Section 4 in The M.P. Licensing Board (Electrical) Regulations, 1960
4. Functions of the Board.
- Functions of the Board shall be as under. Any decisions given by the Board in the execution of its functions shall be final :(i)to grant Licences to Electrical Contractors;(ii)to conduct examinations for Supervisors and Wiremen;(iii)to grant (a) certificates of competency and permits to Supervisors, (b) certificates and permits to Wiremen;(iv)to deal with applications in respect of any matter arising under those Regulations;(v)to deal with applications and testimonials found to be incorrect and to take such action as may be decided in this behalf;(vi)to grant exemption to a candidate from taking a prescribed examination for supervisor or Wireman, as the case may be, when the Board is satisfied that his qualifications and experience entitle him to such exemption;(vii)to nominate representatives in various centres of the State for the purpose of carrying out the examinations and tests under these Regulations;(viii)to hear and decide cases of mal-practice by Electrical contractors, Supervisors and Wiremen; and(ix)generally to carry out the provisions of these Regulations.
