Section 3 in The M.P. Licensing Board (Electrical) Regulations, 1960
3. Appointment and constitution of Licensing Board.
- For carrying out the purposes of these Regulations the State Government shall constitute a Licensing Board consisting of-(i)[ Chief Engineer (Electrical Safety) to the Government who shall be the President of the Board] [Substituted by Notification No. 1318-F-1-21-XIII-86. dated 30-3-90.];(ii)[ Deputy Chief Electrical Inspector who shall be Member and Secretary to the Board] [Substituted by Notification No. 1160-F-2-47-XIII-79, dated 4-4-1981.];(iii)[ Representative of the Transmission and Distribution Wing of Madhya Pradesh Electricity Board to be nominated by the Madhya Pradesh Electricity Board] [Substituted by Notification No. 3164-2328-XIII, dated 19-8-1975.];(iv)Director of Technical Education;(v)Representative of the Mines Department;(vi)[ Representative of the Generation Wing of Madhya Pradesh Electricity Board to be nominated by M.P.E.B.] [Substituted by Notification No. 3164-2328-XIII, dated 19-8-1975.];(vii)Representative in Madhya Pradesh;(viii)Representative of Licensed Electrical Contractors in Madhya Pradesh;(ix)[ Representative of the Chief Inspector of Mines Government of India] [Inserted by Notification No. 1216-5589-XIII-69, dated 2-4-1969.];[Note. [Substituted by Notification No. 3164-2328-XIII, dated 19-8-1975.] - (1) The representatives referred to in clauses (vii) and (viii) shall be the nominees of the Association or Federation of the interest concerned in Madhya Pradesh, recognised by the Government. In the absence of any recognised Association or Federation such representative will be nominated by the Government. The representatives shall be corporate members of Institute of the Institution of Engineers (India), or shall have such other qualifications as may be approved by the Government in each case.(2)Alternative members may be nominated as representatives of the interest concerned.]
