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 West Bengal - Section

Section 46 in West Bengal Electrical Licensing Rules, 2017

46. Malpractice or infringement of Rules to be reported.

- If any person holding an electrical workman's permit or a supervisor's certificate of competency or National Certificate of Supervisor or Certificate of Authorization of Chartered Electrical Safety Engineer or an electrical contractor's license is found by the Board to be guilty of negligence, misrepresentation or deliberate suppression of facts, incompetence or a breach of these rules or of the conditions of his license, the Board may suspend or cancel such permit, certificate, authorization or license. The decision of the Board shall be final.