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State of Uttar Pradesh - Section

Section 15 in The U.P. Boiler Rules, 1969

15. Qualifications of Chief Inspector of Boilers.

- The State Government shall appoint a person duly qualified according to Rule 9 (ii) of the Uttar Pradesh Service of Inspector of Boilers and Factories, Class I Rules, to be the Chief Inspector of Boiler and a person duly qualified according to Rule 9(i) of the Uttar Pradesh Service of Inspectors of Boilers and Factories, Class II Rules, to be a Deputy Chief Inspector of Boilers or an Inspector of Boilers.