Section 17 in The M.P. Boiler Operation Engineers' Rules, 1968
17. Board's power to refuse issue of certificate.
(1)The Board of Examiners may direct any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss of a limb to perform efficiently the duties of a Boiler Operation Engineer to produce a certificate of fitness from a Registered Medical Practitioner. If, however, the candidate fails to produce a certificate of physical fitness, the Board shall have power to refuse the issue of a certificate of proficiency as a Boiler Operation Engineer.(2)[ The Board shall have power to take any action which it deems fit against any candidate, reported by Invigilator to have been found using unfair practice, in the examination shall for succeeding against the examination principles, viz, copying consulting or carrying papers and the like.] [Rule 17 renumbered and sub-rule (2) inserted by S. No. 23293-5432-XI-A, dated 15-12-1970.]
