Section 21(4) in The Rajasthan Boiler Attendants' Rules, 1954
(4)In the case of boilers under banked fire condition that is so, say, when no appreciable heat passes from the fire to the water, and all steam and water connections are closed the number of certified attendants to be placed incharge of them as required under sub-rule (1), (2) and (3) may be relaxed at the direction of the Chief Inspector of Boilers.[22. Exchange of certificate. - 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 Rajasthan. Such endorsement shall be made by the Chairman of the Board of Examiners, constituted under these rules. In the case of certificates granted under Apprentices Act, 1961, these shall be endorsed as equivalent to Second Class Certificate of Competency.] [Substituted vide Notification No. GSR 35/F. 3(34) Lab/62, dated 16.7.1970-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.7.1990.]
