Section 51(1) in Punjab Boiler Attendants Rules, 1961
(1)If the District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever, that an enquiry should be made into an allegation of incompetence , drunkenness, misconduct or negligence on the part of an attendant holding a certificate of competency under these rules, he shall either himself make such enquiry or cause it to be made by his subordinate officers. The District magistrate may depute a Magistrate of the First Class and the Chairman of the Board of Examiners and Inspector of Boilers duly authorised by him to hold such enquiry.
