Section 64 in Bihar Boilers Attendants' Rules, 1948
64. Enquiry regarding certificate-holders and suspension of certificates.
(1)If a District Magistrate or Chief Inspector of Boilers has reason to believe, from any cause whatsoever, that an inquiry should be made into any allegation of incompetence, drunkenness, misconduct or negligence on the part of a Boiler Attendant holding a certificate of competency or a certificate of service under these Rules, he shall either himself make such enquiry or in the case of the District Magistrate, cause it to be made by any Magistrate of the first class.(2)The holder of such certificate shall on demand by the officer charged with the inquiry, forthwith place in the hands of such officer his certificate to abide the result of such inquiry.(3)The proceedings shall be held in the presence of the Boiler Attendant whose conduct forms the subject of inquiry and he shall have an opportunity of making any statement he may wish to make and of producing evidence in his defence.(4)The District Magistrate or Chief Inspector of Boilers shall forward the proceedings and when the District Magistrate himself has not made the inquiry also the opinion of the officer conducting the inquiry, to the Secretary to the Board with such recommendations as the District Magistrate thinks fit.
