Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in The M.P. Licensing Board (Electrical) Regulations, 1960

19. Exemption from appearing for the Examinations.

- [(1) (A) The Board may exempt a candidate from appearing in the Supervisor's examination if he holds a degree or diploma in Electrical Engineering recognised by the Board for this purpose and (a) has subsequent practical experience for not less than two years or (b) has undergone such training as has been approved by the Board :Provided that the candidate who has not completed 45 years of age shall have to pass Paper III or Paper IV, prescribed in Regulation 17, as the case may be.] [Substituted by Notification No. 1318-F-1-21-XIII-86, dated 30-3-1990.](B)Notwithstanding anything contained in Regulation 11, the Board may conduct additional examinations in Paper III and Paper IV at such places and on such dates as it deems necessary.
(2)The Board may exempt a candidate from appearing for any or all parts of the wireman's examination if the candidate holds such Technological certificate as may be recognised by the Board for this purpose and has worked at least for two years on wiring and/or other electrical installation work under a licensed Electrical Contractor in Madhya Pradesh; or
(a)[ has other practical experience; or [Substituted by Notification No. 498-1582-XIII-76, dated 5-3-1977.]
(b)has undergone such training; as may be considered satisfactory by the Board.]