Section 48 in The M.P. Boiler Attendants' Rules, 1958
48. Grant of duplicate certificate.
- Whenever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted a duplicate certificate to which by the record so kept as aforesaid, he appears to be entitled, which shall have for all purposes the same validity as the original certificate.If, on enquiry, the Secretary to the Board of Examiners is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false, he shall report the case to the said Board at its next meeting, and the Board may at its discretion, cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.
