Section 49 in The Orissa Boiler Operation Engineers' Rules, 2000
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.
