Section 51 in The M.P. Boiler Attendants' Rules, 1958
51. Enquiry regarding certificate-holders and suspension of certificate.
- (i) If a District Magistrate or the Chief Inspector of Boilers has reason to believe, from any cause whatsoever, that an enquiry should be made into an allegation of incompetence, drunkenness, misconduct or negligence on the part of an attendant holding certificate of competency under these rules, they shall either themselves make such enquiry or cause it to be made by their subordinate officers. The District Magistrate may depute a Magistrate of First Class and the Chairman of the Board of Examiners an Inspector of Boilers duly authorised by him to hold such enquiry.(ii)The holder of such certificate shall, on demand by the officer charged with the enquiry, forthwith place in the hands of such officer his certificate to abide by the result of such enquiry.(iii)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry, And he shall have an opportunity of making statement he may wish to make and of producing any evidence in his defence.(iv)The proceedings of any such enquiry shall be forwarded by the officer conducting the enquiry where he is not the Chairman of the Board to the Secretary to the Board of Examiners, for consideration of the Board.
