Section 48(1) in Punjab Boiler Attendants Rules, 1961
(1)Wherever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that the certificate granted to him under these rule 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.
