Section 12 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
12. Procedure for grant and revocation of recognition to competent person and inspector.
- (i) Any organization intending to be recognized as competent person or Inspector shall submit to the Chief Controller an application in the form prescribed in Appendix III. Every application shall be accompanied by a scrutiny fee as specified in Schedule I(B). The Chief Controller shall register such application and within a period of ninety days from the date of receipt of the application either-(a)prima facie after having satisfied himself with regard to competence and professional ethics, for recognition of the applicant as a competent person or an Inspector, as the case may be, shall call the applicant for an interview by a team of officers nominated by Chief Controller for assessing the technical and practical knowledge and capability of the applicant; or(b)if the applicant does not prima facie meet the requirement for recognition shall reject the application with reasons; or(ii)(a)if the applicant in the interview conducted under this rule is found to have adequate knowledge and capability for the recognition applied for, the Chief Controller shall grant the recognition under the rules.(b)in case any applicant is not found suitable, the Chief Controller shall reject the application specifying the reasons.(iii)Initially the recognition granted under clause (ii) shall be valid for a period of one year. Subsequently, based on performance report and submission of certificate of physical fitness obtained from a government hospital, validity of recognition may be renewed for a further period of two years at a time up to attaining the age of seventy years.(iv)The maximum age limit for recognition of competent person or Inspector shall be attainment of seventy years of age by the constituent members of the competent person or Inspector as the case may be.(v)The certificates for inspection and testing under rule 13, 18, 19, 33 and 43 shall be issued in the proforma prescribed by the Chief Controller and shall be generated through Petroleum & Explosives Safety Organization's online system. The signed copy of the certificates so issued shall also be submitted to the licensing or approving or renewing authority, as the case may be, along with the application for the grant or renewal or amendment of license, whichever is applicable.(vi)The Chief Controller may after giving an opportunity to the Inspector or Competent Person of being heard revoke the recognition-(a)if he has reason to believe that an Inspector or Competent Person as the case may be, has violated any condition stipulated in the letter of recognition or has carried out a test, examination and inspection or has acted, in a manner inconsistent with the intent or the purpose of these rules; or(b)for any other reason to be recorded in writing.
