Section 31 in Telangana State Electrical Licensing Regulations, 2018
31. Renewal of Permits.
(1)(a)"The permits granted under these Regulations shall be valid for a period of five (5) I years and renewed for further period of five years at a time on payment of the prescribed fee for each category. The application for the renewal together with the permit and the challan in support of payment of prescribed fee in complete shape shall be received within 90 days before the date of expiry of the permit.(b)The applications for renewal shall also be accepted upto 90 days after the date of expiry on payment of prescribed late fee. But if the applications are received for renewal after this grace period of 90 days, the permits are to be treated as lapsed and fresh permits are to be issued for a further period of 5 years on payment of prescribed penalty.(c)"However the Supervisor/Wiremen Permits may be renewed to the candidates beyond the age of 70 years as per the discretion of the Renewal Authority, provided that the permit holder produces a certificate a certificate of physical fitness issued by a medical officer not below the rank of Assistant Civil Surgeon and shall be physically present at the Renewal Authority where applied for renewal. Supervisor/ Wiremen Permit shall not be renewed after attaining the 80 years.(2)Supervisor/Wiremen Permit shall be granted/renewed to the candidate on producing the certificate obtained from any appropriate institute of the Government/Institute recognized I by the Government for having undergone in the prescribed training in "Power Medicine" and "First Aid" or a similar course".
