Section 48 in Bihar Boiler Operation Engineer's Rules, 1960
48. Enquiry regarding certificate holders.
(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever, that any enquiry should be made into allegations of incompetence, drunkenness, misconduct or negligence of duties on the part of a Boiler Operation Engineer-(a)the District Magistrate may either himself or by a Magistrate of the First Class,(b)the Chief Inspector of Boilers may either himself or by an Inspector of Boilers duly authorised by him in this behalf, make such enquiry.(2)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.(3)The proceedings of any such enquiry together with the findings thereon by the officer conducting the enquiry shall be forwarded by that officer for decision of the Board.
