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State of Punjab - Section

Section 5 in Punjab Boiler Attendants Rules, 1961

5. Possession of certificate and extent of qualification

- No person who does not possess a certificate of competency as an attendant under these rules shall deemed to be a fit and proper person to hold charge of a boiler and no holder of any such certificate shall be deemed a fit and proper person to be in attendance and in charge of boiler except to the extent of his qualification indicated in such certificate.