Section 49(1) in The Orissa Boiler Operation Engineers' Rules, 2000
(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe for any cause whatsoever, that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct of negligence of duty on the part of a Boiler Operation Engineer holding certificate of proficiency under these rules, they shall either themselves make such enquiry or cause it to be made by their subordinate officer.
