Section 64(1) in Bihar Boilers Attendants' Rules, 1948
(1)If a District Magistrate or Chief Inspector of Boilers has reason to believe, from any cause whatsoever, that an inquiry should be made into any allegation of incompetence, drunkenness, misconduct or negligence on the part of a Boiler Attendant holding a certificate of competency or a certificate of service under these Rules, he shall either himself make such enquiry or in the case of the District Magistrate, cause it to be made by any Magistrate of the first class.
