Section 11 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
11. Grant of Licence, Certificate and Permit.
(1)On receipt of complete application along with requisite document, the Electrical Contractor's licence shall be granted by the Technical Committee after inspection of tools and appliances by the Electrical Inspector or any other member of his staff authorized to do so and also on verification of documents furnished by the candidate the licence may be granted. But, if inspection is not possible within a reasonable time, the Chairperson of Technical Committee may on recommendation of Member Secretary issue a provisional licence, information of which shall be given to the Technical Committee as soon as possible for final decision.(2)Upon passing the examination conducted by the Technical Committee or body/institution appointed by the Government for the purpose, certificate of competency to work may be granted by the Technical Committee to Supervisor or Wiremen, as the case may be.(3)Upon meeting the qualification criteria and verification of documents furnished by the candidate the permit to work may be granted to Supervisor, Wiremen or Chartered Electrical Safety Engineer, as the case may be.
