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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016

(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.