Section 13 in Telangana State Electrical Licensing Regulations, 2018
13. Examinations.
(1)The examinations shall be conducted by the State Board of Technical Education and Training on behalf of the Chief Electrical Inspector to Government, the results tabulated and forwarded to Chief Electrical Inspector to Government, who shall announce the results and issue the Competency Certificates and Permits.Provided that failed candidates may obtain the memorandum of marks from Chief Electrical Inspector to Government, on payment of prescribed fee. Request for either re-valuation or re-counting of marks shall not be entertained.(2)(a)Examinations shall be held as many times and at such place or places as decided in consultation with Chief Electrical Inspector to Government, and on such dates as may be notified from time to time.(b)The examinations shall be held for grant of (i) Supervisors (Certificate of Competency) and (ii) Wiremen's (Certificate of Competency).
