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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(b) in The Rajasthan Boiler Attendants' Rules, 1954

(b)The holder of a first class certificate may, with the consent in writing of the Chief Inspector be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days which, in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.