Section 22 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
22. Responsibilities of Electrical Contractors.
(1)Test certificate in form-F has to be signed by the supervisor under whose supervision the work has been carried out. has tested the installation and found the work satisfactory and of good quality. It shall be countersigned by the licenced contractor who has employed such supervisor. Without which contractor shall not issue completion certificate for any work to the supplier or consumer or owner or occupier.(2)Electrical contractors shall intimate to the secretary in writing within the period specified below as to every change of the following for updating the data: -(a)Address of the place of business within seven days of such change;(b)Director(s) in case of private limited or public limited company within thirty days, and(c)Mobile or Telephone number within seven days of such change.(3)Contractors shall be personally responsible for the work carried out by its employees.
