Section 21 in The Rajasthan Boiler Attendants' Rules, 1954
21. Classes of certificates and capabilities of holders thereof.
- [(1) Except as otherwise provided in these rules a certificate of competency granted thereunder shall be of two classes. The certificate of the first class shall qualify a holder thereof to be incharge of a single boiler of any type or capacity or two or more boilers in a battery or of so many separate individual boilers, the total heating surface of which does not exceed 7,500 sq. ft.:] [Renumbered by Notification dated 24.1.1985-Rajasthan Gazette, Part IV-C(i), dated 7.2.1985, page 402.]Provided that such boilers shall be situated within a radius of 75 ft., in the same premises and belong to one owner [and that the holder of the certificate of the First Class is assisted by Second Class Attendant or by such number of firemen as are considered necessary by the Chief Inspector of Boilers.] [Renumbered by Notification dated 24.1.1985-Rajasthan Gazette, Part IV-C(i), dated 7.2.1985, page 402.](2)[ A certificate of second class qualify the holder thereof to be incharge of a single boiler of any kind, the heating surface of which does not exceed 1.500 sq. ft. A second class boiler attendant may, however, attend to a battery of boilers (not consisting of more than three connected boilers and not exceeding 1.500 sq. ft. in aggregate of total heating surface), provided he is assisted by the number of firemen considered necessary by the Chief Inspector of Boilers.] [Renumbered and sub-rule (3) and (4) inserted by Notification No. F. 12(35)/L & F 782, dated 24.1.1985-Rajasthan Gazette, Part IV-C(i), dated 7.2.1985, page 402.](3)[ If a candidate wishes to be examined on a particular type of boiler only, he may be allowed to do so depending upon the discretion of the Chairman of the Board of Examiners. Certificates granted under this sub-rule shall be of First class and Second class and they shall have the same effects as the certificate of competency:] [Renumbered and sub-rule (3) and (4) inserted by Notification No. F. 12(35)/L & F 782, dated 24.1.1985-Rajasthan Gazette, Part IV-C(i), dated 7.2.1985, page 402.]Provided that the holder of any such certificate shall not be eligible to be incharge of any other type of boiler except the one endorsed on his certificate:Provided further that the provision made for exchange of certificate under Rule 22 of these rules shall not be applicable to the holder of certificate for a particular type of boiler.(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.]
