Section 6(f) in West Bengal Electrical Licensing Rules, 2017
(f)to enquire into allegations of incompetence, negligence, breach of the provisions of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, or malpractice on the part of a Workman, Supervisor, Contractor or Chartered Electrical Safety Engineer holding a permit, certificate, licence or Certificate of Authorisation granted by the Board or breach of a condition of a licence or Certificate of Authorisation on the part of a Contractor or Chartered Electrical Safety Engineer holding a licence or Certificate of Authorisation granted by the Board and take such action in respect of such permit, certificate, license, or Certificate of Authorisation as may be considered necessary; and
