Section 51 in The Rajasthan Boiler Operation Engineers' Rules, 1967
51. Decision of the Board.
(1)On receipt of the proceedings of the enquiry conducted under Rule 49 together with the findings thereon the Board may allow the certificate to stand or suspend it for such period as it thinks fit or may cancel the certificate permanently.(2)Before taking any action under sub-rule 1 the candidate shall be given a reasonable opportunity of being heard in the matter.(3)Anybody aggrieved by the decision of the Board may, within 30 days of the date of the order, appeal to the State Government whose decision thereon shall be final.X. Penalty
