Section 7(3) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
(3)For Partnership Firm, the validity of licence will ceased to exist in the event of change in original legal entity to which the licence was issued. Valid documentation for change of partner shall be submitted in the office of the Chief/Senior Electrical Inspector (HoD) within thirty days of such change during the validity period of licence, otherwise the licence shall become liable for cancellation.
