Section 13 in West Bengal Electrical Licensing Rules, 2017
13. Application for admission to the examination.
(1)Every candidate, for admission to examination for Workman's Permit (W.P.) or Supervisor Certificate of Competency (S.C.C.), shall make an application in Form A and shall forward the application duly filled in/on-line ( wherever applicable) to the Secretary within ten working days after making payment of fees as prescribed in Annexure-IV through GRIPS (Government Receipt Portal System), Collection under the Indian Electricity Rules and Electrical Inspection of Cinemas/Collection under the Central Electricity Authority, CEA (Measures relating to Safety and Electric Supply), Regulations 2010 alongwith Head of Account 0043-00-103-001 -16.(2)The candidate shall submit the following documents with Form A, namely:-(a)a self-declaration in own hand writing certifying ability to read and write in Bengali or Hindi or Urdu or Nepali;(b)testimonials of practical experience as an Electrical Workman from any Licensed Contractor or Registered Company;(c)electrical workmen's Permit, if any;(d)a BRN receipt in support of payment of the fee (Annexure-IV); and(e)three copies of a recent photograph (size 50.80 mm X 63.50 mm) all of which shall bear his signature on the back.(3)The fees paid by a candidate, whose application for admission to an examination has been accepted, shall not be refunded to him on any account; Amount paid in excess of prescribed fees shall not be refunded.(4)The Board may allow a candidate, who was prevented from appearing at the examination to appear at the next examination without further payment. In the event of a candidate not appearing at the next examination the application will lapse and the fees will be forfeited.(5)The applications of the candidates who have paid less than prescribed fees shall not be considered.(6)No application for new or further Workman's Permit will henceforth be entertained from the candidates attaining the age of 60 years and above. In cases for 60 years and above, production/submission of medical fitness certificate is mandatory for renewal of Workman's Permit or Licence. However, any Workman's Permit or Licence of a person is liable to be ceased/canceled upon attaining his age of 65 years.
