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State of Rajasthan - Act

The Rajasthan Boiler Operation Engineers' Rules, 1967

RAJASTHAN
India

The Rajasthan Boiler Operation Engineers' Rules, 1967

Rule THE-RAJASTHAN-BOILER-OPERATION-ENGINEERS-RULES-1967 of 1967

Published on 23 November 1968
Commenced on 23 November 1968
[This is the version of this document from 23 November 1968.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Boiler Operation Engineers' Rules, 1967Published vide Notification No. G.S.R. 94/F. 1(11)(3) L & E/66, dated 23.11.1968-Rajasthan Gazette, Part 4-C(1), Extraordinary, dated 7.8.1974In exercise of the powers conferred by clause (d) of Section 29 of the Indian Boilers Act, 1923 (Central Act V of 1923) the State Government hereby makes the following Rules, the same having been previously published in the Rajasthan Gazette, Part III (B) dated the 23rd February, 1967, as required by sub-section (1) of the Section 31 of the said Act.I. Preliminary

1. Short title and commencement.

(1)These rules may be called the Rajasthan Boiler Operation Engineers' Rules, 1967.

(2)These rules shall extend to the whole of the State of Rajasthan.

(3)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)"The Act" means the Indian Boilers Act, 1923 (Central Act V of 1923);

(b)"Board" means the Board of Examiners constituted under these rules;

(c)"boiler" includes an economiser;

(d)"Boiler Attendant" means a person holding a certificate of competency as an attendant under the Rajasthan Boiler Attendants Rules, 1954;

(e)"Boiler Operation Engineer" means a person granted a certificate of proficiency as a Boiler Operation Engineer under these rules;

(f)"Chairman" means the Chairman of the Board;

(g)"Form" means a form appended to these rules;

(h)"Secretary" means the Secretary to the Board;

(i)"Section" means a section of the Act.

II. General

3. Boiler to be incharge of a person holding a Boiler Operation Engineer's Certificate.

- After two years of the coming into force of these rules the owner of one or more boilers connected in a battery or of so many separate individual boilers situated within a radius of 25 metres (75 ft.) having a total heating surface exceeding 697 square metres (7,500 sq. ft.) shall not use the name or permit the same to be used unless the boiler or boilers are placed in the direct charge of a competent person specified in Rule 4 in addition to such number of boiler attendants as may be specified by the Chief Inspector of Boilers:Provided that the Chief Inspector of Boilers may permit any boiler to remain in operation for a maximum period of three months notwithstanding anything contrary contained in these rules:Provided further, that nothing in these rules shall debar a person holding a certificate of competency granted under Rajasthan Boiler Attendant Rules, 1954 from remaining in attendance or incharge of a boiler or boilers to the extent of his qualification indicated in such certificate.

4. Competent person to hold charge of a boiler.

- No person who does not possess a certificate of proficiency as a Boiler Operation Engineer under these rules shall be deemed to be a fit and proper person to hold charge of a boiler or boilers exceeding the limits laid down in Rule 3.

5. Production of Certificate.

- A Boiler Operation Engineer holding a certificate of proficiency under these rules shall at all reasonable times during the period any boiler is in his charge or attendance, be bound to produce such certificate when called upon to do so by any of the persons empowered under Section 15 to call for the production of a certificate or a provisional order granted under the Act.

6. Owner to furnish Chief Inspector with particulars of certificate.

(1)The owner of a boiler who engages any person to be incharge thereof shall within seven days of such engagement, furnish the Chief Inspector full particulars of such person including the serial number, date and place of issue of his certificate.

(2)The owner of a boiler who engages any person to hold charge of such boiler, in the event of such person leaving his employment or in the event of the death of such person, report the fact within seven days to the Chief Inspector.

7. Immediate charge of a boiler-Meaning of and provision for reliefs.

(a)A person incharge of a boiler shall be deemed to be in direct and immediate charge of the same when he is within 46 metres (150 feet) of such a boiler. Notwithstanding anything herein before contained, the Chief Inspector may, at his discretion, permit a Boiler Operation Engineer, holding a certificate of proficiency under these rules to be incharge of batteries of boilers as he deems fit, and further may permit a Boiler Operation Engineer freedom of movement to such a distance from any boiler battery, on such conditions as he may consider necessary.

(b)A person incharge of a boiler or boilers for which a certificate of proficiency is required under these rules may be relieved of charge in any one day for not more than two periods, which when combined do not exceed two hours in duration by a person holding a first class certificate of competency as an attendant under the Rajasthan Boiler Attendants' Rules, 1954.

(c)The holder of a first class certificate of competency as an attendant may also with the consent in writing of the Chief Inspector, relieve a person holding a certificate of proficiency as an Operation Engineer for a period which may extend to ten consecutive days which, in special circumstances, the Chief Inspector may extend to any length of time not exceeding thirty days at a time.

8. When boiler is deemed to be in use.

(a)A boiler shall be deemed to be in use for the purpose of these rules when there is fire in the furnace, firebox or fireplace for the purpose of heating the water in the boiler or under banked fire condition. A boiler shall be deemed to be not in use only when the fire is removed and all steam and water connections are closed.

(b)An economiser shall be deemed to be in use for the purpose of these rules when there is flow of fuel gases past the economiser and an appreciable heat transfers between the water and the heating gases.

III. Board of Examiners

9. Constitution of the Board of Examiners.

(1)A Board of Examiners shall be constituted for the State of Rajasthan consisting of the Chief Inspector, an Inspector nominated by the Chief Inspector, and not less than three other members having theoretical and practical knowledge of prime movers and modern boiler, practice to be appointed by the Stale Government from time to time.

(2)The Chief Inspector shall be the ex-officio Chairman and the Inspector nominated by the Chief Inspector shall be the Secretary to the Board.

10. Term of office of the members.

- The term of the office of the members other than the ex-officio members of the board shall be three years. If a member leaves the State of Rajasthan permanently or absents himself from attending three consecutive meetings without the permission of the board, he shall be deemed to have vacated his seat on the Board and another person may be appointed in his place for the unexpired portion of such members term of office.

11. Function of the Board.

- The Board of Examiners shall-

(i)conduct examinations of candidates for the grant of certificates of proficiency as Boiler Operation Examiners;

(ii)have powers to appoint any person as paper-setter and examiner at any examination;

(iii)grant certificates of proficiency as Boiler Operation Engineers;

(iv)consider the reports of enquiries into allegations of drunkenness, negligence of duty or misconduct on the part of Boiler Operation Engineers.

12. Meeting of the Board.

- The Board shall meet as often as may in the opinion of the Chairman, be necessary and at such place and time as may be appointed by the Chairman.

13. Notice of meeting and list of business.

(1)Notice of not less than 15 days from the date of posting of such notice shall be given of the time and place fixed for each meeting of the board to every member of the Board and with such notice shall be attached the list of business to be discussed at the meeting:Provided that if the Chairman calls any meeting for considering any matter which in his opinion is urgent, a notice giving such reasonable time as he may consider necessary shall be deemed sufficient.

(2)Any business which is not on the list shall not be considered at the meeting except with the permission of the Chairman.

14. Quorum.

- The Chairman or the Secretary and two members of the Board of Examiners shall form a quorum.

15. Chairman to preside at meetings of the Board.

- The chairman shall preside over all meetings of the Board and in his absence, a member chosen by the member present at the meeting shall preside over the meeting.

16. Secretary of the Board.

- The Secretary of the Board shall maintain a register of Boiler Operation Engineers and shall perform such other functions as are specified in these rules or as the Chairman may direct from time to time.

17. Board's endorsement on application.

- The Board shall endorse on the printed application forms of each candidate the result of his examination for a certificate of proficiency as a Boiler Operation Engineer.The endorsed application shall be returned to the Secretary to the Board.

18. Board's power to refuse issue of certificate.

- The Board may direct any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eyesight, deafness or loss of a limb to perform efficiently the duties of a Boiler Operation Engineer, to produce a certificate of fitness from a Registered Medical Practitioner. If, however, the candidate fails to produce a certificate of physical fitness, the Board shall have power to refuse the issue of a certificate of proficiency as a Boiler Operation Engineer.

19. Examiner's fees.

- Each member of the Board of Examiners and any other examiner appointed under the Rule 11 shall be entitled to receive fees for examining candidates under these rules and the rates of fee shall be determined by the State Government.

20. Acts of the board.

- No act of the Board shall be deemed to be invalid by reason of any defect in the Constitution of the Board or by reason of such act having been done during the period of any vacancy of the Board.IV. Examination

21. Examination.

- Examination of persons desirous of obtaining certificates of proficiency as Engineers, to be incharge of boilers with steam pipes, shall be held in Jaipur, by the Board of Examiners appointed, under these rules at the time and place notified by the Secretary of the Board, in the 'Official Gazette'.

22. Postponement of examination.

- When a date fixed for the examination is declared a gazetted holiday or when for any unforeseen reason an examination cannot be held on the date fixed, the Chairman may fix some other day for holding the examination which shall be duly notified to the candidates for examination.V. Certificates

23. Capabilities of holders of certificates.

- The certificate of proficiency as a Boiler Operation Engineer shall qualify the holder thereof to be incharge of a boiler or boilers of any type and size provided that the boilers are so situated that no one of them is distant more than 46 metres (150 feet) from any other of them.The holder of a certificate of proficiency as a Boiler Operation Engineer shall for all intents and purposes, be deemed to have fulfilled the requirements of the Rajasthan Boiler Attendants' Rules, 1954.

24. Endorsement on a certificate.

- A person holding a certificate of proficiency as a Boiler Operation Engineer granted by a Board of Examiners under the corresponding rules in any other State shall, on the application and on payment of fee of Rs.10/- have the certificate endorsed for validity in the State of Rajasthan. Such endorsement shall be made by the Chairman of the Board.

25. Refund of fees.

- Candidates once admitted to an examination under these rules shall not be entitled to any refund of fees, if they fail to pass or proceed with the examination. Where a candidate is unavoidably absent from the examination on the date fixed, the Chairman of the Board of Examiners may allow him to appear without payment of a second fee at the next examination.

26. Fees of candidates found ineligible.

- A candidate who has paid the examination fee but is found ineligible for an examination may apply within one year from the date of payment for a refund of the fee or he may be allowed to appear without payment of second fee at any subsequent examination held within one year from the date of payment of the fee:Provided that he has become eligible to sit for such subsequent examination.VI. Application for Examination

27. Form of application.

- Every application for examination shall be in Form 'A'. The applicant shall fill in such parts of the Form as are to be filled in by a candidate and shall sign the form in the presence of a gazetted officer or an Honorary Magistrate who shall attest his signature. T he application so filled in shall be forwarded to the Secretary at least one month before the date fixed for the examination and shall be accompanied by-

(a)originals and one copy of each of all testimonials in respect of practical experience and theoretical qualifications of the candidate;

(b)testimonials of good character from his employer, with a certificate of age;

(c)a treasury challan or such other evidence as the State Government may specify in this behalf in support of payment of the fees specified in these rules; and

(d)two copies of recent bust photograph (size 51 mm. x 57 mm. or 2" x 2 ¼"), one of which shall bear the signature and the thumb impression of the applicant on the back, duly attested by a gazetted officer or employer.

28. Candidate to produce satisfactory testimonial.

(1)No candidate shall be admitted to an examination who cannot produce satisfactory testimonials certifying his experience, ability, sobriety and general good conduct for the whole period of his qualifying service, as specified in Rule 32. Any break in the period of qualifying service shall be accounted for. Such testimonials shall clearly state that the capacity in which the candidate was employed, whether as an Apprentice Engineer, Supervisor, Assistant Engineer or Engineer and the period of such employment stating the dates between which the candidate was so employed.

(2)The testimonials shall be signed by a responsible person [xxx] [Notification No. F. 11(3) Sharm/66, dated 29.6.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 5.7.1996, vide G.SR. 32 = 1996 RSCS/Part II/ Page 297/H. 355] when the candidate was employed and be countersigned by the Owner, Agent, Manager or Secretary of the Mill, Factory, or Workshop or by such other person as the State Government may prescribe in this behalf.

(3)Candidates who have undergone a course of training at an Engineering College or Technical Institution must produce either the diploma of the Institution or a certificate from the Principal or superintendent of the Institution giving the period devoted in completing the course.

(4)The testimonial in respect of service on a steamship may be signed by the Chief Engineer and countersigned by the Master of the Vessel or may be in the form of a seaman's discharge certificate issued by a Shipping Master.

(5)The testimonial of service rendered on railway boilers, or boilers belonging to a Government department or local bodies, shall be signed by a responsible officer under whom the candidate has directly served and countersigned by the head of the department concerned.

29. Doubtful testimonials.

- If the Secretary has reason to doubt the truth of any statement made in any application or testimonial, he may make such enquiries as he thinks fit to verify the same.

30. False testimonials.

(1)If on enquiry the Secretary is satisfied that any testimonials submitted by a candidate is false in any material particular, he shall submit his findings to the Board. The Board may, by a written order, debar such candidate from being admitted to any examination held under these rules. If on the strength of any such testimonial a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination shall be forthwith recalled by a notification in the Official Gazette.

(2)Before taking any action under sub-rule (1) of the candidate shall be given a reasonable opportunity of being heard in the matter.

(3)Any body aggrieved by the decision of the Board may within 30 days of the date of the order appeal to the State Government whose decision thereon shall be final.

31. Filling of copies and return of original testimonials.

- Applications and copies of testimonials submitted by candidates shall be filed in the office of the Chairman. Original testimonials shall be returned to the candidate as soon as possible.VII. Age and Training

32. Qualifications required.

- A candidate for a certificate of proficiency as a Boiler Operation Engineer shall not be less than 23 years of age and shall not be admitted to the examination unless he proves to the satisfaction of the Chairman that he has successfully, completed:-

(a)a full time apprentice engineers course of at least three years, in a recognised workshop engaged in making, repairing or operation of boilers and accessories.

Ora degree or diploma in mechanical or electrical engineering, recognised by the Institution of Engineers (India) for exemption for Sections A and B of their examination.

(b)served not less than 2 years as an Engineer or Assistant Engineer in the running and maintenance of a battery of boilers not less than two in number and each of not less than 92.9 square metres (1000 square feet) heating surface.

33. Service not in strict conformity with rules.

- Notwithstanding anything to the contrary contained in Rule 32, the Board, on sufficient cause being shown, may allow any candidate to appear for the examination or grant exemption from any portion of the examination as prescribed in these rules.VIII. Mode of Examination

34. Nature of Examination.

- Examination for certificate of proficiency as a Boiler Operation Engineer shall be of such nature as to test the practical ability and technical knowledge of the candidate to be in charge of steam generating plants of all types and pressures in use on land.

35. Subjects for examination.

- Examination shall be conducted in the following manner-

(a)a written examination comprising of one paper on mathematics, one paper on applied mechanics and one paper on boilers and heat engines, set with reference to the syllabus prescribed in Rule 36;

(b)a drawing examination, to make within a prescribed time a drawing and/or a boiler or part thereof with reference to clause (c) of Rule 36; and

(c)an oral examination to answer questions appertaining to boiler practice and if required by the examiner to demonstrate in the examination room or in a workshop or boiler house his ability to carry out the practical aspects of his duties in workman-like manner.

36. Syllabus for examination.

(a)Mathematics. - Ratio and proportion; variation; use of logarithmic tables; calculation of areas volumes, quantities and weight; simple quadratic algebraic equations and their applications; plotting of curves.

(b)Applied mechanics. - Units of force, work, power energy and their relationship; conditions of equilibrium of a system of coplanar forces; centre of gravity; levers; simple problems on moments of inertia; stress and strain, Hooke's Law; Youngs' modulus; modulus; of rigidity; simple problems relating to calculation of direct and bending stresses in different sections and torsional stresses in circular solid shafts; power transmitted by shafts; torque; circumferential and longitudinal stresses in pressure, vessels, riveted and bolted joints; pipe flanges; calculation of working pressure of parts of boilers and steam pipes in accordance with the Indian Boiler Regulations, 1950.

(c)Drawing. - Preparation of working sketches of drawings of steam engines, boilers, mountings or parts thereof.

(d)Boilers and Heat Engines. - Basic principles of Thermodynamics; use of steam tables; description, operation and maintenance of different types of boilers, economisers and their mountings and fittings, description operation and maintenance of feed pumps, injectors, feed regulators, water softener, feed heaters; air heaters, steam accumulators and super heaters, fuels and their characteristic; combustion of fuels; mechanical stokers; burners; pulverizes; draught, fans, boiler scale-its affect on heat transfer; internal and external cleaning of boiler; desecration of feed water; PH value; hardness and alkalinity in feed and boiler water; make-up water; boiler house instrumentation; efficiency of boilers; working of different types of reciprocating engines and turbines; station efficiency; reheat; steam piping layout; expansion bends, supports, anchors, drainage etc., materials used in construction of boilers and heat engines.

37. Papers for and period of Examination.

- Examination for Boiler Operation Engineers shall be timed as follows. - Unless otherwise notified by the Chairman of Board who shall also prescribe intervals if necessary:-

1st. Day - Mathematics-One paper-3 Hours.

1st. Day - Applied mechanics-One paper-3 Hours.

2nd. Day - Boiler and Heat Engines-One paper-3 Hours.

2nd. Day - Drawing-One paper-3 Hours.

3rd. Day - Oral Examination.

The examination may be continued from day to day until all candidates have been dealt with.

38. Assessment of work.

- A candidate shall secure at least 45 per cent of marks in each written paper as well as in the oral and drawing examinations but the aggregate should not be less than 55 per cent of the total marks in order that he can be awarded a certificate of proficiency under these rules.[39. Fees for Examination. - (1) Candidates for examination for certificate of proficiency as a Boiler Operation Engineer shall pay a fee of Rs. 300/- which shall not, except as otherwise provided in these rules be refundable.

(2)All fees payable under these rules shall be deposited in a Government treasury in the State under the account head "0230-Labour and Employment, 103-fees for the Inspection of Steam Boilers" OR through bank draft in favour of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur.] [Notification No. F. 3(5) legal /F&B/2001, dated 21.8.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 4.9.2001, vide G.S.R. 62 = 2001 RSCS/Part II/ Page 630/H. 558]IX. Grant of Certificate[40. Grant of certificate of proficiency. - If a candidate passes the examination, he shall be granted a certificate as soon as practicable.] [Notification No. F. 4(4) Sharm/95, dated 6.7.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 10.7.1996, page 77, vide G.S.R. 36 = 1996 RSCS/Part II/ Page 299/H. 358]

41. Form of certificate.

- A certificate of proficiency as a Boiler Operation Engineer shall be in Form 'B'.

42. Application for endorsement on a certificate.

- An application for endorsement in the certificate for validity in a State other than the State of issue, shall be made in Form 'A'.

43. Identification requirement.

- Every certificate granted under these rules shall bear a bust Photograph of the holder thereof previously submitted alongwith his application under Rule 27, his signature and thumb impression & such other particulars as may be required for the purpose of identification.

44. Grant of duplicate certificate.

- Whenever the holder of a certificate proves to the satisfaction of the Chairman that the certificate granted to him under these rules has been lost, stolen, destroyed or mutilated without any fault on his part, he shall be granted on payment of a fee Rs. l5/-a duplicate certificate to which, according to the record so kept as aforesaid, he appears to be entitled, and such duplicate certificate shall have for all purpose the same validity as the original certificate.

45. Board's power to cancel or permit the grant of duplicate certificate.

- If on enquiry the Secretary is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false, he shall report the case to the Board at its next meeting & the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.

46. Application for duplicate certificate.

- Application for a duplicate certificate shall be lodged with the Chairman with a declaration sworn before a Gazetted Officer or a Magistrate stating that the certificate granted under these rules has been lost without fault on the part of applicant.

47. Invalidity of original certificate.

- On the issue of a duplicate certificate, the original certificate shall cease to be valid, and shall, if in the possession of the holder thereof, be returned to the office of the Chairman for cancellation.

48. Record of duplicate certificate.

- Duplicates of all certificates granted under these rules shall be recorded in the office of the Chairman.

49. Enquiry regarding certificate holders.

(1)If a District Magistrate or the Chief Inspector of Boilers has reason to believe from any cause whatsoever, that any enquiry should be made into allegations of incompetence drunkenness, misconduct or negligence of duties on the part of a Boiler Operation Engineer-

(a)the District Magistrate may either himself or by a Magistrate of the First class; or

(b)the Chief Inspector of Boilers may either himself or by an Inspector of Boilers duly authorised by him in this behalf, make such enquiry.

(2)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 any statement he may wish to make and of producing any evidence in his defence.

(3)The proceeding of any such enquiry together with the findings thereon shall be forwarded by the officer conducting the enquiry where he is not the Chairman, to the Secretary for consideration of the Board.

50. Surrender of certificate.

- when an enquiry is being conducted under Rule 49 the holder of such certificate shall, on demand by the officer charged with enquiry forthwith surrender his certificate to the said officer pending the result of such enquiry.

51. Decision of the Board.

(1)On receipt of the proceedings of the enquiry conducted under Rule 49 together with the findings thereon the Board may allow the certificate to stand or suspend it for such period as it thinks fit or may cancel the certificate permanently.

(2)Before taking any action under sub-rule 1 the candidate shall be given a reasonable opportunity of being heard in the matter.

(3)Anybody aggrieved by the decision of the Board may, within 30 days of the date of the order, appeal to the State Government whose decision thereon shall be final.X. Penalty

52. Cognizance of offences.

- The owner of a boiler or any person who works of permits or cause the boiler to be worked at any time in contravention of Rules 3, 5, 6 & 7 whichever applies shall be punishable with fine which may extend to Rs. 100/-.

53. Rules.

- These rules shall be in addition to and not in derogation of the Rajasthan Boiler Attendants Rules, 1954.Form 'A'(See Rule 27 of the Rajasthan Boiler Operation Engineers' Rules, 1967)Application for Examination for Certificate of Proficiency as Boiler Operation EngineersDivision IName, etc., of the applicant

1. Name (in full).

2. Father's name.

3. Nationality and religion.

4. Date of birth.

5. Place of birth.

6. Height (without shoes).............ft..........inches.

7. Complexion.

8. Marks of identification.

9. Permanent address.

10. Whether appeared in any previous examination.

11. If so, when and where.

Division IIParticulars of all certificates submitted.

Number of certificate	Class of certificate	Where issued	Date of issue	If at any time suspended or cancelled	Date of suspension or cancellation	Causes of suspension or cancellation
1	2	3	4	5	6	7

Division IIIList of Testimonials and Statements of Service(Testimonials to be numbered serially corresponding to the numbers given in column 1 below)

Number of testimonials	Date of the testimonials	Name of person signing the testimonials	Address and designation of Factory or Workshopwhere employed	Number, type and heating surface of boilersworked on	Capacity in which employed	Service of Applicant
Date of commencement	Date of termination	Time employed	Initial of verifier (Not to be filled in by theapplicant)	Remarks
Year	Month	Days
1	2	3	4	5	6	7	8	9	10	11	12	13

Total serviceTime served for which certificates are produced..............Time served for which no certificates are producedDivision IVDeclaration to be made by the applicantI do hereby declare that the statement made in Division I, II and III of this form are correct and to the best of my knowledge and belief and the papers enumerated in Division III and submitted with this form are true and genuine documents and further that the copies of the documents submitted with this form are true and correct. I further declare that the statements made in Division II contains a true and correct account of the whole period of my service of without exception and I make this declaration conscientiously believing the same to be true.Date, at.........this.................day of.............19.............Signed in the presence of..............................Signature....................Designation......................................................Signature of the applicantPresent addressNotes. - (1) Every application must be accompanied by a treasury challan or such evidence as may be prescribed by the State Government showing that the fee for the examination has been paid.

(2)Two copies of a recent burst photograph of the applicant (size 51 mm. x 57 mm. or 2" x 2 ½") must accompany the application with applicant's signature on the back thereof, duly attested by a Gazetted Officer or the employer.

(3)Any person making a false statement for the purpose of admission to the examination renders himself liable to prosecution.

(4)Incomplete applications are liable to be rejected.Division V(Not to be filled in by the applicant)Result of examination held during the month/months of..........19Certified that Shri .................... has been examined for certificate of proficiency as Boiler Operation Engineer and that he has passed/failed*.Signature of the members of the Board of Examiners present during examination............................................................................*Score out which does not apply.Issue of Certificate of proficiency as Boiler Operation Engineer when certified to have passed.Certificate No.......................issued and duplicate recorded.Secretary to the Board or ExaminersForm 'B'(See Rule 41 of the Boiler Operation Engineers' Rules, 1967)Government of RajasthanCertificate of Proficiency Boiler Operation Engineer under the Rajasthan Boiler Operation Engineers' Rules (Rule 41), 1967.No.............of...................19 .Shri ...................... aged about ..........................year, at present residing at ...........having satisfied the Board of Examiners appointed under the above noted rules of his proficiency to fulfil the duties of a Boiler Operations Engineer is granted under the Boilers Operation Engineers' Rules, 1967, this certificate of proficiency authorising him to be incharge of boilers or any type and size provided that the boilers arc so situated that no one of them is distant 150 feet from any other of them.dated at.............this................day of...........19 .Secretary,Board of Examiners,Chairman,Board of ExaminersDescriptive Roll

1. Date and place of birth..............................................

2. Permanent address...................................................

3. Nationality and religion..............................................

4. Height (without shoes)...............................................

5. Marks of identification...............................................

6. Left thumb impression Endorsement..........................

...............................................Signature of the applicant.Notification

1. [Notification No. Q0 14(35)LE/87, dated 23.3.1994-Rajasthan Gazette, Extraordinary, Part V-D, dated 25.8.94, page 29] = 1995 RSCS/Part II/ Page 51/H. 37

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