Section 26 in The M.P. Licensing Board (Electrical) Regulations, 1960
26. [ [Substituted by Notification No. 3674-2259-XIII, dated 30-7-1964.]
(1)[An appropriate licence of the Class 'A' and 'B' shall be granted in Form 'J' on payment of prescribed fee to a contractor who satisfies the Board that-](A)He or is to be regularly engaged in the business of electrical installation work and maintains the testing instruments specified in the Schedule.(B)He (if the contractor is a registered firm, a working partner thereof, if a Co-operative Society, a working Secretary thereof) possesses or has in regular full time employment staff possessing the following certificate and permit :(i)For A Class licence. - A certificate of competency and permit for supervisor granted under Regulation 20,(ii)[ For 'B' class licence. - A certificate of competency and permit for supervisor granted, under Regulation 20 and/or a certificate and permit of wireman for domestic and industrial installation issued under Regulation 21;] [Substituted by Notification No. 498-1582-XIII-76, dated 5-3-1977.](iii)[Omitted] [Omitted by Notification No. 1318-F-1-21-XIII-86. dated 30-3-1990.](C)His entire staff consists of full time Wireman holding permits granted under Regulation 21.(D)[ The testing instruments required under sub-clause (A) are not those which are registered with the Board in the name of another contractor who holds a licence or whose licence stands suspended under Regulation 31. [Inserted by Notification 1754-4057-XIII-79, dated 12-11-1980.](E)The licence, if granted, shall not be used by one whose licence stands cancelled or suspended under Regulation 31.](2)(a)Conditions laid down under clause (1) shall be fulfilled by the contractor at all times during the period the licence remains in force.(b)The licence shall be deemed to be suspended immediately the contractor ceases to fulfil any of the conditions under clause (1).(c)If the licence remains suspended under sub-clause (b) for a continuous period of more than six months, it shall be treated as cancelled.(d)On application from the contractor and payment of prescribed fee a change in the Class of licence may be made if the conditions for issue of a licence of the new class are fulfilled].(3)[ Apprentices. - (a) In addition to the permit holder staff, a contractor may engage apprentices for training purposes.(b)The number of apprentices engaged, excluding those holding such technological certificates as may be recognised by the Board for this purpose and two others shall not exceed two for each full time permit holder staff working with the contractor.(c)On engaging an apprentice, the contractor shall get him registered with the Board within seven days and shall furnish such particulars as may be required. A fee of Rs. 2.00 shall be payable for registration of each apprentice. Apprentices already engaged shall be similarly got registered within one month of the date of enforcement of this clause.(d)The primary purpose of engaging an apprentice is to train him for obtaining permit, of the licensing Board. Hence after two years apprenticeship the contractor shall arrange for the apprentice to appear in the examination or obtain an exemption as the case may be. An apprentice who is not able to obtain the permit within four years of his registration shall be debarred from continuing as an apprentice with any of the contractors.(e)Where more than fifty per cent of the apprentices engaged by a contractor are unable to obtain the permits within the period specified in clause (d) it shall be presumed that the contractor is unable to train his apprentices properly and the maximum number of apprentices that can be engaged by him may be reduced to such a limit as may be decided by the Board.](4)Register of staff. - Every contractor shall maintain a register in Form 'K' of all Supervisors, wiremen and apprentices employed by him. Such registers shall be open to inspection on demand by the Electrical Inspector to the Government or his representatives. No person whose name is not entered in such register shall be considered to be on his wiring staff.(5)To keep instruments in good order. - Every contractor shall keep the instruments required under schedule in good working order. The instruments shall be open to inspection by the Electrical Inspector to Government or his representatives on demand.(6)[ Notice of termination of service. - If a holder of a permit for supervisor and/or wireman leaves the service of a licensed electrical contractor, the termination of the service shall be notified to the Secretary both by the contractor and the permit holder. The contractor shall also notify the name and certificate number of the Supervisor and/or wireman engaged under clause (1) in place of the outgoing permit-holder] [Substituted by Notification No. 3674-2259-XIII, dated 30-7-1964.].
