Section 44 in Punjab Boiler Operation Engineers' Rules, 2001
44. Grant of duplicate certificate.
(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that certificate granted to him under these rules has been lost, stolen, destroyed or mutilated without any fault on his part, he shall, on payment of a fee of three hundred rupees, be granted a duplicate certificate. The duplicate certificate so granted shall, for all purposes have the same validity, as the original certificate.(2)If on enquiry the Member-Secretary is satisfied that any statement made by he applicant for the issue of a duplicate certificate is false, he shall report the case to the Board of Examiners at its next meeting and the Board of Examiners may 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 of Examiners may think fit having regard to the circumstances of each case.
