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State of Odisha - Section

Section 25 in The Orissa Boiler Operation Engineers' Rules, 2000

25.

(1)A person holding fist class or second class certificate of proficiency as Boiler Operation Engineer granted by Board of any other State shall, on application, be endorsed for validity in this State by the Chairman:Provided that no such endorsement for validity shall be made unless First Class or Second Class certificate of Proficiency as Boiler Operation Engineer is granted by the other State under the Boiler Operation Engineer Rules recommended by the Central Boiler Board. Such endorsement shall be made by the Chairman.
(2)A Thermal Power Engineer who possesses qualifications and experience as required under sub-rules (1), (2) and (3) of Rule 36 and also possesses a certificate from the Power Engineering Training Society or any other Training Institute set up under the Indian Electricity Act, 1910 and recognised by the Central Electricity Authority, on completion of Training rendered by such institute shall on application have the certificate endorsed for validity in the State of Orissa and such endorsement shall be made by the Chairman.