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 Madhya Pradesh - Section

Section 27 in The M.P. Boiler Operation Engineers' Rules, 1968

27. Form of application.

- Every application for examination shall be in Form 'A' appended to these rules. The applicant shall fill in such parts of the form as are to be filled in by a candidate and shall sign the form in the presence of a Gazetted Officer or an Honorary Magistrate who shall attest his signature. The application so filled in, shall be forwarded to the Secretary of the Board of Examiners at least one month before the date fixed for the examination and shall be accompanied by,-
(a)Originals and one copy each of all testimonials in respect of practical experience and theoretical qualification of the candidate.
(b)Testimonial of good character from his employer, with a certificate of age.
(c)A Treasury Challan or such other evidence, the State Government may specify in this behalf in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear.
(d)Any certificate granted to the candidate under the Madhya Pradesh Boiler Attendants' Rules, 1958 or a certificate granted by a competent authority referred to in Rule 22 of the Madhya Pradesh Boiler Attendants' Rules, 1958.
(e)Two copies of recent bust photograph (50 x 57 m.m. size) one of which shall bear the signature and the thumb impression of the applicant on the back, duly attested by a Gazetted Officer or employer.