Section 51 in Punjab Boiler Attendants Rules, 1961
51. Enquiry regarding certificate-holders and suspension of certificate
(1)If the 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 a certificate of competency under these rules, he shall either himself make such enquiry or cause it to be made by his subordinate officers. The District magistrate may depute a Magistrate of the First Class and the Chairman of the Board of Examiners and Inspector of Boilers duly authorised by him to hold such enquiry.(2)The holders of such certificate shall, on demand by the officer entrusted with the enquiry, forthwith hand over to such officer the certificate held by him.(3)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 any statement he may wish to make and of producing any evidence in his defence.(4)The proceedings of the enquiry shall be forwarded by the enquiry 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.
