(1)The Deputy Chief Inspector shall-(a)check the registration and memorandum of inspection books of all boilers proposed for registration;(b)scrutinise plans and drawings submitted in advance under Regulation 393 or Regulation 395;(c)examine and countersign the memorandum of Inspection Book of each boiler after each inspection;(d)enter his own signature any subsequent entries required in the registration book;(e)enquire into serious accidents to boilers within his jurisdiction and submit reports to the Chief Inspector for a personal enquiry by him if considered necessary;(f)maintain a register in Form A attached to these rules, of all boilers registered within the State and those which have been transferred to the State;(g)keep in his office the memorandum of inspection books of all boilers borne on the register;(h)scrutinise the certificate prepared in Form II, Form III, Form III-A, Form III-B, Form III-C and Form IV;(i)perform the duties of an Inspecting Officer when deputed to do so by the Inspecting Authority;(j)keep a register of all registration and inspection fees received;(k)generally assist the Chief Inspector in the administration of the Act.
