(1)The Chief Inspector shall exercise the powers and perform the duties conferred and imposed on him by or under the Act ; but his principal duty shall normally be the supervision and control of the work of the Deputy Chief Inspector and Inspecting Officers. He shall inspect and examine boilers and steam pipes only in exceptional cases and where he considers that the work of an Inspector or an inspecting Officer requires a person to check.(2)The Chief Inspector shall-(a)have the registration particulars and calculations submitted by the Inspectors for all boilers inspected for registration checked as prescribed in Chapter IX of the Regulations and enter under his own signature the approved working pressure and all orders required under Section 7 ;(b)pass orders on the proposals under Section 7 or Section 8 of the Act;(c)recommend to the Government the area of jurisdiction of each Inspector;(d)pass orders in all cases in which an Inspector proposed to increase or reduce the pressure allowed for any boiler under Clause (a) (iii) of the second proviso to Sub-section (5) of Section 8, withdraw or revoke the certificate or provisional order under Section 11 or to order important repairs, structural alterations or renewals in a boiler under Section 8;(e)pass orders in all cases in which it is reported that after due notice the boiler has not been properly prepared for inspection under Sub-section (2) of Section 14;(f)decide all appeals preferred against an order of an Inspector under Section 19 ;(g)sanction prosecutions under the Act;(h)enquire into serious accidents to boilers and steam pipes;(i)prepare the annual report on the administration of the Act in the State;(j)perform the duties conferred on an Inspecting Authority under the Regulations ;(k)depute the Chief Inspector or Inspector to perform the duties of Inspecting Officer under the Regulations ;(l)pass orders on the reports of the Inspecting Officer;(m)perform the duties conferred on a Competent Authority under the Regulations ;(n)approve all drawings and plans for boilers or parts thereof and for steam pipes submitted under Regulation 393 or Regulation 395 ;(o)approve the programme of inspection of all Inspectors with due regard to the convenience of owners generally ;(p)examine and pass orders on the diaries and return of all Inspectors.(3)Advice to owners - The Chief Inspector may advise owners regarding the proper maintenance, safe working, feed water treatment and cleaning of boilers.(4)Maintenance of registers - The Chief Inspector shall keep in his office-(a)a register of appeals,(b)a register of accidents,(c)the memorandum of inspection and registration books of all boilers borne on the registers,(d)a register of all registration and inspection fees received, and(e)a register in Form 'A' attached to these rules of all boilers registered within the State and those which have been transferred to this State.(5)Refund - The Chief Inspector shall be the authority for the grant of refund of fees paid in excess.
