[Cites 0, Cited by 0]

State of Odisha - Act

The Orissa Boiler Operation Engineers' Rules, 2000

ODISHA
India

The Orissa Boiler Operation Engineers' Rules, 2000

Rule THE-ORISSA-BOILER-OPERATION-ENGINEERS-RULES-2000 of 2000

Published on 8 September 2000
Commenced on 8 September 2000
[This is the version of this document from 8 September 2000.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Boiler Operation Engineers' Rules, 2000Published vide Notification No. S.R.O. No. 708/2000, dated 8th September 2000, Orissa Gazette Extraordinary 1780 dated 16.12.2000Labour & Employment DepartmentS.R.O. No. 708/2000. - Whereas the Draft of the Orissa Boiler Operation Engineers' Rules, 1999 was published as required by Sub-section (1) of Section 31 of the Indian Boilers Act, 1923 (5 of 1923) on extraordinary issue No. 1485 of the Orissa Gazette, dated the 16th October, 1999, under the notification of the Government of Orissa in the Labour & Employment Department No. 12558-LLIV (B)-4/98/LE, dated the 22nd September, 1999, as S.R.O. No. 719/99 inviting objections and suggestions from all persons likely to be affected thereby within a period of ninety days from the date of publication of the said notification in the Official Gazette;And whereas, no objection or suggestion has been received during the stipulated period in respect of the said draft;Now, therefore, in exercise of the powers conferred by Section 29 of the said Act, the State Government do hereby make the following rules, namely :Chapter-I Preliminary

1. Short title and commencement.

(1)These rules may be called the Orissa Boiler Operation Engineers' Rules, 2000.

(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

(1)In these rules, unless there is anything repugnant in the subject or context,-

(a)"Act" means the Indian Boilers Act, 1923 (5 of 1923);

(b)"Board" means the Board of Examiners constituted under these rules;

(c)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Attendant" means a boiler attendant qualified under the Orissa Boiler Attendant Rules, 1956.

(d)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Operation Engineer" means a person granted with a certificate of proficiency as boiler operation engineer of the class mentioned in these rules;

(e)"Chairman" means the Chairman of the Board of Examiners;

(f)"Form" means a form appended to these rules;

(g)"Member Secretary" means the Member-Secretary to the Board of Examiners; and

(h)"Section" means a Section of the Act.

(2)Any reference in these rules to a boiler or boilers shall be deemed to include also a reference to an economiser or economisers, respectively.

(3)Words and expressions used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.Chapter-II General

3. Supervision of operation of Boiler.

(1)The owner of a single boiler or two or more boilers connected in a battery or of many separate individual boilers, situated in a power station within a radius of 50 metres shall not use the same or permit the same to be used unless the boiler or boilers are placed under the direct charge of First Class Boiler Operation Engineers in addition to such number of Second Class Boiler Operation Engineers and First Class or Second Class Boiler Attendants as may be prescribed by the Chief Inspector of Boilers in writing.

(2)The owner of single boiler or two or more boilers connected in a battery or of many separate individual boilers situated in a premises other than a power station within a radius of 50 metres having a total heating surface exceeding 700 sq. metres in any of the cases shall not use the same or permit the same to be used unless the boiler or boilers are placed in direct charge of a Second Class Boiler Operation Engineers in addition to such number of First Class Boiler Attendants as may be prescribed by the Chief Inspector of Boilers in writing.

(3)Notwithstanding anything to the contrary contained in these rules, the Chief Inspector of Boilers in the interest of power, generation or industrial development may permit any boiler to remain under the charge of a person, who does not possess a certificate of proficiency as a Boiler Operation Engineer but possesses requisite qualification and experience, for a period not exceeding three months:Provided further, that nothing in these rules shall debar a person holding a certificate of proficiency granted under rules made by other State Government from remaining in attendance and in charge of a boiler or boilers to the extent of his proficiency.

4. Competent person shall possess certificate and extent of qualification.

(1)No person who does not possess a First Class Certificate of Proficiency as Boiler Operation Engineer under these rules shall be deemed a fit and proper person to hold charge of a boiler or boilers of Power Stations exceeding the limits laid down in sub-rule (1) of rule 3.

(2)No person who does not possess a Second Class Certificate of proficiency as Boiler Operation Engineers under these rules shall be deemed a fit and proper person to hold charge of a boiler or boilers exceeding the limits laid down in sub-rule (2) of Rule 3.

5. Production of certificate.

- The holder of a certificate under these rules shall at all reasonable time during the period any boiler is in his charge, be bound to produce such certificate when called upon to do so by any of the person empowered under Section 15 and the order authorising the use of the boiler.

6. Owner to furnish Chief Inspector of Boilers with particulars of certificate.

(1)The owner of boiler who engages any person to be in charge thereof, shall within seven days of such engagement furnish the Chief Inspector of Boilers the full particulars of such person including the serial number, date and place of issue of his certificate.

(2)The owner of a boiler who engages any person to hold charge of such boiler, in the event of such person leaving his employment or in the event of death of such person, report the fact within seven days to the Chief Inspector of Boilers.

7. Limits of daily period of attendance and sphere of action.

(1)A person in charge of a boiler shall be deemed to be in direct and immediate charge of the same when he is within 50 (fifty) metres of such a boiler.

(2)An Operation Engineer of a boiler or boilers for which a certificate of proficiency is required may be relieved of charge by a person holding a First Class Certificate of competency as a boiler attendant in any one day for not more than two periods, the total of which does not exceed two hours.

(3)The holder of a First Class Certificate of competency as an attendant may also with the consent in writing of the Chief Inspector of Boiler, relieve a person holding a certificate of proficiency as an Operation Engineer for a period which may extend to ten consecutive days which in special circumstances may be extended to any length of time not exceeding thirty days at a time by the Chief Inspector of Boilers.

8. When boiler deemed to be in use.

(1)A boiler shall be deemed to be in use for the purpose of these rules when there is fire in the furnace, fire box or fire place for the purpose of heating the water in the boiler or under banked fire condition. A boiler shall be deemed to be not in use only when the fire is removed and all steam and water connections are closed.

(2)An economiser or waste heat boiler shall be deemed to be in use for the purpose of these rules when there is a flow of heating gases or other heating media past the economiser or waste heat boiler and an appreciable heat transfer takes place between the water and heat in gas/media.Chapter-III Board of Examiners

9. Constitution of the Board of Examiners.

(1)A Board of Examiners shall be constituted for State consisting of the Chief Inspector of Boilers, the Deputy Chief Inspector, or an Inspector nominated by the Chief Inspector and not less than three other members having adequate theoretical and practical knowledge of modern boiler technology including accessories, instrumentation and control and prime movers, to be appointed by the State Government from time to time.

(2)The Chief Inspector shall be the ex officio Chairman and the Deputy Chief Inspector/Inspector shall be the Member-Secretary to the Board of Examiners.

10. Term of Office of the members.

- The term of office of each of the members other than the ex officio members of the Board of Examiners shall be three years. If a member leaves the State of Orissa permanently or absents himself from [three] [Substituted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.] consecutive meetings of the board, he shall be deemed to have vacated his seat on the Board and another person may be appointed in his place for the unexpired portion of his term.

11. Function of the Board.

- The Board of Examiners shall-

(i)conduct examination and practical test of candidates for grant of certificate of proficiency as First Class, Second Class and restricted certificate of proficiency as Boiler Operation Engineers;

(ii)grant certificate of proficiency as a Boiler Operation Engineer;

(iii)consider the reports of enquiries into allegations of drunkenness negligence of duty, misconduct on the part of Boiler Operation Engineers holding certificate of proficiency granted under these rules and take such action as they may consider necessary;

(iv)have powers to appoint any person as a paper setter or examiner at any examination.

12. Meeting of the Board.

(1)The Board of Examiners shall meet at such place and time as often as may in the opinion of the Chairman, be necessary for transacting its business.

(2)At least thirty clear days notice of the date of Examination shall be sent by the board to each member.

13. Transaction of business.

(a)A notice for meeting of the Board shall be accompanied with a list of business [and memorandum on each item] [Inserted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.] to be discussed at the meeting.

Provided that if the Chairman calls any meeting for considering any matter which in his opinion is urgent, a notice of giving such reasonable time as may be considered necessary by him shall be deemed sufficient.

(b)any business which is not in the list shall not be considered except with the permission of the Chairman.

14. Quorum.

- The Chairman or the Member-Secretary and two Members of the Board of Examiners shall form a quorum.

15. Chairman of the Board.

- The Chairman shall preside over all meetings of the board and in his absence a member chosen by the members present at the meeting shall preside over the meeting.

16. Secretary of the Board.

- The Member-Secretary shall maintain a register of Boiler Operation Engineers holding certificate of proficiency and shall perform such other functions as are specified in these rules or as the Chairman may direct.

17. Endorsement on application by the Board.

- The Board shall endorse on the printed application form of each candidates the result of his examination for a certificate of proficiency as a Boiler Operation Engineer. The endorsed application shall be returned to the Member-Secretary.

18. Power of the Board to refuse of certificate.

- The Board may direct any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eye-sight, deafness or loss of a limb to perform efficiently the duties of a Boiler Operation Engineer to produce a certificate of fitness from a Registered Medical Practitioner. If, however, the candidate fails to produce a certificate of his physical fitness, the Board shall have power to refuse the issue of a certificate of proficiency as a Boiler Operation Engineer.

19. Fees of Examiner.

- Each member of the Board of Examiner appointed under rule 11 shall be paid fees at the rates [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.] prevalent in the State Council of Technical Education and Training or as decided by the State Government [from time to time] [Added vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.].

20. Actions of the Board.

- No action of the Board shall be deemed to be invalid by reasons of any defect in the Constitution of Board or by reasons of such action having been done during the period of any vacancy in the Board.

Chapter IV
Examination

21. Examination.

- Examination for the grant of certificate of proficiency as a Boiler Operation Engineer shall be held by the board at such place and on such dates as may be notified by the Member-Secretary from time to time in the Official Gazette.

22. Postponement of Examination.

- When a date fixed for the Examination is declared as a gazetted holiday or when for any unforeseen reason the examination cannot be held on the date fixed, the Chairman may fix some other date for holding the examination and the same shall be duly notified to the candidates for examination.

Chapter V
Certificate

23. Class of Certificate.

- The certificate of proficiency as a Boiler Operation Engineer shall be of 3 classes, namely, Class-I Certificate of Proficiency, Class-II Certificate of Proficiency and restricted Certificate of Proficiency.

24. Capabilities of holders Certificates.

- The Certificate of Proficiency as Boiler Operation Engineer shall qualify the holder thereof to be in charge of a boiler or boilers of any type and size provided that the boilers are so situated that no one of them is at a distance more than 100 metres from any other of them.

25.

(1)A person holding fist class or second class certificate of proficiency as Boiler Operation Engineer granted by Board of any other State shall, on application, be endorsed for validity in this State by the Chairman:Provided that no such endorsement for validity shall be made unless First Class or Second Class certificate of Proficiency as Boiler Operation Engineer is granted by the other State under the Boiler Operation Engineer Rules recommended by the Central Boiler Board. Such endorsement shall be made by the Chairman.

(2)A Thermal Power Engineer who possesses qualifications and experience as required under sub-rules (1), (2) and (3) of Rule 36 and also possesses a certificate from the Power Engineering Training Society or any other Training Institute set up under the Indian Electricity Act, 1910 and recognised by the Central Electricity Authority, on completion of Training rendered by such institute shall on application have the certificate endorsed for validity in the State of Orissa and such endorsement shall be made by the Chairman.

26. Fees for Examination.

(1)Candidates for examination for 1st Class, 2nd Class and restricted certificate of proficiency as Boiler Operation Engineer shall pay a fees of Rs. 500.00, Rs. 400.00 and Rs. 300.00 respectively which shall not except as otherwise provided in the rules, be refundable.

(2)A fee of Rs. 50.00 (Fifty) shall be paid for the issue of a duplicate certificate and a fee of Rs. 50.00 (Fifty) shall be paid for endorsement on a certificate under Rule 25.

(3)All fees payable under these rules shall be paid in shape of Treasury Challan.

27. Refund of fees.

- Candidates once admitted to an examination under these rules shall not be entitled to any refund of fees. When a candidate is unavoidably absents from the examination on the date fixed, the Chairman may allow him to appear without payment of a second fee at the next examination.

28. Names of candidate found ineligible.

- A candidate who has paid the examination fee but is found ineligible for an examination will forfeit the said fee.

Chapter VI
Application For Examination

29. Form of application.

- Every application for examination shall be in Form A. The applicant shall fill in such parts of the Form as are to be filled in by a candidate and shall sign the form in the presence of a Gazetted Officer or his employer who shall attest his signature. The application so filled in shall be forwarded to the Member-Secretary at least two months before the date fixed for the examination and shall be accompanied by :-

(a)a copy of the degree or diploma, as the case may be, attested by the Principal of the Institution or by a Gazetted Officer and the original and one copy each of all testimonials in respect of practical experience of the candidate;

(b)testimonials of good character from his employer, with certificate of age;

(c)a treasury challan in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear;

(d)any certificate granted to the applicant under these rules or a certificate granted by Board of Examiners from other State Government or a training institute for the purpose of endorsement referred to in rule 25; and

(e)two copies of recent photograph (size 50 mm. x 63 mm.) one of which shall bear his signature duly attested by a Gazetted Officer.

30. Candidate to produce satisfactory testimonials.

- No candidate shall be admitted to an examination who cannot produce satisfactory testimonials certifying his experience, ability and good conduct for the whole period of his qualifying service or any unaccounted break in the period of qualifying service.

31. Essential statements of capacity of employment.

- A testimonial shall clearly state the capacity in which candidate was employed, viz. an Engineer, Supervisor or Manager and the periods of such employment stating the dates between which the candidate was so employed.

32. Signature and counter-signature.

(1)A testimonials shall be signed by a responsible person under whom the candidate was employed and be countersigned by the Owner, Agent, Manager or Secretary of the mill, factory or by such other person as the State Government may notify in this behalf.

(2)Candidates who have undergone a course of training at an Engineering College on Technical Institution must produce the diploma certificate of the institution or a certificate from the Principal or Superintendent of the Institution giving the period devoted in completing the course.

(3)A testimonial in respect of service in a steamship may be signed by the Chief Engineer and countersigned by the Master of the vessel or may be in the form of a statement discharge certificate issued by a Shipping Master.

(4)A testimonial of service rendered on a railway boilers or boilers belonging to a Government Department or local bodies shall be signed by a responsible officer under whom the candidate has directly served and countersigned by the Head of the Department concerned.

33. Doubtful testimonials.

- If the Member-Secretary has doubt with regard to the truth of any statement made in any application or testimonials, he may make such enquiries as he thinks fit to verify the same.

34. False testimonials.

- If on enquiry the Member-Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman who may by a written order debar such candidate from being admitted to-any subsequent examination held under these rules. If, on the strength of any such testimonials, a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination, shall be forthwith recalled and be cancelled by a notification published in the Official Gazette.[Provided that before any such candidate is debarred from being admitted to any subsequent examination under these rules or before any certificate is cancelled, under this rule, the candidate or the holder of such certificate, as the case may be, shall be given a reasonable opportunity of being heard in the matter.] [Substituted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.]

35. Keeping of application and copies of testimonials.

- Applications and copies of testimonials submitted by the candidates shall be kept as records in the office of the Chairman. The original testimonials shall be returned to the candidates as soon as possible.

Chapter VII
Age, Qualification, Training and Experience

36.

(1)A candidate for a 1st Class certificate of proficiency as a Boiler Operation Engineer shall not be less than 24 years of age and shall not be admitted to the examination unless he possesses -

(i)a degree from a recognised. University or a certificate of passing Sections A and B of the AMIE Examination recognised by the Institution of Engineers of India in mechanical or electrical or instrumentation Engineering;

(ii)not less than 2 years training in operation and maintenance of boilers and auxiliaries of an Industry/Power Station; and

(iii)not less than 3 years practical experience in operation of boilers having heating surface not less than 1000 (one thousand) Sq. meters.

(2)A candidate for a 2nd Class certificate of proficiency as a Boiler Operation Engineer shall not be less than 24 years of age and shall not be admitted to the examination unless he possesses-

(i)a degree or a certificate of passing Sections A and B of the AMIE Examination recognised by the Institution of Engineers of India or a diploma in mechanical or electrical or instrumentation Engineering;

(ii)not less than two years training in operation and maintenance of boilers and auxiliaries of an industry/Power Station; and

(iii)not less than 5 years practical experience in operation of boilers having heating surface not less than 100 (one hundred) meters.

(3)A candidate for a restricted Certificate of proficiency as a Boiler Operation Engineer for operation of waste heat boilers which are an integral part of a process plant of a continuous flow installation, shall not be less than 24 years of age and shall not be admitted to the Examination unless he possesses.

(i)a degree from a recognised University or a certificate of passing Sections A and B of the AMIE Examination recognised by the Institution of India in mechanical or electrical or instrumentation or chemical engineering;

(ii)not less than one year training in operation and maintenance of waste heat boilers which are an integral part of a process plant of a continuous flow installation; and

(iii)not less than 3 years practical experience in operation and maintenance of waste heat boilers which are an integral part of a process plant of a continuous flow installation.

37. Power of the Board of examiners to grant exemption.

- Notwithstanding anything to' the contrary contained in rule 36, the requirement of qualification of a candidate may be relaxed by the Board of Examiners in exceptional circumstances to be recorded in writing only if the candidate fulfils the requirement of training and practical experience prescribed under rule 36.

Chapter VIII
Mode of Examination

38. Nature of examination.

- Written and oral examination and practical test for 1st Class or 2nd Class certificate of proficiency as Boiler Operation Engineers shall be of such nature so as to test the practical ability and technical knowledge of the candidates to be in charge of steam generating plants of power station or Industrial boilers of all types in land use.

39. Subject for examination.

(1)In addition to the subjects specified for examination of 2nd Class Certificates of Proficiency under these rules, the examiners for 1st Class Certificate of Proficiency shall, inter alia, satisfy themselves that the candidate for 1st Class Certificate of Proficiency has sufficient knowledge and practical experience in the following subjects, namely

(a)Types of boilers in common use

(b)Heat transfer as applicable to Boiler Technology, three modes of heat transfer, conductance and resistance, steady and unsteady state of heat transfer, combination of heat transfer mechanism, heat transfer surface arrangement; parallel flow, counter flow, and cross flow, effect of lanes, tube spacing, tube diameters, effect of oil or scales, insulations and heat loss;

(c)Boiler circulation system, natural circulation forced circulation and assisted circulation. Design criteria of circulation system, factors affecting circulation and circulation ratio;

(d)Combustion, heat of combustion, ignition, temperature, combustion calculation, excess air losses in combustion system, design of furnaces, P.f. fired dry to bottom furnace, slag type furnace and oil fired boiler furnace, fuel firing techniques.;

(e)Thermo dynamics of steam, reversible and irreversible process, entropy, carnot cycle, Rankine cycle and regenerative Rankine cycle;

(f)Coal processing and handling preparation and utilisation of pulverised coal. Type of pulverises, factors affecting milling plant performance, systems, coal feeders, fire and explosion in mill circuit;

(g)General operating features of fuel oil system, trouble shooting of automister/oilguns;

(h)Characteristics of different fans-Axial, Impulse, Reaction and Radial and their use for different purposes;

(i)Advantage in using Air heaters, Advantages Rangenerative Vs. Recoperative, Trouble shooting with air heaters, Operation and maintenance;

(j)Function of electro static precipitators, their principles, operation problem and trouble shooting;

(k)Safety valve troubles and their remedies eg. leaking of safety valves, incorrect popping pressure; blow down adjustment, spindle getting bent, hand up, simmer and buzzing, flutter or slight boundering when closing;

(l)Function of soot blowers, types and their purposes, long, retractable soot blower, Half retraceable soot blower wall deslagger, Rotary blowers, pre-commissioning and post-commissioning requirements, superheaters, desuperheaters, reheaters and economiser, H.P., bipass system;

(m)Feed water treatment, boiler water treatment, silico control, chemical cleaning and stand by protection of high pressure boilers, priming and foaming of boilers, carry over in steam and the corrective measures adopted, chemical dosing procedures and effect;

(n)Operation and testing of instruments and controls in boiler plants. Feed water control, combustion control, pulverized fuel firing and milling plant, control systems, furnace draught control, steam temperature control, Utility of data logging, problem reporting and trouble shooting;

(o)Efficiency test of boilers and calculation of various heat lesses;

(p)Emergency operation of boilers and the minimum precautions to be taken before resorting to such operation;

(q)Sub-critical and super critical boilers, once through boilers, fluidised bed boilers;

(r)Materials used in boiler components and its pipings; and

(s)Welding techniques and weld defects :-

(2)The examiner for 2nd Class Certificate of proficiency shall, inter alia, satisfy himself that the candidate has sufficient knowledge and practical experience in the following subjects, namely :-

(a)Unit of force, work, power energy and their relationship in S.I. Units;

(b)familiarity with the provisions of the Indian Boiler Regulations including calculations of dead weight safety valve, the weight and position of bail on a lever and weight safety valve;

(c)combustion, heat transmission, excess air, heat loss, circulation system in a boiler; properties of stem including ability to read steam tables and mollier diagram;

(d)Principal types of steam boilers used on land with special emphasis to industrial boilers, purposes and reasons for which different types of boilers are employed.

(e)Functions of boiler mountings, feed heaters, economisers, reheaters super heater forced, induced and secondary draught appliances, stokers, qurners, temperatures, dampers, other auxiliaries;

(f)Operation of shell type boilers and water tube boilers with coal, oil, gas firing system with special reference to industrial boilers;

(g)Feed water treatment and boiler water conditioning, Deseration, corrosion, P.H., TDS etc.,

(h)Functions of measurement and controls in boiler plants and also the data logging on the operation of boilers, automatic control; and

(i)methods of hydraulic test and procedures.

(3)The examiner for restricted certificate of proficiency shall, inter alia satisfy themselves that the candidate has sufficient knowledge and practical experience in operation and maintenance of waste heat boilers which are in integral part of a process plant of continuous flow installation.

(4)If required by the examiners and to the extent deemed necessary a candidate, shall demonstrate either in a power station or in any industrial unit his ability in the operation of boilers.

40. Assessment of work.

- A candidate shall secure atleast 50 per cent of the marks in the written or oral examination as well as in practical test in order that he can be awarded a certificate of proficiency for 1st class, 2nd class or restricted class as the case may be, under the rules.Note:- Oral examination and practical test shall be conducted by the board of Examiners.Chapter-IX Grant of Certificate

41. Grant of certificate of proficiency.

- If a candidate passes the examination, his result will be notified in the Official Gazette and he shall be granted a certificate as soon as practicable after such publication.

42. Form of certificate.

- A certificate of proficiency as a Boiler Operation Engineer shall be in Form B.

43. Application for endorsement on a certificate.

- An application for endorsement in the certificate for validity under rule [25] [Substituted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.] shall be made in Form A.

44. Record of duplicate certificate.

- Duplicate of all certificates granted under these rules shall be kept on record in the office of the Chairman.

45. Identification requirement.

- Every certificate granted under these rules shall bear a bust photograph of the holder thereof previously submitted along with his application under Rule 29 and his signature and thumb impression and such other particulars as may be required for the purpose of identification.

46. Grant of duplicate certificate.

(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted on payment of rupees one hundred a duplicate certificate to which he appears to be entitled, which shall have for all purpose the same validity as the original certificate. The words "Duplicate Certificate" shall be written on such certificate and issue of such certificate shall be kept on record.

(2)If on enquiry the Member-Secretary is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false he shall report the case to the Board at its next meeting and the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.

47. Application for duplicate certificate.

- Application for a duplicate certificate shall be lodged with the Chairman with a declaration before a Magistrate stating that the certificate granted under these rules has been lost without fault on the part of the applicant.

48. Invalidity of original certificate.

- On the issue of a duplicate certificate the original certificate shall cease to be valid and shall if in the possession of the holder thereof be returned to the office of the Chairman for cancellation.

Chapter X
Enquiry

49. Enquiry regarding certificate.

(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe for any cause whatsoever, that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct of negligence of duty on the part of a Boiler Operation Engineer holding certificate of proficiency under these rules, they shall either themselves make such enquiry or cause it to be made by their subordinate officer.

(2)The District Magistrate may depute a Magistrate of the first class or the Chairman may depute an Inspector of Boilers duly authorised by him to hold such inquiry on his behalf.

(3)The proceedings shall be held in the presence of the person whose conduct forms the subject of inquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.

(4)The proceedings of any such inquiry shall be forwarded by the Officer conducting the inquiry where he is not the Chairman of the Board to the Secretary to the Board of Examiners for consideration of the Board.

50. Surrender of Certificate.

- When an enquiry is being conducted under Rule 49 the holder of such certificate shall, on demand by the officer charged with the inquiry, forthwith surrender his certificate to the said officer pending the result of such inquiry.

51. Submission of proceedings before the Board.

- The member-Secretary to the Board of Examiners shall place the proceedings sent to him under sub-rule (4) of rule 49 before the Board at its next meeting and the Board of Examiners at its discretion may allow the certificate to stand or suspend it for such period as it thinks or may cancel the certificate permanently. The decision of the Board shall be final.

Chapter XI
Penalty

52. Cognisance of offence.

- The owner of boiler or any person who works or permits or causes the boiler to be worked at any time in contravention of rules 3, 5, 6 or 7 whichever applies shall be punishable in accordance with the relevant provisions of the Act.

53. Repeal and savings.

(1)The Orissa Boiler Operation Engineer's Rules, 1958 is hereby repealed.

(2)Notwithstanding such repeal, anything done, any action, taken, notification issued, certificate granted under the said rules shall be deemed to have been done, taken, issued or granted under the corresponding provisions of these rules.Form-A(See Rule 29)Application for Examination for Certificate of Proficiency as Boiler Operation Engineers.Division IName etc. of the applicant

1. Name (in full)

2. Father's name

3. Nationality and religion

4. Date of Birth

5. Place of birth

6. Height (without shoes) ............ ft. ........... inches

7. Complexion

8. Marks of identification

9. Permanent address/Mailing address

10. Whether appeared in any previous examination

11. If so, when and where

Division IIParticulars of all certificate submitted

Number of certificate	Class of certificate	Where issued	Date of issue	If any time suspended/ cancelled	Date of suspension/ cancellation	Causes of suspension/ cancellation
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Division IIIList of Testimonials of Services[The testimonials to be numbered serially corresponding to the numbers given in column (1) below]

Sl. No. of testimonials	Date of testimonials	Name of the person signing testimonials	Address and designation of factory of employment	No. and type and heating surface of Boiler	Capacity in which employed
(1)	(2)	(3)	(4)	(5)	(6)

Date of commencement	Date of termination	Time employed	Initial of verifier	Remarks
Years	Months	Days
(7)	(8)	(9)	(10)	(11)	(12)	(13)

Total service.................Time served for which certificates are produced................Time served for which no certificates are produced................Division IVDeclaration to be made by the applicantI do hereby declare that the statement made in the Divisions, I, II and III of this form are correct and true to the best of my knowledge and belief and that the papers enumerated in Division III and submitted with this form are true and genuine documents and further that the copies of the documents submitted with this form are true and correct. I further declare that the statements made in Division II contain a true and correct account of the whole period of my service without exception and I make this declaration conscientiously believing the same to be true,Dated at ............. this day of.....................Signature of the applicantPresent address...................Signed in the presence of................Signature..............Designation.................Note-(1) Every application must be accompanied by a Treasury Challan or such evidence as may be prescribed by the State Government showing that the fee for the examination has been paid.

(2)Two copies of a recent past photograph of the applicant size 51 mm. x 57 mm. or 2" x 2¼" must accompany the application with applicants signature on the back thereof, duly attested by a Gazetted Officer.

(3)Any person making a false statement for the purpose of admission to the examination renders himself liable to prosecution.

(4)Incomplete applications are liable to be rejected.Division V(Not to be filled in by the applicant)Result of examination held during the month/months of...............Certified that Sri has been examined for certificate of Proficiency as Boiler Operation Engineer and that he has passed/failed.................................................Score out which does not apply.Issue of Certificate of proficiency as Boiler Operation Engineer when certified to have passed.Certificate No............issued and duplicate recorded.Secretary to the board of ExaminersForm-B(See rule 42)Government of OrissaCertificate of Proficiency as Boiler Operation Engineer under the Orissa Boiler Operation Engineers, 1998.No. ............... ofShri...................aged about ........ years at present residing at.......................having satisfied the Board of Examiners appointed under the above noted rules of his proficiency to fulfil the duty of a Boiler operation engineer is granted under the Orissa Boiler Operation Engineer's Rules this 1st class/2nd class/Restricted Certificate of Proficiency authorising him to be in charge of boilers connected in a battery or of so many individual boilers situated within in a radius of 50 mtrs. having a total heating surface exceeding 700 m2/not exceeding 700 m2.Dated, at .............. this day..................day of...............

Secretary Board of Examiners		Chairman Board of Examiners
		Description Roll............
	1.	Date & place ofbirth..........................................
	2.	Permanent address..........................................
Space for photo	3.	Nationality andreligion..........................................
	4.	Height (withoutshoes)..........................................
	5.	Marks ofidentification..........................................
	6.	Left thumb impression Enforcement.

Signature of the applicant

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Act