Section 10 in Bihar Boilers Attendants' Rules, 1948
10. Service certificates.
- The Board may, in the case of any person who satisfies it that he has served for a period of not less than 10 years as a Boiler Attendant or head fireman in working charge of a set of boilers or that he has served for a period of not less than six years in working charge of a separate boiler prior to the date on which these rules come into force and that he is possessed of competent practical skill for such work, grant to him a certificate of service of the effect that he is qualified to the like extent as the holder of a certificate of competency of the first class or of the second class as the case may be.Such certificate of service shall be signed as in the case of a certificate of competency.A certificate of service so granted shall have the same effect as a certificate of competency granted under these Rules.
