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State of West Bengal - Section

Section 32 in West Bengal Electrical Licensing Rules, 2017

32. Exemptions.

(1)
(a)If a person has qualified in all the Parts of the Syllabus as mentioned in Annexure II for Electrical Supervisor except Part 12 thereof and has been granted Certificate in that behalf, it shall not be necessary for him 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 candidate, such candidate may be granted a National Certificate of Supervisor in Parts I, II and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) on application and payment of necessary fee.
(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.
(c)if a person has qualified in all the Parts of the Syllabus as mentioned in Annexure II for electrical supervisors except Parts 7(c), 9,10 and 12 and has been granted Certificate in that behalf, it shall not he 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 of the overall knowledge, experience and awareness etc. with the candidates, the candidates may be granted a National Certificate of Supervisor in Parts I and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) without examination, on application and payment of necessary fee.
(d)Any candidate holding a Degree in Electrical Engineering from a recognised University and possessing a minimum experience of 10(ten) years or holding a Diploma in Electrical Engineering from institution recognised by the State Government and possessing a minimum experience of 15 (fifteen) years in the practice of Electrical Engineering approved by the Board, may be exempted from passing examinations under these rules but shall have to satisfy the Board in an interview regarding his eligibility for the grant of a National Certificate of Supervisor on application and payment of necessary fee.
(e)Any candidate of advanced age not less than 40 years holding a responsible position in the profession of Electrical Engineering for more than 20 (twenty) years but without holding any Degree or Diploma from a University or an institution recognised by the State Government, may be exempted from passing examination under these rules but shall have to satisfy the Board, in an interview regarding his eligibility for grant of a National Certificate of Supervisor, on application and payment of necessary fee.
(f)Any candidate holding a Supervisor's Certificate of Competency issued by any other State Government not under the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) may be exempted from passing examination under these rules and such candidate may be granted a National Certificate of Supervisor after an interview regarding his eligibility, on application and payment of necessary fee.
(g)Any candidate holding a Supervisor's Certificate of Competency on common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) granted by any other State may be exempted from passing examination under these rules and may be granted a National Certificate of Supervisor by the Board, on application and payment of necessary fee for work to be executed within the State of West Bengal.
(2)For supervision of electrical installations below ground in gassy mines, persons who hold National Certificate of Supervisor in Parts I and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) shall have their certificates endorsed for supervising such installation work in gassy mines if they can produce evidence to the satisfaction of the Board, subject to the condition that they have a minimum of six months approved practical experience of electrical installation work in gassy mines below ground.
(3)Any candidate claiming exemption under this regulation shall be interviewed by the Board and the said Board shall determine if he shall be fully exempted from appearing in oral and practical test only.