Section 58 in Bihar Boilers Attendants' Rules, 1948
58. Application for exchange certificate.
- Applications for certificate of competency under Rule 9 shall be in Form A appended to these Rules. Each applicant shall duly fill in the form, which together with the original certificate already in his possession and a copy of it and a challan or money-order receipt for the amount of the fee specified in Rule 59, shall be lodged with the Secretary to the Board at least 10 days before any meeting of such Board:Provided that where the Secretary is satisfied that delay in the issue of a certificate would cause hardship and is not due to the applicant's negligence, and that the applicant is entitled to the class of certificate applied for, the Secretary may grant him a provisional certificate of the class he is entitled to, pending the next meeting of the Board and the provisional certificate so granted shall be deemed invalid after the next meeting of that Board.
