Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(2) in Punjab Boiler Attendants Rules, 1961

(2)Any persons in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of rules 6, 7 and 8 shall be punishable with fine which may extend to one hundred rupees.Division II. Particulars of all previous certificates (if any) issued in India
Number of Certificate Class of Certificate Where issued Date of issue If any time suspended or cancelled if so state by whom Date Cause of suspension or cancellation
1 2 3 4 5 6 7
             
Form ARegistered No. _______________[See rules 27 and 45 of the Punjab Boiler Attendants' Rules, 1961]Indian Boiler Act, 1923 (V of 1923)Application for the Certificate of Competency as Boiler AttendantDivision I. - Name etc. of the applicant
Name in full Nationality Date of Birth Place of Birth Permanent address Nature of Certificate Grade of Certificate applied for Whether appeared in any previous examination If so, when and where
1 2 3 4 5 6 7 8 9
                 
Division III - Declaration to be made by the ApplicantI do hereby declare that the statements made in Division I, II and IV of this Form are correct and true to the best of my knowledge and belief; and that the papers enumerated in Division IV and submitted with this Form are true and genuine documents and further that the copies of the documents submitted with this Form are true and correct. I further declare that the statements made in Division IV contain a true and correct account of the whole period of my service without exception, and I make this declaration conscientiously, believing the same to be true.Dated ________ at ______________ this ___________ day of ________ 19 ___Signed in the presence of ...................SignatureDesignationSignature of the applicant and Present AddressNotes - (1) Every application must be accompanied by money order receipt or such evidence as may be prescribed by the State Government showing that the fee for examination has been paid.