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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(7) in The M.P. Boiler Attendants' Rules, 1958

(7)Personal mark of identification................................................................................Signature of Board of Examiners Madhya PradeshIssue of CertificateCertificate No................. of the....................... class Boiler Attendant issued and the duplicate recorded.Secretary, Board of Examiners, Madhya Pradesh.Form 'B'First Class Boiler Attendants' certificate of competency granted under Rule 43 of the Madhya Pradesh Boiler Attendants' Rules, 1958.No...............of.......20......Shri............... aged about...... years, at present residing at................. having satisfied the Board of Examiners appointed under the above Rules of his competency to fulfil the duties of First Class Boiler Attendant is granted under the said Rules now in force, this certificate of competency as a First Class Boiler Attendant authorising him to have charge of a single Boiler of any type or capacity, or two or more boilers in a battery or the separated boiler total heating surface of which does not exceed 7,500 sq. ft.:Provided that such boilers shall be situated within a radius of 75 ft. in the same premises and belong to one owner.Dated...............this..............day of......20........Secretary to the Board of ExaminersChairman to the Board of ExaminersDescriptive Roll