Section 47 in Punjab Boiler Operation Engineers' Rules, 2001
47. Enquiry regarding certificate holders.
(1)If a District Magistrate or the Chief Inspector has reason to believe that an enquiry should be made into an allegation of incompetency, drunkenness, misconduct or negligence of duty on the part of a Boiler Operation Engineer holding certificate of proficiency under these rules, he shall either himself make such enquiry or cause it to be made by any of his subordinate officers. The District Magistrate may depute a Magistrate and the Chairman, an inspector of boilers to hold 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 shall be forwarded by the officer conducting the enquiry, where he is not the Chairman, to the Member-Secretary for consideration of the Board of Examiners.
