(1)The Deputy Chief Inspector shall-(a)check the registration and memorandum of inspection books of all boilers proposed for registration;(b)scrutinise plans and drawings submitted in advance under Regulation 393 or Regulation 395;(c)examine and countersign the memorandum of inspection book of each boiler after each inspection;(d)enter under his own signature any subsequent entries required in the registration books;(e)enquire into serious accidents to boilers within his jurisdiction and submit reports to the Chief Inspector for a personal enquiry by him it considered necessary;(f)scrutinise the certificates prepared in Form II, Form III, Form III-A, Form III-B, Form III-C and Form IV;(g)perform the duties of an Inspecting Officer when deputed to do so by the Inspecting Authority;(h)generally assist the Chief Inspector in the administration of the Act.
