[Cites 0, Cited by 0]

State of Rajasthan - Act

Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016

RAJASTHAN
India

Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016

Rule RAJASTHAN-ELECTRICAL-INSPECTORATE-FORMATION-OF-TECHNICAL-COMMITTEE-AND-GRANT-OF-LICENCE-COMPETENCY-CERTIFICATE-TO-WORK-AND-PERMIT-TO-WORK-RULES-2016 of 2016

Published on 31 May 2016
Commenced on 31 May 2016
[This is the version of this document from 31 May 2016.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016Published vide Notification No. F22(21) Energy/94 /part, dated 31.05.2016Last Updated 5th October, 2019No. F22(21) Energy/94 /part. - In exercise of the powers conferred by clause (o) of sub-section (2) of section 180 of the Electricity Act, 2003 (Central Act No. 36 of 2003) and sub-regulation (1) of regulation 29 of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 the State Government hereby makes the following rules, namely: -

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016.

(2)They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Definitions.

(1)In these rules, unless the context otherwise requires, -

(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);

(b)"Certificate" means the certificate of competency granted under these rules to work as Supervisor or Wiremen upon qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government;

(c)"Chairperson" means the Chairperson of the Technical Committee;

(d)"Chartered Electrical Safety Engineer" means any person authorize by the State Government under regulation 5A of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 to assist the owner or supplier;

(e)"Contractor" means Electrical contractor;

(f)"EHT" means the voltage class exceeding 33 KV;

(g)"Electrical Installation Works" means all electric work on a new installation or work in any way altering the capacity or character of an existing installation, for the generation, transmission, storage or distribution of electrical energy for all purposes in every type of dwelling house, business premises, public building, factory and its appurtenance, out houses and places of public entertainment and gathering, whether supplied from a public electrical supply undertaking or from power plant owned by Government or from private plant or any sources of generation whatsoever;

(h)"Form" means form appended to these rules;

(i)"Government" means the Government of Rajasthan;

(j)"HT" means the voltage class above 650 volts and upto 33 kV;

(k)"Licence" means the Licence granted to Electrical Contractor by Technical committee under these rules;

(l)"Member" means Member of the Technical Committee;

(m)"Permit" means the permit granted to work as Supervisor or Wiremen or Chartered Electrical Safety Engineer upon meeting the qualifying criteria as specified under these rules;

(n)"Fees" means the fees specified by the State Government for issue or renewal etc. for Licence Certificate and Permit from time to time;

(o)"SCC" means Supervisor Competency Certificate granted under these rules to work as Supervisor upon successfully qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government;

(p)"Schedule" means schedule appended to these rules;

(q)"Secretary" means the Secretary' of the Technical Committee;

(r)"Supervisor" means an Electrical Supervisor granted with competency certificate to work or permit to work under these rules;

(s)"Technical Committee" means the Technical Committee constituted under these rules;

(t)"WCC" means Wiremen Competency Certificate granted under these rules to work as Wiremen upon successfully qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government; and

(u)"Wireman" means an Electrical Workman granted with competency certificate to work or permit to work under these rules.

(2)Words and expressions used in these rules but not defined in these rules shall have the same meanings as assigned to them in the Act or Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010, as the case may be.Chapter-II Grant of Licences, Competency Certificates to work and Permits to work, Eligibility and Validity

3. Contractor's licence and eligibility conditions.

(1)There shall be four classes of Electrical Contractor's licence, as specified in column 2 of Schedule-I.

(2)The licence shall be granted to a person, company or firm that meets the fallowing requirements: -

(a)It shall have an office in Rajasthan;

(b)It shall fulfils the eligibility as specified in column 2 of Schedule-I;

(c)It shall have staff in its employment, as specified in column 3 of Schedule-I:

Provided that, owner of the company or firm can work as Supervisor A class or Supervisor B class or Wireman if owner is eligible and possess the certificate to work or permit to work as per these rules and in that case the requirement of the staff shall be reduced to that extent only;

(d)It shall have in its possession the instruments as specified in column 4 of Schedule-I; and

(e)It shall have solvency of the amount as specified in column 5 of Schedule I. The solvency certificate shall be issued by the Tehsildar or Nationalized bank mentioning the full name of contractor, firm or company, with a validity of minimum period of five years.

(3)The scope of electrical installation works that can be undertaken by the contractor in the State of Rajasthan are given in column 6 of Schedule-I.

4. Supervisor's Certificate of Competency to work and Permit to work as Supervisor, Eligibility Condition.

- There shall be two classes of Supervisors, as given in column 2 of Schedule-II. Supervisor's certificate of competency (SCC) to work or permit to work as Supervisor shall be granted to the candidates by the following mode: -

(a)Through examination: The candidate who possess the qualification for appearing in the examination as mentioned in column 3 of Schedule-II and have passed the examination conducted by the Technical Committee or body/institution appointed by the Government shall be granted a Supervisor's certificate of competency (SCC) to work ; or

(b)Without examination: The candidate who possess the qualification and experience as mentioned in column 4 of the Schedule-II shall be granted a permit to work as Supervisor.

5. Wireman's Certificate of Competency to work and Permit to work as Wireman, Eligibility Condition.

- Wiremen's Certificate of Competency (WCC) to work or Permit to work as Wireman shall be granted to the candidates by the following mode: -

(a)Through Examination: The candidate who possess the qualification for appearing in the examination as mentioned in column 2 of Schedule-III and have passed the examination of Wiremen, conducted by the Technical Committee or body/institution appointed by Government shall be granted a Wiremen's certificate of competency (WCC) to work; or

(b)Without Examination: The candidate who possess the qualification and experience as mentioned in column 3 of the Schedule-III shall be granted a permit to work as Wiremen.

6. Permit to work as Chartered Electrical Safety Engineer, Eligibility and conditions.

(1)Permit to work as Chartered Electrical Safety Engineer shall be granted to those who have the following qualification and experience: -

(a)Bachelor of Engineering or Bachelor of Technology in Electrical Engineering: and

(b)At least five years of experience in operation and maintenance of electrical installations:

Provided that he shall not possess any electrical contractor' licence or SCC to work, or permit to work as supervisor or WCC to work or permit to work as wireman issued by the office of the Chief/Senior Electrical Inspector (HoD). In case the candidate is already possessing such licences, certificates or permit, he shall surrender the same before receiving the permit to work as Chartered Electrical Safety Engineer.

7. Initial Validity of Electrical Contractor's Licence.

(1)Every licence granted to Electrical Contractor under these rules shall have initial validity for a period of, -

(a)five years for Private Limited and public Limited companies;

(b)five years for Partnership firm; and

(c)ten years for Individual or Proprietorship firm:

Provided that there is a valid solvency certificate during the period.

(2)For Private Limited or Public Limited company, valid documentation for change of directorship shall be submitted in the office of the Chief/Senior Electrical Inspector (HoD) within thirty days of such change during the validity period of licence, otherwise the licence shall become liable for cancellation.

(3)For Partnership Firm, the validity of licence will ceased to exist in the event of change in original legal entity to which the licence was issued. Valid documentation for change of partner shall be submitted in the office of the Chief/Senior Electrical Inspector (HoD) within thirty days of such change during the validity period of licence, otherwise the licence shall become liable for cancellation.

(4)For Individual or Proprietorship Firm, physical verification in the nearest office is required once in every year from the date of issuance of the licence, failing which the licence shall be deemed cancelled.

(5)Every 'C' Class Contractor shall have to apply for a fresh licence of any other class other than the 'C' Class, after a period of five years from the date of issue of the original Class 'C' licence.

(6)During the validity period for Class 'C' licence, it is deemed to be converted into Class 'D' licence in case wireman or supervisor left the job under Class 'C' contractor. If, the licensee has intimated to the office of the Chief/Senior Electrical Inspector (HoD) within seven days of occurrence of such an event, he will not be converted into Class 'D' automatically, provided he will employ Supervisor and Wiremen, within 15 days.

8. Validity of Certificate and Permit of Supervisor and Wiremen and Permit of Chartered Electrical Safety Engineer.

(1)Certificate or Permit of Supervisor or Wiremen to work as Supervisor or Wiremen, or Permit of Chartered Electrical Safety Engineer to work as Chartered Electrical Safety Engineer under these rules shall be valid until the certificate or permit holder, attains the age of 65 years. Provided the certificate or permit holder shall submit a medical certificate of fitness, in Form-H, initially and thereafter once in every' five years to extend the validity of the certificate or permit.

(2)For Wireman, Supervisor and Chartered Electrical Safety Engineer of age above 65 years, medical certificate of fitness, in Form-H, from a Doctor of Government Hospital shall be submitted on an annual basis in the office of Chief Electrical Inspector/Senior Electrical Inspector (HoD) in order to extend the validity of the certificate or permit.Chapter - III Procedures and conditions for Grant, renewal and issue of duplicate licence, certificate and permit and Suspension or Cancellation thereof

9. Submission of application.

(1)Application for Licence or Competency Certificate to work or Permit to work shall be made to the Office of the Chief/Senior Electrical Inspector (HoD) in Form-A or Form-B as the case may be, along with required documents and fees specified by the State Government.

(2)Duly filled and completed application form shall be submitted personally or through registered post to the office of Chief/Senior Electrical Inspector (HoD) or through online at the specified website of Government of Rajasthan and must be accompanied with required documents and fees specified by the State Government.

10. Documents to be submitted along with application form.

(1)Application for grant of Licence shall be accompanied with following documents, namely: -

(a)Specimen signature and three recent passport size coloured photographs (of proprietor or partners or directors of the firm or company) with white background showing the complete face of the applicant(s). The photograph on the application form shall be attested by the Gazetted Officer;

(b)Demand draft in support of payment of fees for application;

(c)Solvency certificate;

(d)Letter of willingness obtained from Supervisor, Wireman with their full signature with date along with the copy of Permit and SCC;

(e)The calibration certificate from accredited laboratory by the State Government(s) or Government of India and proof of possession of the tools and equipment mentioned under column 4 of Schedule-I;

(f)Self-attested copy of, -

(i)PAN card;

(ii)photo identity proof of the applicant(s) issued by the State or Central Government;

(iii)utility bill or bank passbook as a proof of address of business;

(iv)registered partnership deed (for partnership firm) or Memorandum and Articles of Association issued by the Registrar of Companies (for registered firms or company) and authorization letter (in original) issued to the authorized signatory by the partnership firm or company as the case may be;

(v)appointment letter of Supervisors and Workman signed by the contractor with date; and

(vi)educational qualification.

(g)in case of application for Class 'C' contractor's licence in unemployment category must provide self-declaration of his current state of unemployment;

(h)Self-attested cony of 'B' class contractor licence, if applicable;

(i)Self-attested copy of work experience, if applicable; and

(j)Medical certificate of fitness [see rule 13(3) of these rules]

(2)For grant of Certificate to work and Permit to work, -

(a)Specimen signature and three recent passport size colour photographs with white background showing the complete face of the applicant. The photograph on the application form shall be attested by the Gazetted Officer;

(b)Self-attested copy of certificate as a proof of technical qualifications and experience, prescribed in these rules;

(c)Demand draft in support of payment of the fees specified by the State Government for application;

(d)Self-attested copy of photo identity proof of the applicant issued by the State or Central Government; and

(e)Medical certificate of fitness [see rule 8 of these rules].

Note: (a) Candidates are required to produce original certificates as and when asked for, by the Technical Committee';

(b)Any document, facts mentioned in application or testimonial found to be incorrect or counterfeit will be dealt accordingly as decided upon by the Technical Committee.

11. Grant of Licence, Certificate and Permit.

(1)On receipt of complete application along with requisite document, the Electrical Contractor's licence shall be granted by the Technical Committee after inspection of tools and appliances by the Electrical Inspector or any other member of his staff authorized to do so and also on verification of documents furnished by the candidate the licence may be granted. But, if inspection is not possible within a reasonable time, the Chairperson of Technical Committee may on recommendation of Member Secretary issue a provisional licence, information of which shall be given to the Technical Committee as soon as possible for final decision.

(2)Upon passing the examination conducted by the Technical Committee or body/institution appointed by the Government for the purpose, certificate of competency to work may be granted by the Technical Committee to Supervisor or Wiremen, as the case may be.

(3)Upon meeting the qualification criteria and verification of documents furnished by the candidate the permit to work may be granted to Supervisor, Wiremen or Chartered Electrical Safety Engineer, as the case may be.

12. Grant of Duplicate Licence, Certificate and Permit.

(1)Application for grant of duplicate Licence, Certificate or Permit shall be submitted in Form-C.

(2)A duplicate Licence, Certificate or Permit, as the case may be, granted under these rules shall be issued on payment of the fee as may be specified by the State Government.

13. Renewal of Licence, Certificate and Permit.

(1)Application for renewal of Licence, Certificate or Permit along with proof of payment of fees prescribed by the State Government, shall be submitted atleast one month before the date of expiry to the office of Chief/Senior Electrical Inspector (HoD).

(2)Contractor's Licence granted to Private or Public Limited company or Partnership Firm shall be renewed for a period of five years if there is no change in legal entity of the company or Firm to whom licence was originally granted.

(3)Contractor's Licence for Individual or Proprietor Firm shall be renewed for five years after the initial validity period. After the age of 65 years the licence is required to be renewed annually, subjected to the medical fitness certificate submitted by the applicant, in form-H, while making application.

(4)The Certificate or Permit, granted to Supervisor, Wiremen or Chartered Electrical Safety Engineer as the case may be, shall be renewed as per the rule 8 of these rules.

14. Cancellation or suspension of contractors' licence, Certificate and permit.

(1)The sub-committee, consisting of at least two members of the Technical Committee out of which at least one member shall be among the members as specified under clause (c) to (e) of sub-rule (1) of rule 15, may at its discretion cancel or suspend a contractor licence at any time, -

(a)if the person (or firm or company) to whom (or which) the licence is granted is found unfit (Bankrupt or Incompetent) to hold the licence;

(b)if there is any change in the legal entity to which licence was originally granted:

(c)on failure to submit quarterly return for two consecutive quarters; and

(d)on failure to comply with the condition provided in sub-rule (2) of rule 23.

(2)Permit of Chartered Electrical Safety Engineer shall be liable for cancellation or suspension by the sub-committee mentioned in sub-rule (1) above, in case of his engagement in any malpractices or incorrect certification.

(3)If any person holding a certificate or permit granted under these rules, to work as Supervisor or as Wireman, is found negligent of his duties or guilty of infringement of these rules or malpractices, the sub-committee mentioned in sub-rule (1), may suspend or cancel the certificate or permit.

(4)No licence, certificate or permit shall be cancelled unless the facts warranting cancellation are established in an enquiry conducted by an officer not below the rank of Assistant Electrical Inspector in case of sub-rule (1) and (2) of rule 14, and not below the rank of Junior Electrical inspector in case of sub-rule (3) of rule 14.

(5)Appeal against the order of cancellation or suspension of the licence, certificate or permit done by the sub-committee, shall lie to the Technical Committee and an appeal against a decision of the Technical Committee shall lie with the Government.

(6)Every suspension shall be for a maximum period of six months within which it has to be revoked or the Licence, Certificate or Permit cancelled.

Chapter IV
Formation of Technical Committee

15. Technical committee.

(1)The Technical Committee shall be consist of the following, namely: -

(a) Chief/Senior Electrical Inspector (HoD)	- Chairperson
(b) Electrical Inspector/Assistant ElectricalInspector	- Member Secretary
(c) Principal, Industrial Training Institute,nominated by the Government	- Member
(d) An officer having degree in ElectricalEngineering working underEnergy Department as representative ofthe Government nominated by the Secretary, Energy Department	- Member
(e) An officer having degree in ElectricalEngineering nominated by the DirectorGeneral of Mines SafetyGovernment of India. (Presence required in case of discussiononthe matters related to mines only)	- Member

16. The functions of the Technical Committee.

- The Technical Committee shall perform the following functions: -

(i)To grant electrical contractor's Licence in form as may be prescribed by the State Government;

(ii)To grant electrical supervisor's competency certificate to work and permit to work as supervisor in form as may be prescribed by the State Government;

(iii)To grant permit to work as chartered electrical safety engineer in form as may be prescribed by the State Government;

(iv)To grant electrical wireman's competency certificate to work and permit to work as wireman in form as may be prescribed by the State Government;

(v)To send recommendation to Energy Department, Government of Rajasthan in the matter of designing and revision of the syllabus, conducting examinations for electrical supervisors and wiremen and on any other matter necessary for implementation of these rules and resolving problems if any;

(vi)To do other such work as the Government may direct from time to time in connection with the enforcement of regulation of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulation, 2010 in the State; and

(vii)Enquire or to arrange to enquire into violation of any of the provision of these rules on the part of Electrical Contractors, Chartered Electrical Safety Engineers, Supervisors and Wiremen and to take appropriate action as specified under these rules.

17. Meeting of the Technical Committee.

(1)The Technical Committee shall hold a meeting as often as required but atleast once in three months, in addition to any other meetings, as its "Technical Committee Review Meeting" to discharge following functions: -

(a)Discuss and dispose the matter pending before the committee during such period;

(b)Discuss and decide on the matters as specified under clause (v), (vi) and (vii) of rule 16 as may be required; and

(c)Any administrative decision for which recommendation needs to be send to Energy Department, Government of Rajasthan for approval.

(2)Technical Committee Review Meeting may be called by giving not less than clear twenty-one days' notice either in writing or through electronic mode in such manner as prescribed in these rules:Provided that such meeting may be called after giving a shorter notice period, hot less than clear seven days' notice, if Chairperson of the committee deems necessary to hold such meeting.

(3)Every notice of a meeting shall specify the place, date, day and the time of the meeting and shall contain a agenda of the business to be transacted at such meeting.

(4)The Member Secretary shall inform the necessary details of the meeting to all the members of the Technical Committee.

(5)Notwithstanding anything contained above, the first Technical Committee Review Meeting, shall be held within a period of one months from the date of formation of the Technical Committee.

18. Powers and functions of the Chairperson.

- The Chairperson shall have the following power and function, -

(i)to preside at all meetings of the Technical Committee, unless prevented by reasonable cause.

(ii)to grant temporary contractor work permit as specified in note-1 of Schedule-I.

(iii)to issue provisional licence on recommendation of Member Secretary, to the contractors who are eligible and having request pending due to not holding of Technical Committee's meeting. However, information of issuance of such provisional licence shall be given to the Technical Committee as soon as possible for final decision.

19. Power and Function of the Member Secretary.

- The Member Secretary shall have the following power and function

(i)to take all actions as required and considered necessary in connection with committee's meetings, recording the proceedings of the meetings and all correspondences in accordance with the decisions of the Committee;

(ii)to scrutinize all applications received for grant of permit to work as Supervisor, Wireman and Chartered Electrical Safety Engineer and put upto the committee for their consideration;

(iii)scrutinize all applications received for grant of electrical contractor's licences and put upto the committee for their consideration;

(iv)to grant duplicate or renewed Licence to Electrical Contractor. Certificate to work for Supervisors and Wiremen and Permits to work to Supervisors, Wiremen and Chartered Electrical Safety Engineer as the case may be on recommendation of the Committee;

(v)to countersign licences to electrical contractors and certificates to work or permit to work to supervisors, chartered electrical safety engineers and wiremen;

(vi)to notify all electric supply companies, electrical contractors' association and all other concerned party of all licence issued, suspended and cancelled;

(vii)to maintain the registers of Contractors, Supervisors, Wiremen and Chartered Electrical Safety Engineer to whom licences, certificates and permits have been issued by the Technical Committee; and

(viii)to do all other things as directed by the Chairperson or the Committee.

20. Time frame for grant of licence to Contractor, Permit to Chartered Electrical Safety Engineer and Certificates or Permit to Supervisors and Wiremen.

(1)Licence, certificate and permit shall be issued within time specified below:

(a)"A" Class contractor: Within ten days of receipt of complete application;

(b)"B" Class contractor: Within seven days of receipt of complete application;

(c)"C" Class contractor: Within seven days of receipt of complete application;

(d)"D" Class contractor: Within seven days of receipt of complete application;

(e)Permit to work for Chartered Electrical Safety Engineer: Within five days of receipt of complete application;

(f)Permit to work for Supervisor: Within five days of receipt of complete application.

(g)Permit to work as Wireman: Within five days of receipt of complete application

(h)SCC to work: Within five days of passing the qualifying examination; and

(i)WCC to work: Within five days of passing the qualifying examination.

(2)In case of incomplete application, other than the case of non-submission of application fees, the office of the Chief/Senior Electrical Inspector (HoD) shall inform the applicant regarding the deficiency within three days of receipt of such application otherwise the application shall deemed as complete.Chapter - V General

21. Provision for E-Governance.

(1)The office of the Chief/Senior Electrical Inspector (HoD) is responsible for the grant of Licence, Certificate or Permit under this rule shall enable electronic delivery of services in one year from the date of commencement.

(2)Notwithstanding the provisions given in Chapter-II, Chapter-Ill and Chapter-IV, in order to enable e-services, the office of the Chief/Senior Electrical Inspector (HoD) may, at any time, by order, require that an application or a communication, order or certificate or payment or the like related to the grant of Licence, Certificate or Permit under these rules shall be made or issued in electronic form.

(3)To facilitate e-governance as above, the office of the Chief/Senior Electrical Inspector (HoD) may change the provision or procedure given in Chapter-II, Chapter-III and Chapter-IV to such extent that it is inconsistent or incompatible with electronic forms of communication and payment and such change shall not invalidate any action for the mere reason that it is repugnant to the procedural provisions of these rules.

22. Responsibilities of Electrical Contractors.

(1)Test certificate in form-F has to be signed by the supervisor under whose supervision the work has been carried out. has tested the installation and found the work satisfactory and of good quality. It shall be countersigned by the licenced contractor who has employed such supervisor. Without which contractor shall not issue completion certificate for any work to the supplier or consumer or owner or occupier.

(2)Electrical contractors shall intimate to the secretary in writing within the period specified below as to every change of the following for updating the data: -

(a)Address of the place of business within seven days of such change;

(b)Director(s) in case of private limited or public limited company within thirty days, and

(c)Mobile or Telephone number within seven days of such change.

(3)Contractors shall be personally responsible for the work carried out by its employees.

23. Submission of Returns.

(1)The contractor shall submit return on quarterly basis in form-D.

(2)The contractor shall submit any other information as may be required by the office of Chief/Senior Electrical Inspector (HoD).

24. Staff of contractor.

(1)Contractor may engage apprentices for training purposes in which case the total number of apprentices employed by any contractor at any time shall not exceed 25% of his total wiring staff:Provided that the contractor shall not permit such apprentices to carry out any electrical installation work including additions, alterations, repairs and adjustments to existing installations covered by sub-regulation (1) of regulation 29 of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulation, 2010 except under the direct supervision of a person holding a certificate of competency and under the guidance of at least one certified wireman on the premises.

(2)Every contractor shall maintain a register of all supervisors, wiremen and apprentices in Form-E and such register shall be opened for inspection, at any time, by the Electrical Inspector or his representative.

25. Production of Licence, Certificate and Permits.

(1)The holder of a licence, certificate or permit shall produce it for inspection on demand by the Electrical Inspector or his representative or by the consumer or owner for whom he is working or proposed to work.

26. Non-Transferability of Licence, Certificate and Permit.

(1)Licence, Certificate and Permit are non-transferable.

27. Repeal and saving.

(1)Save as otherwise provided in these rules, the Conditions and Rules for the Grant of Certificates of Competency to Electrical Supervisors & Wiremen and Licences to Electrical Contractors in the State of Rajasthan, 1956 as amended form time to time is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the said Conditions and Rules shall be deemed to have been done or taken under the corresponding provisions of these rules.

I

Classes of Contractor and Eligibility Conditions

S.No	Class and Eligibility	Staff	Tool and appliances	Solvency (in Rs)	Scope
1	2	3	4	5	6
1	Class A: -Individual or Legal Entity either Partnership or Proprietorshipfirm or Private or Public limited company[either registered as E-l class contractor by Rajasthan Vidyut Prasaran Nigam Limited (RVPNL) on or before the date of commencement of the Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016 or] [Inserted by Notification No. G.S.R. 108, dated 1.12.2017 (w.e.f. 31.5.2016).]having at least 3 yearsof experience as "B" or "C" class contractor.He shall have successfully executed minimum 10 numbers of HTInstallations (Across India)ORIndividual or theowner of the firm or all partner(s) of the firm who is/areEngineer(s) having 5 years of experience in electrical operationand maintenance field (Across India).ORIndividual or a firm who (or which) is alreadyhaving licence issued by the competent authority of any otherState and having experience of at least three years in electricalworks of above 33 KV voltage level with successful execution ofminimum 10 numbers of HT installations (Across India)	At least Two Supervisors (Both 'A' Class or one'A' Class and one 'B' class) and at least four wiremen, holdingpermit to work or competency certificate to work on regularpayroll	(a) Necessary toolsfor wiring and repairs:(i) Crimping Tools(ii) Cable Jointingfacilities(iii) Safety beltand portable heavy duty drill(iv) Earth Chain(v) Insulated tools(b) Instruments tocarry out resistance, load test of electrical installations aswell as of appliances listed below:Testing Equipment -1. Insulation Megger:500V, 1000V, 5000V.2. Earth Tester withTesting kit - 0/10/100 ohm with Selector switchTong Tester with(a) Ammeter 0/800Awith different ranges and selector switch.(b) Voltmeter0/300V/600V with different ranges and selector switch.4. Phase SequenceTester5. Multi meter/ADigital voltmeter to measure 0/10/100 mV AC.6. Portable P.F meter 5A, 240V, AC.	10,00,000 (Rupees Ten Lakh)	All voltage class.
2.	Class B: -Any Individual or Legal Entityeither Partnership or Proprietorship firm or Private or PublicLimited firm or Company or contractor having licence issued bythe competent authority of any other State	At least One Supervisor (Either 'A' or 'B'Class) and at least two Wiremen, having same qualification asspecified above, on regular payroll	Same as applicable to Class "A"contractor.	7,50,000 (Rupees Seven Lakh Fifty thousand)	a) Work up to 33 kV.
3.	Class C:- For the person(s) who is/areunemployed Engineer holding degree or diploma in ElectricalEngineering or is Class A Supervisor (Applicable for Domicile ofRajasthan only)	At least One Supervisor (Either 'A' or 'B'Class) and at least one Wiremen, having same qualification asspecified above, on regular payroll	Same as applicable to Class "A"contractor.	1,00,000 (Rupees Seven Lakh Fifty thousand)	Same as Class "B"
4.	Class D:- For the person(s) holdingcertificate or permit for Supervisor or wireman issued by theoffice of the Chief/ Senior Electrical Inspector (HoD)	Nil	At least one multimeter and meggar and necessarytools for wiring and repairs	10,000 (Rupees Ten Thousand)	House and Agriculture wiring work up to 650volts

Note - (1) : Temporary contractor's work permit may be issued to electrical contractors of other states (for equivalent class of licence only) to undertake particular work order and for a period as specified in the work order on the payment of fees specified by the State Government. The validity of the permit may be extended on the payment of fees specified by the State Government, if the work order under reference is not amended.

(2): No license shall be granted to a person who is under employment of a licenced electrical contractor, unless he/she undertakes to leave the service of his/her employer and to work independently.

II

Eligibility conditions for Supervisor Competency Certificate to work and Permit to work as Supervisor

S.No	Supervisor Class	For candidate seeking SCC to work asSupervisor (Examination mode)	For candidate seeking Permit to work asSupervisor (without Examination mode)
1	2	3	4
1	A- Class (For any Voltage Level)	(a) candidate whohave diploma in Electrical Engineering;(b) have a wiremanpermit issued by Electrical Inspectorate of Rajasthan; and(c) have at least five years of validexperience in operation and maintenance of electricalinstallations	(a) Candidates whohave B.E. or B.Tech in Electrical Engineering;(b) have a wiremanpermit issued by Electrical Inspectorate of Rajasthan; and(c) have at leastfive years of valid experience in operation and maintenance ofelectrical installations.ORCandidates who have valid experience of B Classsupervisors for at least five years
2	B-Class (Voltage Upto 33 kV and below)	(a) candidate whohave passed Senior Secondary with Physics, Chemistry andMathematics as subjects from the Board recognized by any StateGovernment or have passed two year's ITI;(b) have a wiremanpermit issued by Electrical Inspectorate of Rajasthan; and(c) have a practical work experience of atleast five years in the State of Rajasthan as electrician/wiremancertified by licenced electrical contractor of Class A/B/C or byhead of the office/section in-charge of any State/CentralGovernment/Board/Corporation having licence for dealing orhandling with electrical works.	(a) candidate whohave a wireman permit issued by Electrical Inspectorate ofRajasthan; and(b) at least tenyears of valid practical electrical works experience in the Stateof Rajasthan as electrician/wireman certified by electricalcontractor of Class A/B/C or by head of the office/sectionin-charge of any State/Central Government/Board/Corporationhaving licence for dealing or handling with electrical works.;ORSupervisors who have passed two year ITIrecognized by any State Government and having certificate ofcompetency and permit to work as supervisor issued by competentauthority of other states.

III

Eligibility conditions for Wiremen Competency Certificate to work and Permit to work as Wiremen

S. No.	Candidate seeking WCC to work as Wiremen(Examination mode)	Candidate seeking Permit to work as Wiremen (without Examination mode)
1	2	3
1	(a) Candidates whohave passed 8th class form an institution affiliated to CBSE orICSE or any state examination Board; and(b) Have five years'experience as trainee or apprentice or helper wireman underemployment of licenced electrical contractors of Class A/B/C orprivate or publiclimited companies operating in the State ofRajasthan and dealing with electrical goods manufacturingoperation and maintenance of electrical installation or in thefield of Generation, Transmission and Distribution of electricalenergy or in the field of construction, operation and maintenanceof electrical work in mines	Candidate who haveDegree or Diploma in Electrical Engineering or passed two yearsITI or National Apprenticeship Certificate, recognized by theGovernment;ORWiremen who have passed two year ITI recognizedby any State Government and having permit to work as Wiremanissued by competent authority of other states.

From -A[Seerule 9(1)]	Photograph

Application for the (Grant or Renewal) of Supervisor's Competency to work/Wireman's Competency to work/Permit to work as Supervisor's/Permit to work as Wireman/Permit to work as Chartered Electrical Safety Engineer[Please Tick whichever is applicable](Particulars to be entered in 'English/Hindi')

1. Certificate/Permit No.(In case of renewal)............................

2. Applicant's Name......................................................

3. Father's Name.........................................................

4. Full Postal Address (with PIN number).................................

5. Date of birth.........................................................

6. Mobile No......................Landline No............................

7. Details of present and past service (to be supported by copies of Certificates)

SI. No	Name of Employers	Date of Commencement	Date of Termination	Total Period of Service

8. Educational Details (Technical)

Name of Technical Institute and School	Degree/Certificate	Period of Education	Score(%)	Details of Training (Firm Name etc.)	Duration of Training

9. Medical Certificate -

I hereby declare that I am medically fit to undertake Electrical work, as stated in the Medical Certificate issued by..................(Name of Doctor) working in..............(Name of Hospital/Dispensary) as............. (Position)[see rule 8(1) and 8(2)]

10. I hereby declare that the application is accompanied with the document as specified under sub-rule (2) of rule 10) of the "Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016".

I do hereby declare that the Particulars given above are correct.Date............Signature................

From -B[Seerule 9(1)]

Photograph

Grant/Renewal of Licence to Electrical Contractors for Class "A/B/C/D"[Please Tick '' whichever is applicable](Particulars to be entered in 'English /Hindi')

1. Licence No. ................

Date of Issue/Renewal....................

2. Name (title) in which an Electrical Contractor's Licence is applied for ...........................

3. Business Address....................................................

4. Details of Proprietor (if applicable)

Sl. No	Name of Proprietor	Residential Address	Mobile/Landline No.	Age

5. Details of Partner(s)(if applicable)

Sl. No	Name of Partner	Residential Address	Mobile/Landline No.	Age

6. If a Contractor's license has been previously suspended/terminated, details to be given

..............................................................................................................................................................

7. Details of Work/Installation done (a or b or c as required for Class A application)

Option (a/b/c)	Details of HT Installations	Details of Generators of 100 kVA or above	Details of APFC Panel of 100 kVA or above

8. Details of the Minimum Staff Required

Name of Staff	Position (Supervisor/Wireman)	Competency Certificate/Permit No.	Residential Address	Contact Number

9. I hereby declare that I am medically fit to work as ans Electrical Contractor, as stated in the Medical Certificate issued by ...................... (Name of Doctor) working in ..............(Name of Hospital/Dispensary) as.....................(Position) [see sub-rule 3 of rule 13]

10. I hereby declare that the application is accompanied with the document as specified under rule (1) of rule 10 of the "Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016".

I do hereby declare that the particulars given above are correct.Dated.................Signature of Applicant.................

From -C[Seerule 12(2)]

Photograph

Application for issue of duplicate copy of Supervisor's Competency to work/ Wireman's Competency to work/ Permit to work as Supervisor/Permit to work as Wireman/ Permit to work as Chartered Electrical Safety Engineer/Electrical Contractor Licence[Please Tick '' Whichever is applicable](Particulars to be entered in 'English /Hindi')Permit/Certificate/Licence No.........................Dated....................(Issued by the Electrical Inspector to Government, Rajasthan, Jaipur)I........................ S/o .......................... resident of ..................... do hereby declare that Licence/Certificate/ Permit, as noted above has actually been lost/ stolen. Copy of FIR is enclosed herewith.Date...................Signature of Certificate/Permit/Licence. ......................(Not to be filled in by the Applicant)Issue duplicate copy of Certificate/Permit/Licence No..............Dated.....................(Space for Signature and Stamp) Electrical Inspector to Government Rajasthan, JaipurDuplicate copy of Certificate/Permit/License No. .............Dated ..............issued under this office No. ............... Dated...............Form -D[See rule 23(1)]Quarterly Return to be submitted by Electrical Contractor(Particulars to be entered in 'English /Hindi')

1. Licence No............................................................

2. Name of Contractor....................................................

3. Business Address......................................................

4. Residential Address...................................................

5. Mobile No. ........................... Landline No..........................

6. Details of Staff and Workshop Appliance

Sl. No.	Name of Employee	Position (Supervisor/Wiremen/Apprentice)	Certificate/Permit No. of Supervisor/ Wireman	Details of Employee CPF / GPF No.	Date of Employment	Date of Discharge	Particulars of workshop appliances and testingequipment & Manufacturer 's Name

7. Particulars of Customer's where work has been carried out

Sl. No.	Particulars of premises of Customer	Date of contract	Date of commencement of works	Date of completion of works	Name of Employees working under particularwork

8. Particulars of work undertaken

Sl. No.	Nature of work	Description of work

9. Details of Tests:

Insulation Test
Between conductors	Between each conductor & earth	Earth test	No. and date of 'F' Form forwarded to supplyundertaking for connection

We/ I do hereby declare that the particulars noted hereunder are correct and that We/ I fully understand the terms and conditions under which the contractor's licence is granted and that a breach of these renders the licence is granted and that a breach of these renders the licence liable to be suspended or cancelled.Date......................Signature of Contractor..........................Form -E[See rule 24(2)]Register of Supervisor, Wiremen and Apprentices of the Electrical Contractor's Licence(Particulars to be entered in 'English & Hindi')

1. Licence No. ......................................................

2. Name on which Licence is granted .................................

3. Details of Staff

Sl. No	Name of Employees	Supervisor's Certificate No.	Wireman's Permit No.	Details of Employees CPF/GPF No.

4. Details of Non-Certified Wireman and Apprentices

Name of Staff (Wireman/Apprentices)	Date of Employment	Date of Discharge	Remarks

Form-F[See rule 22(i)]Form for Completion / Attestation CertificateSl. No..................Dated...................I/ We certify that the installation detailed below has been installed by me/ us and tested that to the best of my/ our knowledge and belief it complies with the Central Electricity Authority Regulations, 2010 as well as Indian Standard Code of Practice for Electrical Wiring & Fittings in Buildings (IS 732-1989) issued by the Indian Standard Institution.

1. Electrical Installation at

................................................................................................................................

2. Voltage and system of Supply

................................................................................................................................

3. Particulars of Work

Particulars of Work	Number	Total Load	Type of Wiring

b. If the work Involves installation of overload line and/ or underground cable....................................Description of earthing electrode, size of earth wire and number of each electrodes provided.....................................................................................................................................c. Test results ........................................................................................................................................i. Insulation resistance for the whole installation• Between conductors.......................................................• Between each conductor and earth.........................................ii. Resistance of earthing electrode or earthing system..................iii. Maximum earthing resistance of installation ........................

Particulars	Wireman	Supervisor	Contractor
Signature
Date
Permit/Certificate/Licence No.
Full Residential Address
Mobile No.

Note: - Where the Supervisor also acts as wireman he will be competent to sign this certificate as wireman as well as Supervisor.Form-G[See rule 10(A)(d)]Consent-Cum- Declaration Letter from Supervisor/Wireman

1. Name of Supervisor/Wireman (in Block Letter):-

2. Competency certificate No./ Permit No. :-

Valid till :-

3. Father's Name and residential Address : -

4. If the application is working under any firm/ Contractor, furnish the name and licence No. of the firm/Contractor : -

5. Date of joining of the present Firm/Contractor : -

6. Name & Detail of the Farm/Contractor under whom last worked furnish, the name and licence No. of the firm/ contractor : -

7. Date of leaving the service from the last Firm/Contractor : -

8. Reason of leaving the service from the last Firm/Contractor : -

I hereby declare that the particulars stated above are correct to the best of my knowledge, belief and as per my Competency certificate/ Permit. I have not obtained any contractor's licence. I am not working under any other contractor or organization. I further assure that when I leave the service of the present employer. I will intimate to the fact immediately to the Chairperson. Technical Committee, Electrical inspectorate, Jaipur.I attach herewith my original Competency certificate/Permit for verification and return.Signature of the supervisor/ wireman.................................................................................................................................................................................................................................................................................................I/ We our Firm (Name of the Firm) ..................................hereby declare that I/ We have appointed Mr./Mrs. ....................................as full time supervisor/ wireman under conditions given in declaration as above by this supervisor/wireman. That he /she is having the competency certificate / permit issued on dated .......................by Technical committee, Electrical Inspectorate, Jaipur. Competency certificate/ Permit No. .................. valid till ................I / We hereby declare that the undertaking from this supervisor to execute the works under his supervisor in two copies are taken and submitted before the Technical Committee.Signature of the Authorized Representative of Contractor applied for licence

Form-H[See rules 8(2) and 13(3)]Medical certificate

Photograph

[To be filled in by a registered medical practitioner appointed for the purpose by the State Government or person authorized in this behalf by the State Government]

1. Name of the applicant	....................................................................................................................
2. Identification Marks	(1)..............................................................................................................
	(2)................................................................................................................
3.	(a) Does the applicant, to the best of yourjudgment, suffer from any defect of vision ? If so has it beencorrected by suitable spectacles.	Yes/No
	(b) Can the applicant to the best of yourjudgment, readily distinguish the pigmentary colours, red andgreen ?	Yes/No
	(c) In your opinion does the applicant sufferfrom a degree of deafness which would prevent his hearing theordinary sound signals ?	Yes/No
	(d) In your opinion does the applicant sufferfrom night blindness ?	Yes/No
	(e) Has the applicant any defect or deformity orloss of member which would interfere with the efficientperformance of his duties as a supervisor of wireman ? If so giveyour reasons in details.	Yes/No
	(f) Optional
	(a) Blood group of the applicant (if the applicant so desiresthat the information may be noted in his licence or permit).
	(b) RH factor of the applicant (if the applicant so desires thatthe information may be noted in his licence or permit).

Declaration made by the application in form I as to his physical fitness is attached.Certificate of Medical FitnessI certify that -

(i)I have personally examined the applicant Shri/Smt./Kum .............

(ii)that while examining the applicant I have directed special attention to his / her distant vision;

(iii)while examining the applicant, I have directed special attention to his/ hearing a ability, the condition of the arms, legs, hands and joint of both extremities of the applicant: and

(iv)I have personally examined the applicant for reaction time side vision and glare recovery.

And therefore, I certify that to the best of my judgement, he is medically fit/ not fit to hold a licence/ certificate/ permitThe applicant is not medically fit to hold a licence/ certificate/ permit for the following reasons: -...........................................................................................................................................................................................................................................................................................................................................................................

	Signature
	1. Name and designation of the Medical Officer / Practitioner
	(Seal)2. Registration number of Medical Officer.
Date: ..........................	Signature or thumb impression of the candidate.

Note - 1 The medical officer shall affix his signature over the photograph affixed in such a manner that part of his signature is upon the photograph and part of the certificate.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act