Section 23 in Punjab Boiler Operation Engineers' Rules, 2001
23. Endorsement on a certificate granted by a Board of Examiners of other States.
(1)A person holding a certificate of proficiency as Boiler Operation Engineer granted by a Board of Examiners under the corresponding rules of any other State may on application to the Chairman and on payment of a fee of five hundred rupees have the certificate endorsed for validity in the State of Punjab in case the Boiler Operation Engineer Rules for the grant of First Class and Second Class Certificate of proficiency framed by that State are not inconsistent with these rules. Such an endorsement shall be made by the Chairman.(2)A Thermal Power Engineer, who possesses qualifications and experience as specified in sub-rule (1) of rule 33 and also possesses a certificate from the Power Engineering Training Society or any other Training Institute set up under the Indian Electricity Act, 1910, which is recognised by the Central Electricity Authority, on completion of training rendered by such institute, shall on application to the Chairman have the certificate endorsed for validity in the State of Punjab. Such an endorsement shall be made by the Chairman.
