Section 21(3) in The Rajasthan Boiler Attendants' Rules, 1954
(3)[ If a candidate wishes to be examined on a particular type of boiler only, he may be allowed to do so depending upon the discretion of the Chairman of the Board of Examiners. Certificates granted under this sub-rule shall be of First class and Second class and they shall have the same effects as the certificate of competency:] [Renumbered and sub-rule (3) and (4) inserted by Notification No. F. 12(35)/L & F 782, dated 24.1.1985-Rajasthan Gazette, Part IV-C(i), dated 7.2.1985, page 402.]Provided that the holder of any such certificate shall not be eligible to be incharge of any other type of boiler except the one endorsed on his certificate:Provided further that the provision made for exchange of certificate under Rule 22 of these rules shall not be applicable to the holder of certificate for a particular type of boiler.
