Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Licensing Board (Electrical) Regulations, 1960

(2)The Board may exempt a candidate from appearing for any or all parts of the wireman's examination if the candidate holds such Technological certificate as may be recognised by the Board for this purpose and has worked at least for two years on wiring and/or other electrical installation work under a licensed Electrical Contractor in Madhya Pradesh; or
(a)[ has other practical experience; or [Substituted by Notification No. 498-1582-XIII-76, dated 5-3-1977.]
(b)has undergone such training; as may be considered satisfactory by the Board.]