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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in West Bengal Electrical Licensing Rules, 2017

(1)For the purposes of granting of licences to Electrical Contractors, Electrical Supervisor's Certificate of Competency, authorizing Chartered Electrical Safety Engineer and permitting to National Certificate of Supervisor and Electrical Workmen, the Board shall be constituted by the Government of West Bengal consisting of the following members, namely:-
(a) Officer nominated by the Additional ChiefSecretary Secretary/Principal Secretary to the Government of WestBengal (ex officio), Department of Power & NES, not below therank of Joint Secretary. President
(b) Chief Electrical Inspector to the Governmentof West Bengal. Member
(c) A Deputy Chief Electrical Inspector/JointChief Electrical Inspector to the Government of West ex-officioBengal to be appointed by the State Government. Member Secretary & Convener
(d) Director of Mines Safety (Electrical), DGMS,Eastern zone, Dhanbad, Government of India or his representativewho shall be a graduate in Electrical Engineering. Member
(e) A representative of the Faculty ofElectrical Engineering of Jadavpur University/Indian Instituteof Engineering, Science & Technology (Shibpur)/JalpaiguriGovernment Engineering College, College. Member
(f) A representative from Department ofTechnical Education, Government of West Bengal, not below therank of Deputy Secretary. Member
(g) A representative of West Bengal StateElectricity Distribution Company Limited. Member
(h) A representative of West Bengal StateElectricity Transmission Company Limited. Member
(i) A representative of Calcutta Electric SupplyCompany Ltd. Member