Section 11 in Bihar Boilers Attendants' Rules, 1948
11. Constitution of Board of Examiners.
- The Provincial Government shall constitute a Board of Examiners in the town of Dhanbad, or in such other places as may be considered necessary. The Board shall consist of the Chief Inspector, an Inspector nominated by the Chief Inspector, and not less than three other members who should be competent engineers holding responsible posts and having knowledge of Prima Movers and Boilers, to be appointed by the Provincial Government from time to time. The Chief Inspector shall be ex-officio Chairman of the Board, and the Inspector nominated by the Chief Inspector shall be ex-officio Secretary. An ordinary member may at anytime before the expiry of his period of office as laid down in Rule 15, submit his resignation in writing to the Provincial Government and shall thereupon cease to be a member.The Provincial Government shall fill any vacancy thus arising by nomination.
