Section 48(1) in Bihar Boiler Operation Engineer's Rules, 1960
(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,(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.
