Section 48(1) in The M.P. Boiler Operation Engineers' Rules, 1968
(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct, or negligence of duty on the part of a Boiler Operation Engineer holding certificate of proficiency under these rules, he shall either himself make such enquiry or cause it to be made by his subordinate officer.
