Section 3 in Telangana State Electrical Licensing Regulations, 2018
3. Constitution and Composition of Licensing Board.
(1)For carrying out the purposes of these Regulations, the Government may, by Notification, constitute an Electrical Licensing Board.(2)(i)The Board shall consist of;(a)The Chief Electrical Inspector to Government;(b)The Electrical Inspector, Hyderabad.(c)One representative of the Telangana State Transmission Corporation not Lower than the rank of Superintending Engineer (Electrical);(d)The Dy. Chief Electrical Inspector to Government, Hyderabad (Rural).(e)The Electrical Inspector, Nizamabad.(f)Two members representing Electrical Contractors Association, out of which one on behalf of 'A' Grade Contractors and one on behalf of 'B' Grade Contractors;(g)One representative of Electrical Users;(h)Representative of the State Board of Technical Education & Training, not lower than the Rank of Joint Director;(i)Representative of Director General of Mines safety, not lower than the Rank of Deputy Director, Mines Safety (Electrical);(j)The Superintending Engineer, Electrical (General) R&B.(ii)Sub Committee means;The sub-committee appointed by the Board under Regulation S-6 to interview/recommend to issue Competency Certificates and Permits to the exempted candidates.(a)Upto 650 V(b)Upto 11 KV(c)Upto 33 KV(d)Upto 132 KV(e)Exceeding 132 KV(f)Mines restricted and unrestricted(g)lifts Installation/Operation and also for any other purpose as intended by the Board.(3)The Chief Electrical Inspector to Government shall be Ex-Officio Chairperson of the Board and the Electrical Inspector, Hyderabad shall be the Ex-Officio Secretary. The members representing Electrical Contractors Association and Electrical users shall be nominated by the Government. The Terms of non-official members of the Board shall be two years or such shorter period as the State Government may direct from time to time. A Non-official member whose term of office is over shall be eligible for re-nomination by the nominating authority if they deem fit to-do-so. A non-official member can be continued for maximum two consecutive terms.
