Section 10 in Punjab Boiler Attendants Rules, 1961
10. Board of examiners
(a)A Board of Examiner shall be constituted for the State of Punjab consisting of the Chief Inspector, an Inspector nominated by the Chief Inspector and not less than two 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 of the Board.
