Section 40 in West Bengal Electrical Licensing Rules, 2017
40. Register of Contractors.
(1)A register of all electrical Contractors Licensed under the rules shall be maintained by the Secretary.(2)At the time of submission of application for New Contractor Licence in Form `D' and also renewal of the same both Contractor and Supervisor(s) are required to be present personally in the office of the West Bengal Licensing Board (Electrical) or at their camp offices, if any and to produce the relevant Supervisor's Certificate of Competency (S.C.C) Book(s) concerned.(3)While recording his joining in any Contractor's firm the concerned Supervisor(s) are to be present personally alongwith Supervisor's Certificate of Competency (S.C.C) Book in the office of West Bengal Licensing Board (Electrical) or at their camp office, if any, with the respective Contractor.(4)For making contractor licence more informative, one photograph (official passport size-colour) of Director or Proprietor or Partner or Secretary or Chairman (of co-operative) or Power-of-Attorney holder etc. shall be attached duly signed in back side with every Contractor license in case of new as well as old (old, in case of renewal).(5)For the betterment of service to the society, the new Contractor's license shall be checked and at the time of passing or approval of new Contractor licence or new assignment as the case may be, personal appearance of Contractor and his Supervisor shall be mandatory before the Working Committee or Full Board of the Board.(6)In case of Limited companies applying for new Contractor license or modification of earlier Contractor license to the Board, the concerned Managing Director or Chairman or Appropriate authority including Companies Secretaries of that particular company may appear or authorize a person for physical appearance before the Board. If Managing Director or Chairman or Appropriate authority including Companies Secretaries appears personally before the Board and the other directors of that company remain absent, the licence of the concerned limited company may be issued considering the presence of their Managing Director or Chairman or Appropriate authority before the Board. Company Secretaries having accreditation from the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980, may personally receive the licence on behalf of the company after producing relevant papers.Note. - The expression "authorize or authorization", with its grammatical variation, may include providing authority or authorization by way of registered Power-of-Attorney to someone of own choice within the jurisdiction where the concerned notified person resides or works or by way of affirmation made before the 1st class Judicial Magistrate after affixing photograph of all the persons concerned.(7)In case of private limited companies applying for new or modified Contractor licence to the Board and all the Directors cannot manage themselves to appear before the Board, the licencing Board shall condone such actions on productions of a resolution of Board of Directors (BOD) of the company authorizing an officer of the company not below the Company Secretary to appear before the licencing Board.
