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] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(f) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016

(f)Self-attested copy of, -
(i)PAN card;
(ii)photo identity proof of the applicant(s) issued by the State or Central Government;
(iii)utility bill or bank passbook as a proof of address of business;
(iv)registered partnership deed (for partnership firm) or Memorandum and Articles of Association issued by the Registrar of Companies (for registered firms or company) and authorization letter (in original) issued to the authorized signatory by the partnership firm or company as the case may be;
(v)appointment letter of Supervisors and Workman signed by the contractor with date; and
(vi)educational qualification.