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] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(5) in Punjab Boiler Attendants Rules, 1961

(5)Personal mark or particulars ________________________________________Signature of Board of ExaminersIssue of CertificateCertificate No. ______________ of the ___________ class _______ Boiler Attendant issued and the duplicate recorded.Secretary, Board of ExaminersForm BPunjab Government(First Class Boiler Attendant Certificate of Competency)[Granted under rule 22 of Punjab Boiler Attendants' Rule, 1961]No ____________________________of 19 ___________Shri _____________________ aged about ____________ years, at present residing at ____________________ having satisfied the Board of Examiners of his competency to fulfil the duties of First Class Boiler Attendant is granted under the Punjab Boiler Attendants' Rules, 1961 this certificate of competency as a First Class Boiler Attendant authorising him to have charge of a single boiler with steam pipes of any type or capacity or two or more boilers with steam pipes in a battery or separated, the total heating surface of which does not exceed 75.00 square feet, provided that such boiler shall be situated within a radius of 75 feet in the same premises and belong to one owner.Dated at ______________ this ______________ day of _____________ 19 _____Secretary to the Board of Examiners Chairman to the Board of Examiners.Descriptive Roll