Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1)(b) in West Bengal Electrical Licensing Rules, 2017

(b)If a person has qualified in all the Parts of the syllabus as mentioned in Annexure II for electrical supervisors except Parts 8 and 12 and has been granted Certificate in that behalf, it shall not be necessary for such candidate to sit for the examination but shall have to satisfy the Board by an interview before the Working Committee (WC) of the Board. If the Working Committee is satisfied with the overall knowledge, experience and awareness etc. of the candidates, such candidate may be granted a National Certificate of Supervisor in Parts I and II of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) without any examination, on application and payment of necessary fee.