(2)The Chief Inspector shall-(a)have the registration particulars and calculations submitted by the Inspectors for all boilers inspected for registration checked as prescribed in Chapter IX of the Regulations and enter under his own signature the approved working pressure and all orders required under section 7;(b)pass orders on the proposals under section 7 or section 8;(c)recommend to the Government the area of jurisdiction of each Inspector;(d)pass orders in all cases in which an Inspector proposes to increase or reduce the pressure allowed of any boiler under clause (a) (iii) of the second proviso to sub-section (5) of section 8, withdraw or revoke the certificate or provisional order under section 11 or to order important repairs, structural alterations or renewals in a boiler under section 8;(e)pass orders in all cases in which it is reported that after due notice the boiler has not been properly prepared for inspection under sub-section (2) of section 14;(f)decide all appeals preferred against an order of a Inspector under section 19;(g)sanction prosecutions under this Act;(h)enquire into serious accidents to boilers;(i)prepare the annual report on the administration of the Act in the State;(j)perform the duties conferred on an Inspecting Authority under the Regulations;(k)depute the Deputy Chief Inspector or Inspector to perform the duties of an Inspecting Officer under the Regulations;(l)pass orders on the reports of the Inspecting Officers and perform all the duties conferred on an Inspecting Authority under the Regulations;(m)perform the duties conferred on a Competent Authority under the Regulations;(n)approve all drawings and plans for boilers or parts thereof submitted under Regulation 393 or Regulation 395.
