Section 9 in Bihar Boilers Attendants' Rules, 1948
9. Exchange certificates.
- Any person in possession of a certificate of competency granted by any competent authority in the Dominion of India or in United Kingdom or in any British Dominion or Colony shall, at the discretion of the Board, be granted a certificate of competency in either of the classes specified in Rule 8 without undergoing examination.The certificate granted under this Rule shall be of such class as the Board of Examiners or majority of the members of the said Board, on consideration of the nature of the certificate in such person's possession, shall determine.
