Section 32 in The M.P. Licensing Board (Electrical) Regulations, 1960
32. Malpractice or Negligence by Contractor, Supervisor or Wireman.
- If a Contractor, Supervisor or a Wireman is found guilty of malpractice or negligence, the Secretary shall report the fact after due investigation to the Board. Board may take such decision as deemed fit which shall be final.
