Section 6 in The Rajasthan Boiler Attendants' Rules, 1954
6. Limits of daily period of attendance reliefs allowed and sphere of action.
(a)An attendant incharge of a boiler for which a certificate of competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods, the total of which does not exceed two hours.(b)The holder of a first class certificate may, with the consent in writing of the Chief Inspector be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days which, in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.(c)A person incharge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within 150 feet of such boiler.
