Section 22 in The M.P. Boiler Attendants' Rules, 1958
22. [ Exchange Certificate. [Substituted by Madhya Pradesh Rajpatra, Part I, dated 12-11-1971.]
- A person holding a certificate of competency as a Boiler Attendant granted by a Board of Examiners under the corresponding rules in any other State or under the Apprentices Act, 1961, shall on application, have the certificate endorsed for validity in the State of Madhya Pradesh. Such endorsement shall be made by the Chairman of the Board of Examiners constituted under these rules. In the case of certificates granted under the Apprentices Act, 1961, these shall be endorsed as equivalent to Second Class Certificate of competency.]
