Section 2 in The M.P. Boiler Attendants' Rules, 1958
2. Boiler to be in charge of a person holding a Boiler Attendants Certificate.
- The owner of a boiler shall not use it or permit it to be used unless it is placed under the direct and immediate charge of a fit and proper person as required by Rule 3 :Provided that the State Government may, by notification in the Gazette exempt any boiler or classes or types of boiler from the operation of this rule :Provided further, that nothing in these rules shall debar a person from holding a certificate of competency, as an attendant, granted under the Central Provinces and Berar Boiler Attendants' Rules, 1930 and under the Bhopal State Boiler Attendant Rules, 1956, from remaining m attendance and in charge of a boiler or boilers to the extent of his qualifications indicated in such certificate :Provided further that in respect of a boiler of any capacity worked within the area formerly part of the merged State of Madhya Bharat a person holding a certificate of competency issued by a competent authority under the Steam Boilers and Prime Movers Act, Gwalior State, Samvat 1998 and Indore Boiler Inspection Act (No. 1 of 1906), shall to the extent of his qualification indicated by the said certificate be deemed a fit an proper person to be in attendance and charge of such boiler or boilers within the said are for a period of three years with effect from the date of publication of these rules.
