RTPS) Act, 2013.(2)The Board may, after satisfaction of the fact that the qualifications and practical experience of any candidate are such as to justify the grant of a Workman's Permit (W.P) and without requiring any candidate to sit for examination, grant a permit in Form C to the candidate who has fulfilled the requirements mentioned in rule 13.(3)The permit granted under sub-rule (2) shall be renewed in every ten years and where the same is not revalidated at all even within six months from the date of its expiry, the said license shall be treated as cancelled. The fee for renewal shall be as mentioned in Annexure IV and shall not be refunded on any account.(4)Size and Format of Form C may be varied in case of Computer printing or in the form of displayable ID card as decided by the Board.
