Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 35 in Punjab Boiler Attendants Rules, 1961

35. Age and training of Second Class candidates

- A candidate for a certificate of competency as a Boiler Attendant of the Second Class shall not be less than twenty years of age and shall not be admitted to the examination unless he proves to the satisfaction of the Board that he -
(a)has served for not less than three years in the capacity of a Fireman or an Assistant Fireman on a steam boiler or a combined steam engine and boiler; or
(b)has served for not less then three years as an engine fitter where boilers and engines are repaired or made or worked under steam, one year at least of which he should have worked as an Assistant Fireman; or
(c)produces from the head of an industrial or technical institution a certificate stating that he has completed a three years' course of training, one year of which must have been as an apprentice in a steam power plant of a Mill or Factory or an Engineering Workshop for the maintenance of boilers.
(d)[Clause (d) & (e) - For Haryana]
Produces a certificate from the Head of Industrial Training institute, Haryana, to the effect that he has successfully completed one year's course in Boiler Attendant Trade; or
(e)produces a certificate from the Head of Vocational Education Institute, Haryana, to the effect that he has successfully completed two years course in Boiler Attendant vocations.