Section 48 in The Rajasthan Boiler Attendants' Rules, 1954
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 lo which by the record so kept as aforesaid, he appears to be entitled which shall have for all purpose the 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.
