Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Bihar Boiler Operation Engineer's Rules, 1960

(1)A Board of Examiners shall be constituted for the State of Bihar consisting of the Chief Inspector, an Inspector nominated by the Chief Inspector, and not less than three other members having theoretical and practical knowledge of prime-movers and modern boiler practice to be appointed by the State Government from time to time.