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State of Madhya Pradesh - Section

Section 53 in The M.P. Boiler Attendants' Rules, 1958

53. Cognizance of offences.

- The owner of a boiler who works or permits or causes the boiler to be worked at any time in contravention of Rule 2 shall be punishable with fine which may extend to Rs. 100.Any person in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of Rule 4, 5 or 6 shall be punishable with fine which may extend to Rs. 100.Form 'A'[See Rules 26 and 45]Application for Certificate of Competency as Boiler AttendantRegd. No.............Division I-Name, etc. of the applicant
Name in full Nationality Date of birth Place of birth Permanent address Nature of certificate Grade of certificate applied for Whether appeared in any previous examinations If so when and where
(1) (2) (3) (4) (5) (6) (7) (8) (9)
 
Division II-Particulars of all previous certificates (if any) issued in India.
No. of certificate Class of certificate Where issued Date of issue If at any time suspended or cancelled, if sostate by whom Date Causes of suspension or cancellation
(1) (2) (3) (4) (5) (6) (7)
 
Division III-Declaration to be made by the applicantI do hereby declare that the statements made in Divisions I, II and IV of this form are correct and true to the best of my knowledge and belief; and that the papers enumerated in Division IV and submitted with this form are true and genuine documents and further that the copies of the documents submitted with this form are true and correct. I further declare that the statements made in Division TV contain a true and correct account of the whole period of my service without exception, and I make this declaration conscientiously believing the same to be true.Dated............ this............. day of..................... 20...........................Signed in the presence of(Signature)............Designation..................Signature of the applicantPresent address...........Notes. - (1) Every application must be accompanied by a treasury challan or such evidence as may be prescribed by the State Government showing that the fee for the examination has been paid.
(2)Two copies of a recent bust photograph of the applicant (size 2" x 2-½") be accompanied with the application with applicant's signature on the back thereof.
(3)Any person making false statement for the purpose of admission to the examination renders himself liable to prosecution.
(4)Incomplete applications are liable to be rejected.Division IV-List of testimonials and statement of services[The testimonials to be numbered consecutively according to the number given in column (1) below] :
No. of testimonials (If any) Date of testimonials Name of person signing each testimonial Address and designation of factory or workshopwhere employed. No., type and heating surface of boilers Capacity in which employed.
(1) (2) (3) (4) (5) (6)
 
Service of Applicant Not to be filled by the Board
Date of commencement Date of termination Time employed in this Service Initial of verifier Remarks
Year Month Days
(7) (8) (9) (10) (11) (12) (13)
 
Total Service.............Time served for whichcertificates are producedTime served for which nocertificates are producedDivision V-Certificate of CompetencyCertified that Shri...............has been examined for the certificates of competency as Boiler Attendant of class at this................................. day of...............and has/has not satisfied us of his fitness to hold a certificate of competency as a................ class Boiler Attendant. He has, therefore, passed/failed.Personal Description of Applicant
(1)Nationality
(2)Religion
(3)Height Feet.........................Inches.............
(4)Complexion
(5)Colour of hair
(6)Colour of eyes
(7)Personal mark of identification................................................................................Signature of Board of Examiners Madhya PradeshIssue of CertificateCertificate No................. of the....................... class Boiler Attendant issued and the duplicate recorded.Secretary, Board of Examiners, Madhya Pradesh.Form 'B'First Class Boiler Attendants' certificate of competency granted under Rule 43 of the Madhya Pradesh Boiler Attendants' Rules, 1958.No...............of.......20......Shri............... aged about...... years, at present residing at................. having satisfied the Board of Examiners appointed under the above Rules of his competency to fulfil the duties of First Class Boiler Attendant is granted under the said Rules now in force, this certificate of competency as a First Class Boiler Attendant authorising him to have charge of a single Boiler of any type or capacity, or two or more boilers in a battery or the separated boiler total heating surface of which does not exceed 7,500 sq. ft.:Provided that such boilers shall be situated within a radius of 75 ft. in the same premises and belong to one owner.Dated...............this..............day of......20........Secretary to the Board of ExaminersChairman to the Board of ExaminersDescriptive Roll