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State of Punjab - Section

Section 18 in Punjab Boiler Attendants Rules, 1961

18. Refusal to issue certificate.

- The Board shall have power to refuse the issue of a certificate of competency as a Boiler Attendant to any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss to a limb to perform efficiently the duties of a Boiler Attendant.
(2)Any candidate who has been refused such certificate may be asked to produce a certificate of fitness from a registered medical practitioner. If, however, the candidate produces a certificate of physical fitness the Board shall issue a certificate of competency.