Section 3(2) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
(2)The licence shall be granted to a person, company or firm that meets the fallowing requirements: -(a)It shall have an office in Rajasthan;(b)It shall fulfils the eligibility as specified in column 2 of Schedule-I;(c)It shall have staff in its employment, as specified in column 3 of Schedule-I:Provided that, owner of the company or firm can work as Supervisor A class or Supervisor B class or Wireman if owner is eligible and possess the certificate to work or permit to work as per these rules and in that case the requirement of the staff shall be reduced to that extent only;(d)It shall have in its possession the instruments as specified in column 4 of Schedule-I; and(e)It shall have solvency of the amount as specified in column 5 of Schedule I. The solvency certificate shall be issued by the Tehsildar or Nationalized bank mentioning the full name of contractor, firm or company, with a validity of minimum period of five years.
