Section 6 in West Bengal Electrical Licensing Rules, 2017
6. Functions of the Board.
- The functions of the Board shall be as follows, namely:-(a)to grant licences to approved Electrical Contractors as per rule 36;(b)to conduct examinations for Supervisors and Chartered Electrical Safety Engineer, Electrical Workmen and National Certificate of Supervisors;(c)to grant Certificates of Competency to Supervisors and permits to Electrical Workman;(d)to grant the National Certificate of Supervisors:(e)to authorise the Chartered Electrical Safety Engineer in terms of regulation 5A of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;(f)to enquire into allegations of incompetence, negligence, breach of the provisions of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, or malpractice on the part of a Workman, Supervisor, Contractor or Chartered Electrical Safety Engineer holding a permit, certificate, licence or Certificate of Authorisation granted by the Board or breach of a condition of a licence or Certificate of Authorisation on the part of a Contractor or Chartered Electrical Safety Engineer holding a licence or Certificate of Authorisation granted by the Board and take such action in respect of such permit, certificate, license, or Certificate of Authorisation as may be considered necessary; and(g)to maintain a Register (electronically and manually) of licensed contractors, authorized Chartered Electrical Safety Engineer and all persons holding Supervisor Certificates of Competency or Workman's permits and(h)to carry out the provisions of these rules.
