Section 3(2) in The Indian Electricity Rules, 1956
(2)[ No person shall be authorised under sub-rule (1) unless he is competent to perform the duties assigned to him and possesses either an appropriate certificate of competency or permit to work.] [ Substituted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987).][(2-A)(a) No person shall be authorised to operate or undertake maintenance of any part or whole of a generating station of capacity 100 MW and above together with the associated sub-station unless he is adequately qualified and has successfully undergone the type of training specified in Annexure XIV:Provided that the provisions contained in this sub-rule shall have effect in respect of the persons already authorised to operate or undertake maintenance of any part or whole of a generating station as aforesaid from the date to be specified by the appropriate Government, but such a date shall not be later than a period of [6 years, 2 months] [ Inserted by G.S.R. 461, dated 24.4.1981 and corrected by G.S.R. 836, dated 28.8.1981 (w.e.f. 12.9.1981).][from the date this rule comes into force.(b)The appropriate Government may, on the recommendations of the owner of such generating station, relax the conditions stipulated in clause (a) of this sub-rule for any engineer and such other person who has already sufficient experience in the operation and maintenance of a generating station.(c)The owner of a generating station, in consultation with Central Electricity Authority, may alter the duration and manner of training in respect of those persons who have been already engaged in the operation and maintenance of a generating station or a sub-station.][(2-B) The provisions contained in rule 3(2-A) will also be applicable in respect of other sub-stations of 132 KV and above from a date to be specified in the appropriate Government but such a date shall not be later than 3 years from which this rule comes into force.] [ Inserted by G.S.R. 730, dated 7.9.1989 (w.e.f. 30.9.1989).]
