Section 2A(5) in Kerala Factories Rules, 1957

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State of Kerala - Subsection

Section 2A(5) in Kerala Factories Rules, 1957

(5)The Chief Inspector may, for reasons to be recorded in writing, require re certification of lifting machines, lifting tackles, pressure plant or ventilation system, as the case may be which has been certified by a competent person.Form of Application for Grant of Certificate of Competency to a Person under Sub-Rule (1) of Rule 2A

1	Name	:
2	Date of Birth	:
3	Name of the Organization (if not self-employed)	:
4	Designation	:
5	Educationalqualification (copies of testimonials to be attached)Details of professional experience (inChronological order)	:
	Name of the organization	Period of Service	Designation	Area of Responsibility

7	Membership if any, of professional bodies	:
8	(i) Details of facilities(examination, testingetc.) at his disposal	:
	(ii) Arrangements for calibrating andmaintaining the accuracy of these facilities	:
9	Purpose of which competency certificate issought	:
	(section or sections of the Act should bestated)
10	Whether the applicant has been declared ascompetent person under any statue (if so, the details)	:
11	Any other relevant information	:
12	Declaration by the applicant

I ............................. hereby declare that the information furnished above is true. I undertake

(a)that in the event of any change in the facilities at my disposal (either addition or deletion) or my leaving the aforesaid organization, I will promptly inform the Chief Inspector ;

(b)to maintain the facilities in good working order, calibrated periodically as per manufacturer's instructions or as per National Standards ; and

(c)to fulfill and abide by all the conditions stipulated in the certificate of competency and instructions issued by the Chief Inspector from time to time.

Place :Date :Signature of the applicant.Declaration by the Institution (If Employed)I,............................... certify that Shri.......................... whose details are furnished above, is in our employment and nominate him on behalf of the organization for the purpose of being declared as a Competent Person under the Act. I also undertake that I will-

(a)notify the Chief Inspector in case the Competent Person leaves out employment;

(b)provide and maintain in good order all facilities at his disposal as mentioned above;

(c)notify the Chief Inspector any change in the facilities(either addition or deletion).

Place:		Signature
		Name and designation,
Date.:	Office Seal	Tel No.

Form of Application for Grant of Certificate of Competency to an Institution under Sub-Rule (2) of Rule 2A

1.	Name and full address of Organization	:
2.	Organization's status [specify whetherGovernment, Autonomous, Co- operative (Corporate or Private)]	:
3.	Purpose for which Competency Certificate isSought [Specify section (s) of the Act	:
4.	Whether the organization has been declared as acompetent person under this or any other statute. If so, givedetails	:
5.	Particulars of persons employed and possessing qualification and experience as set out in Schedule annexed to sub-rule (1) of Rule 2A

Sl. No	Name & Designation	Qualifications (Testimonial to be rules underwhich attached	Experience	Section(s) and the rules under which iscompetency sought for	Signature
1	2	3	4	5	6
1.2.

6.	Details of facilities (relevant to item 3 above) and arrangements made for their maintenance and periodical calibration
7.	Any other relevant information

DeclarationI .......................... hereby, on behalf of ................................. certify that the details furnished above are correct to the best of my knowledge. I undertake to:-

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State of Kerala - Subsection

Section 2A(5) in Kerala Factories Rules, 1957