Section 47(1) in Punjab Boiler Operation Engineers' Rules, 2001
(1)If a District Magistrate or the Chief Inspector has reason to believe that an enquiry should be made into an allegation of incompetency, 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 any of his subordinate officers. The District Magistrate may depute a Magistrate and the Chairman, an inspector of boilers to hold such enquiry.
