Section 11(1) in Telangana State Electrical Licensing Regulations, 2018
(1)The Secretary shall discharge the following duties:-(a)To scrutinize all applications for Electrical Contractors Licenses and to take necessary action thereon;(b)to scrutinize applications for exemption from the examinations for Supervisors and Wiremen and take necessary action thereon.(c)to sign Electrical Contractors Licenses, Certificates and Permits of Supervisors and Wiremen,(d)to issue duplicate licenses/certificates of competency and permits to Electrical Contractors, Supervisors and Wiremen.(e)to maintain a register/record of all licenses, certificates and duplicate certificates and Permits issued to the Contractors, Supervisors and Wiremen.(f)to issue letters of authority to Electrical Contractors, Supervisors, Wiremen, pending issue of licenses, certificates and permits.(g)to issue necessary instructions to Electrical Contractors, Supervisors and Wiremen for the proper compliance of the regulations and carry on correspondence connected therewith;(h)to notify to all suppliers and other interests concerned and all Electrical Contractors Associations of all licenses issued, cancelled or suspended.(i)to investigate and examine any malpractice or breach of regulations by Electrical Contractors, Supervisors, Wiremen and suspend their licenses and Permits if necessary pending further disposal of cases by the Board.(j)to act in accordance with the powers delegated to him by the Board.
