Section 5(2) in The Rajasthan Boiler Attendants' Rules, 1954
(2)The owner of any boiler who engages any person to hold charge of such boiler shall, in the event of such person leaving his employment or in the event of the death of such person, report the fact forthwith to the Chief Inspector and shall send along with the report the certificate granted under these rules to such person if the same is deposited with him:Provided that where the person so engaged to hold charge of the boiler leaves the employment after due notice, the owner shall return the certificate to such person instead of sending it to the Chief Inspector.
