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State of Madhya Pradesh - Act

The M.P. Boiler Attendants' Rules, 1958

MADHYA PRADESH
India

The M.P. Boiler Attendants' Rules, 1958

Rule THE-M-P-BOILER-ATTENDANTS-RULES-1958 of 1958

Published on 11 September 1959
Commenced on 11 September 1959
[This is the version of this document from 11 September 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Boiler Attendants' Rules, 1958Published vide Notification No. 10793-2727-11-B, Madhya Pradesh Rajpatra Part 4 (Ga) dated 11-9-1959, p. 711In exercise of the powers conferred by Section 29 of the Indian Boilers Act, 1923 (V of 1923), and in supersession of all the rules previously made on the subject by Government of the former States of Madhya Pradesh, Madhya Bharat, Vindhya Pradesh, Bhopal and of the State of Rajasthan in relation to Sironj region, the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 31 of the said Act, namely :

Chapter I
Preliminary

1. Short title and definitions.

(1)These rules may be called The Madhya Pradesh Boiler Attendants' Rules, 1958.

(2)In these rules, unless the context otherwise requires,-

(a)"the Act" means the Indian Boilers Act, 1923 (V of 1923);

(b)"Section" means a Section of the Act; and

(c)every reference in these rules to a boiler or boilers shall be deemed to include also a reference to an economiser or economisers, respectively.

Chapter II
General

2. Boiler to be in charge of a person holding a Boiler Attendants Certificate.

- The owner of a boiler shall not use it or permit it to be used unless it is placed under the direct and immediate charge of a fit and proper person as required by Rule 3 :Provided that the State Government may, by notification in the Gazette exempt any boiler or classes or types of boiler from the operation of this rule :Provided further, that nothing in these rules shall debar a person from holding a certificate of competency, as an attendant, granted under the Central Provinces and Berar Boiler Attendants' Rules, 1930 and under the Bhopal State Boiler Attendant Rules, 1956, from remaining m attendance and in charge of a boiler or boilers to the extent of his qualifications indicated in such certificate :Provided further that in respect of a boiler of any capacity worked within the area formerly part of the merged State of Madhya Bharat a person holding a certificate of competency issued by a competent authority under the Steam Boilers and Prime Movers Act, Gwalior State, Samvat 1998 and Indore Boiler Inspection Act (No. 1 of 1906), shall to the extent of his qualification indicated by the said certificate be deemed a fit an proper person to be in attendance and charge of such boiler or boilers within the said are for a period of three years with effect from the date of publication of these rules.

4. Holders to produce the same certificate when called for by and authorised person.

- The holder of a certificate under these rules shall, a all reasonable times during the period any boiler is in his charge be bound to produce such certificate when called upon to do so by any of the person empowered under Section 15 to call for the production of the certificate of provisional order authorising the use of the boiler.

5. Owner to furnish Chief Inspector with particulars o certificates.

(1)The owner of any boiler or battery who engages any person to be in charge thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the grade serial number, date and place of issue of his certificate.

(2)The owner of any boiler who engages any person to hold charge oi such boiler shall, in the event of such person leaving his employment or in the event of the death of such person, report the fact forthwith to the Chief Inspector.

6. Limits of daily period of attendance, reliefs allowed and sphere of action.

(1)An attendant in charge of a boiler for which a certificate o competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods the total to which does not exceed two hours.

(2)The holder of a first class certificate may, with the consent in writing of the Chief Inspector be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days which in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.

(3)A person in charge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within 150 feet of such boiler.

7. When boiler deemed to be in use.

(1)A boiler shall be deemed to be in use for the purpose of these rules when there is active fire in the furnace, firebox or fireplace for the purpose of heating the water in the boiler. A boiler shall be deemed to be not in use only when the fire is removed and all steam and water connection are closed.

(2)An economiser shall be deemed to be in use for the purpose of these rules when there is a flow of flue gases past the economiser and an appreciable heat transfer between the water and the heating gases.

Chapter III
Board of Examiners

8. Constitution of the Board of Examiners.

(1)A Board of Examiners shall be constituted for Madhya Pradesh in the town of Indore consisting of the Chief Inspector and Inspector nominated by the Chief Inspector and not less than two 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.

(2)The Chief Inspector shall be the ex-officio Chairman and the Inspector nominated by the Chief Inspector shall be the ex-officio Secretary to the Board of Examiners.

9. Term of office of the members.

- The term of office of each of the members other than the ex-officio members of the Board of Examiners shall be three years. If a member leaves the State of Madhya Pradesh or is absent therefrom for a period of more than six months, he shall be deemed to have vacated his seat on the Board and another person may be appointed in his place for the unexpired portion of his term.

10. Function of the Board.

- The Board of Examiners shall,

(i)conduct examination of candidates for the grant of competency as a Boiler Attendant;

(ii)grant certificate of competency as a Boiler Attendant; and

(iii)consider the reports of enquiries into allegations of drunkenness, negligence or misconduct on the part of Boiler Attendants holding certificates of competency granted under these rules and take such action as it may consider necessary.

11. Meeting of the Board.

(1)The Board of Examiners shall meet as often as may, in the opinion of the Chairman, be necessary for transacting business which cannot be disposed of by circulation of papers. At least 15 clear days' notice of a meeting shall be sent to each member.

12. Quorum.

- The Chairman or the Secretary and two members of the Board of Examiners shall form a quorum.

13. Chairman of the Board.

- The Chairman shall preside over all meetings of the Board of Examiners and in his absence, a member chosen by the members present at the meeting shall preside over the meeting.

14. Secretary of the Board.

- The Secretary of the Board of Examiners shall maintain a register of Boiler Attendants holding certificates of competency and shall perform such other functions as are specified in these Rules or as the Chairman of the Board of Examiners may direct.

15. Board's endorsement on application.

- The Board of Examiners shall endorse on the printed application form of each candidate the result to, his examination for a certificate of competency as a Boiler Attendant. The endorsed application shall be returned to the Secretary of the Board.

16. Board empowered to refuse issue of certificate.

(1)The Board of Examiners shall have power to refuse the issue of certificate of competency as a Boiler Attendant to any candidate who in the opinion of the majority of the members, appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss of limb perform efficiently the duties of a Boiler Attendant.Any candidate, who has been refused such certificate may be asked to produce a certificate of fitness from a Registered Medical Practitioner. If, however, the candidate produces a certificate of physical fitness, the Board shall issue a certificate.

17. [ Member's Fee. [Substituted by Notification No. F. 2-1-1-98-A-XI. dated 30th September 1999, published In Madhya Pradesh Rajpatra Part IV (Ga), dated 22-10-1999.]

- Each member of-the Board, other than an official subordinate to the State Government shall be entitled to receive an honorarium of Rs. 500/- per diem for each meeting of the Board at which any business prescribed by these rules has been transacted and which he attends from beginning to the end.]

17A. [ [Inserted by Notification No. F. 23 (iii) 2-88-A-XI, dated 26-11-1990, Published In Madhya Pradesh Rajpatra, Part IV (ga), dated 1-2-1991, p. 76.]

- Each member of the Board, other than an official subordinate to the State Government, shall be entitled to receive travelling expenses to and for each meeting of the Board, as admissible under the Madhya Pradesh Travelling Allowances Rules, 1956, to the officers of the first grade.]

Chapter IV
Examination

18. Examination.

- Examination for the grant of certificate of competency as Boiler Attendant to remain in charge of boilers shall be heM by the Board of Examiners at such dates as may be notified by the Secretary of the Board, from time to time, in the official Gazette.

19. Class of certificates.

- Examination for granting certificates of competency as a Boiler Attendant shall be of two kinds, viz., one for the award of first class certificate of competency as Boiler Attendant and the other for the award of second class certificate of competency as a Boiler Attendant.

20. Postponement of examination.

- When a date fixed for the examination is declared a gazetted holiday or when for any unforeseen reason an examination cannot be held on the date fixed, the Chairman may fix some other date for holding the examination and the same shall be duly notified to the candidates for examination.

Chapter V
Certificate of Competency

21. Classes of certificate and capabilities of holders thereof.

- Except as otherwise provided in these rules, certificates of competency granted thereunder shall be of two classes. The certificate of the first class shall qualify the holder thereof to be in charge of-

(a)a single boiler of any type or capacity; or

(b)two or more boilers in a battery; or

(c)so many separate individual boilers belonging to the same owner, the total heating surface of which does not exceed 7500 sq. ft. and situated within a radius of 75 ft. in the same premises :

Provided that when more than one boiler is in charge of one first class Boiler Attendant he shall be assisted by the number of second class Boiler Attendants or Firemen, considered necessary by the Chief Inspector.A certificate of second class shall qualify the holder thereof, to be in charge of a single boiler of any kind, the heating surface of which does not exceed 1500 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 1500 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.

22. [ Exchange Certificate. [Substituted by Madhya Pradesh Rajpatra, Part I, dated 12-11-1971.]

- 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 Madhya Pradesh. Such endorsement shall be made by the Chairman of the Board of Examiners constituted under these rules. In the case of certificates granted under the Apprentices Act, 1961, these shall be endorsed as equivalent to Second Class Certificate of competency.]

23. [ Fees. [Substituted by Notification No. F. 2-1-1-98-A-XI, dated 30th September 1999, published In Madhya Pradesh Rajpatra Pari IV (Ga), dated 22-10-1999.]

(1)Candidates for Examination for certificate of competency shall pay the following fees which shall not, except as otherwise provided in these rules be refundable :

(i)	Examination fee for first class and second class (Generalcandidate)	Rs. 250/-
(ii)	Examination fee for first class and second class (ScheduledCaste and Scheduled Tribe candidate).	Rs. 100/-
(iii)	Duplicate Certificate	Rs. 50/-
(iv)	Endorsement of Certificate under Rule 22	Rs. 100/-]

24. Refund of fees.

- Candidates once admitted to an exaltation under these rules shall not be entitled to any refund of fees. Where a candidate is unavoidably absent from the Examination on the date fixed, the Chairman of the Board of Examiners may allow him to appear without payment of a second fee at the next examination.

25. Fees of candidates found ineligible.

- A candidate who has paid the examination fee but is found ineligible for an examination may apply within one year form the date of payment for a refund of the fee or he may be allowed to appear without payment of second fee at any subsequent examination held within one year from the date of payment of the fee: provided that he becomes eligible to sit for such subsequent examination.

Chapter VI
Application For Examination

26. Form of application.

- Every application for examination shall be In Form 'A' appended to these rules. The applicant shall fill in such parts of the form as are to be filled in by candidate and shall sign the form in the presence of a Gazetted Officer or an Honorary Magistrate who shall at test his signature. The application so filled in, shall be forwarded to the office of the Chairman of the Board of Examiners not later than one month before the date fixed for the examination and shall be accompanied by,

(a)originals and one copy each of all testimonials of both practical and theoretical experience of the candidate,

(b)testimonials of good character from his employer;

(c)a Treasury Challan or such other evidence, as the State Government may specify in this behalf in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear;

(d)any certificate granted to the applicant under these Rules or a certificate granted by a competent authority referred to in Rule 22;

(e)two copies of recent bust photographs (size 2" x 2-¼ ) one of which shall bear the signature or the thumb impression of the applicant on the back.

27. Candidate to produce satisfactory testimonials.

- No candidate shall be admitted to examination who cannot produce satisfactory testimonials certifying his experience, ability, sobriety and general good conduct for the whole period of his qualifying service. Any breaks In the period of qualifying service shall be accounted for.

28. Essential statements.

- A testimonial shall clearly state the capacity in which the candidate was employed, whether as Boiler Attendant, Head Fireman, Donkeyman or Fireman and the periods of such employment stating the dates between which the candidate was so employed.

29. Signature and countersignature.

- A testimonial shall be signed by a responsible person with whom the candidate was employed and be countersigned by the Owner, Agent, Manager or Secretary of the Mill, Factory or Workshop or by such other person as the State Government may prescribe in this behalf.

30.

A testimonial in respect of service on a steamship may be signed by the Chief Engineer and countersigned by the master of the vessel or may be in the form of a seaman's discharge issued by a Shipping Master.

31. Railway or Public Works Department Service.

- A testimonial of service of railway boiler or boilers belonging to the Public Works Department or local bodies shall be signed by a responsible officer under whom the candidate has directly served and countersigned by the head of the department concerned.

32. Doubtful testimonials.

- The Secretary to the Board of Examiners has reason to doubt the truth of any statement made in any application or testimonials, he may make such enquiries, as he thinks fit, to verify the same.

33. False testimonials.

- If, on enquiry, the Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman of the Board of Examiners who may by a written order debar such candidate from being admitted to any subsequent examination held under these rules. If on the strength of any such testimonial a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination, shall be forthwith recalled and be cancelled by a notification in the official gazette, provided that before any certificate is cancelled under this rule, the holder thereof shall be given a reasonable opportunity of being heard in the matter.

34. Filing of copies and return of original testimonials.

- Applications and copies of testimonials submitted by candidates shall be filed in the office of the Chairman of the Board of Examiners. Original testimonials shall be returned to the candidates after the close of the examination.

Chapter VII
Age and Training

35. Age and training of second class candidates.

- A candidate for a certificate of competency as Boiler Attendant of the Second Class shall not be less than 20 years of age, and shall not be admitted to the examination unless he proves to the satisfaction of the Board of Examiners that he-

(a)has served for not less than three years in the capacity of a fireman or an assistant fireman on a steam boiler or a combined steam engine and boiler; or

(b)has served for not less than three years as an engine fitter where boiler and engines are repaired or made and worked under steam, one year at least of which he should have worked as an assistant fireman; or

(c)produces from the head of an industrial or technical institution a certificate stating that he has completed a three years course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop for the maintenance of boilers.

36. Age and training of first class candidates.

- A candidate for a certificate of competency as a Boiler Attendant of the First Class shall not be less than twenty-two years of age, and shall not be admitted to the examination unless he possesses a certificate of the Second Class and in addition thereto-

(a)has served for not less than two years as a Boiler Attendant with a second class certificate of competency in sole working charge of a boiler whose rated heating surface is not less than 500 sq. ft.; or

(b)produces from the head of an industrial or technical institution, a certificate stating that he has completed a three years course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop where engines and boilers are repaired or made and in addition has served for not less than one year in sole working charge of a boiler of not less than 500 sq. ft. of heating surface with a Second Class Boiler Attendant Certificate.

37. Service not in strict conformity with rules.

- Notwithstanding anything to the contrary contained in Rules 35 and 36, the State Government may empower the Chairman, Board of Examiners, to admit in his discretion any candidate to an examination under these Rules, if he so thinks fit.

Chapter VIII
Examination Subjects

38. Second Class Boiler Attendants.

- A candidate, in order to be qualified for a certificate of competency of the second class, shall inter aim satisfy the examiners that-

(a)he clearly understands-

(i)the working and management of a steam boiler and economiser;

(ii)the use and purpose of the various valves, cocks, mountings and fittings;

(iii)the precautions to be taken and procedure to be observed before starting fires and when raising steam;

(iv)the use of a feed pump and injector;

(v)the reading of the pressure gauge;

(vi)the need for periodical cleaning and pure water-supply and for prevention of scale or other deposits on heating surfaces;

(vii)the need for periodical inspection of boilers and the manner in which they should be prepared for thorough inspection, hydraulic test and steam test;

(viii)the precautions to be taken before entering or allowing any person to enter a boiler that is connected to another boiler under steam;

(ix)the use of the best means of firing for the prevention of smoke;

(x)the danger of water lodging in steam pipes and the precautions to be observed in draining;

(xi)the procedure to be followed in the event of shortage of water, building or fracture of furnaces or flat plates or bursting tubes or of any accident to a boiler or steam pipe;

(xii)precautions to be taken when starting an economiser to work after a period of rest;

(xiii)procedure to be adopted in bringing an economiser into commission and also to putting it out of commission while the boiler is on steam; and that

(b)he is able, inter alia-

(i)to stock a boiler including cleaning and banking fires in a workman like manner;

(ii)to show how avoidable smoke may be prevented;

(iii)to blow through and test the correctness of water gauge glasses and test cocks;

(iv)to replace a gauge glass and show how a false water-level might be shown;

(v)to ease a safety valve and use a blow down cock or valve;

(vi)to adjust a high steam and low water-safety valve and renew a fusible plug;

(vii)to pack pump or valve chest glads;

(viii)to grind and adjust cocks and valves;

(ix)to take a feed pump or injector to pieces and replace in working order;

(x)to handle the appliances provided for keeping the economisers clean.

39. First Class Boiler Attendants.

- A candidate, in order to be qualified for a certificate of competency of the first class, shall satisfy the examiners that in addition to the subjects specified for candidates of competency of the second class, he has at least a rudimentary knowledge of the principal elementary facts relating to combustion/heat and steam and that he is able to explain, inter alia-

(i)the principal causes and effects of corrosion and encrustation and the usual remedies employed;

(ii)the object of the use of water softeners;

(iii)the principles on which feed pumps and injectors works;

(iv)the principles on which appliances for the prevention of smoke work;

(v)the purpose of super-heaters, economisers, feed heaters, feed filters) forced and induced draft appliances and mechanical stokers.

Chapter IX
Mode of Examination

40. Examination in writing, optional.

- The examination shall be conducted orally, but any candidate may, if he desires, write his answers to such written questions as may be given to him by the examiners.

41. Examination where held.

- If the Board of Examiners consider necessary, the examination may be held either in a factory or mill or in a workshop in which boilers are used or partly in such factory, mill or workshop and partly in the examination room where models and sketches of boilers may be kept for viva voice test.

Chapter X
Grant of Certificate

42. Grant of certificate of competency.

- If a candidate passes the examination the result will be notified in the Official Gazette, and he shall be granted a certificate in accordance with the class in which he passed as soon as practicable after the close the examination.

43. Form of certificate.

- Certificate of competency in first class and second class as a Boiler Attendant under Rule 21 shall be in Forms B and C respectively, appended to these rules.

44. Surrender of lower grade certificate.

- No certificate of the first class shall be granted to the holder of a second class certificate after examination under these rules unless and until he has surrendered to the Chairman the certificate of the lower grade.

45. Application of exchange certificate.

- An application for the award of a certificate of competency as a Boiler Attendant shall be in Form A appended to these rules.

46. Record of duplicate certificate.

- Duplicate of all certificates granted under these rules shall be recorded in the office of the Chairman.

47. Identification requirement.

- Every certificate granted under these Rules shall bear a bust photograph of the holder thereof previously submitted alongwith his application under Rule 26 and his signature or thumb impression and such other particulars as may be required for the purpose of identification.

48. Grant of duplicate certificate.

- Whenever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted a duplicate certificate to which by the record so kept as aforesaid, he appears to be entitled, which shall have for all purposes the same validity as the original certificate.If, on enquiry, the Secretary to the Board of Examiners is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false, he shall report the case to the said Board at its next meeting, and the Board may at its discretion, cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.

49. Application for duplicate certificate.

- Application for a duplicate certificate shall be lodged with the Chairman to the Board of Examiners with a declaration sworn before a Gazetted Officer or an Honorary Magistrate stating that the certificate granted under these rules has been lost without fault on the part of the applicant.

50. Invalidity of original certificate.

- On the issue of a duplicate certificate, the original certificate shall cease to be valid, and shall, if in the possession or power of the holder thereof, be returned to the office of the Chairman for cancellation.

51. Enquiry regarding certificate-holders and suspension of certificate.

- (i) If a District Magistrate or the Chief Inspector of Boilers has reason to believe, from any cause whatsoever, that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct or negligence on the part of an attendant holding certificate of competency under these rules, they shall either themselves make such enquiry or cause it to be made by their subordinate officers. The District Magistrate may depute a Magistrate of First Class and the Chairman of the Board of Examiners an Inspector of Boilers duly authorised by him to hold such enquiry.

(ii)The holder of such certificate shall, on demand by the officer charged with the enquiry, forthwith place in the hands of such officer his certificate to abide by the result of such enquiry.

(iii)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry, And he shall have an opportunity of making statement he may wish to make and of producing any evidence in his defence.

(iv)The proceedings of any such enquiry shall be forwarded by the officer conducting the enquiry where he is not the Chairman of the Board to the Secretary to the Board of Examiners, for consideration of the Board.

52. Submission of proceedings before the Board.

- The Secretary to the Board of Examiners shall submit the proceedings sent under sub-rule (iv) of Rule 51 before the Board at its next meeting and the Board of Examiners at its discretion may allow the certificate to stand or may cancel the certificate permanently or suspend it for such period as it thinks fit.

Chapter XI
Penalty

53. Cognizance of offences.

- The owner of a boiler who works or permits or causes the boiler to be worked at any time in contravention of Rule 2 shall be punishable with fine which may extend to Rs. 100.Any person in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of Rule 4, 5 or 6 shall be punishable with fine which may extend to Rs. 100.Form 'A'[See Rules 26 and 45]Application for Certificate of Competency as Boiler AttendantRegd. No.............Division I-Name, etc. of the applicant

Name in full	Nationality	Date of birth	Place of birth	Permanent address	Nature of certificate	Grade of certificate applied for	Whether appeared in any previous examinations	If so when and where
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Division II-Particulars of all previous certificates (if any) issued in India.

No. of certificate	Class of certificate	Where issued	Date of issue	If at any time suspended or cancelled, if sostate by whom	Date	Causes of suspension or cancellation
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Division III-Declaration to be made by the applicantI do hereby declare that the statements made in Divisions I, II and IV of this form are correct and true to the best of my knowledge and belief; and that the papers enumerated in Division IV and submitted with this form are true and genuine documents and further that the copies of the documents submitted with this form are true and correct. I further declare that the statements made in Division TV contain a true and correct account of the whole period of my service without exception, and I make this declaration conscientiously believing the same to be true.Dated............ this............. day of..................... 20...........................Signed in the presence of(Signature)............Designation..................Signature of the applicantPresent address...........Notes. - (1) Every application must be accompanied by a treasury challan or such evidence as may be prescribed by the State Government showing that the fee for the examination has been paid.

(2)Two copies of a recent bust photograph of the applicant (size 2" x 2-½") be accompanied with the application with applicant's signature on the back thereof.

(3)Any person making false statement for the purpose of admission to the examination renders himself liable to prosecution.

(4)Incomplete applications are liable to be rejected.Division IV-List of testimonials and statement of services[The testimonials to be numbered consecutively according to the number given in column (1) below] :

No. of testimonials (If any)	Date of testimonials	Name of person signing each testimonial	Address and designation of factory or workshopwhere employed.	No., type and heating surface of boilers	Capacity in which employed.
(1)	(2)	(3)	(4)	(5)	(6)

Service of Applicant	Not to be filled by the Board
Date of commencement	Date of termination	Time employed in this Service	Initial of verifier	Remarks
Year	Month	Days
(7)	(8)	(9)	(10)	(11)	(12)	(13)

Total Service.............Time served for whichcertificates are producedTime served for which nocertificates are producedDivision V-Certificate of CompetencyCertified that Shri...............has been examined for the certificates of competency as Boiler Attendant of class at this................................. day of...............and has/has not satisfied us of his fitness to hold a certificate of competency as a................ class Boiler Attendant. He has, therefore, passed/failed.Personal Description of Applicant

(1)Nationality

(2)Religion

(3)Height Feet.........................Inches.............

(4)Complexion

(5)Colour of hair

(6)Colour of eyes

(7)Personal mark of identification................................................................................Signature of Board of Examiners Madhya PradeshIssue of CertificateCertificate No................. of the....................... class Boiler Attendant issued and the duplicate recorded.Secretary, Board of Examiners, Madhya Pradesh.Form 'B'First Class Boiler Attendants' certificate of competency granted under Rule 43 of the Madhya Pradesh Boiler Attendants' Rules, 1958.No...............of.......20......Shri............... aged about...... years, at present residing at................. having satisfied the Board of Examiners appointed under the above Rules of his competency to fulfil the duties of First Class Boiler Attendant is granted under the said Rules now in force, this certificate of competency as a First Class Boiler Attendant authorising him to have charge of a single Boiler of any type or capacity, or two or more boilers in a battery or the separated boiler total heating surface of which does not exceed 7,500 sq. ft.:Provided that such boilers shall be situated within a radius of 75 ft. in the same premises and belong to one owner.Dated...............this..............day of......20........Secretary to the Board of ExaminersChairman to the Board of ExaminersDescriptive Roll

1. Date and place of birth.

2. Address.

3. Nationality and religion.

4. Height without shoes.

5. Marks of identification.

6. Left thumb impression.

7. Signature.

Form CSecond Class Boiler Attendants' certificate of competency granted under Rule 43 of the Madhya Pradesh Boiler Attendants' Rules, 1958.No..................... of..................... 20.....................Shri................ aged about........ years, at present residing at having satisfied the Board of Examiners appointed under the above Rules of his competency to fulfil the duties of Second Class Boiler Attendant is granted under the said Rules now in force, this certificate of competency as a Second Class Boiler Attendant authorising him to have charge of any type, the heating surface of which does not exceed 1,500 sq. ft. He may, single boiler, however, attend to a battery of boilers (not consisting of more than three connected boilers and not exceeding 1,500 sq. ft. in aggregate to total heating surface) provided that he is assisted by the number of firemen considered necessary by the Chief Inspector of Boilers. Dated..............this day of. 20.Secretary to the Board of ExaminersChairman to the Board of ExaminersDescriptive Roll

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