Rajasthan Boiler Attendants' Rules, 1954

Rajasthan Boiler Attendants' Rules, 1954
1. Short title, commencement and definition.
1A. Extension to Abu, Ajmer and Sunel areas.
2. Boiler to be in charge of person holding a Boiler Attendants' Certificate.
3. Competent person must possess certificate; extent of qualification.
4. Holder to produce the same certificate when called for by any authorised person.
5. Owner to furnish Chief Inspector with particulars of certificates.
6. Limits of daily period of attendance reliefs allowed and sphere of action.
7. When boiler deemed to be in use.
8. Constitution of the Board of Examiners.
9. Term of office of the members.
10. Functions of the Board.
11. Meeting of the Board.
12. Quorum.
13. Chairman of the Board.
14. Secretary of the Board.
15. Boards Endorsement on application.
16. Board empowered to refuse issue of certificate.
17. Remuneration of members.
18. Examination.
19. Kinds of certificate
20. Postponement of examination.
21. Classes of certificates and capabilities of holders thereof.
22. Exchange of certificate.
23. Fees.
24. Refund of fees.
25. Fees of candidates found ineligible.
26. Form of application.
27. Candidate to produce satisfactory testimonials.
28. Essential statements.
29. Signature and countersignature.
30. Special testimonials of steamship.
31. Railway or Public Works Department Service.
32. Doubtful testimonials.
33. False testimonials.
34. Filling of copies and return of original testimonials.
35. Age and training of second class.
36. Age and training of first class candidates.
37. Service not in strict conformity with rules.
38. Second class boiler attendants.
39. First class boiler attendant.
40. Examination in writing optional.
41. Examinations where held.
42. Grant of certificate of competency.
43. Form of certificate.
44. Surrender of lower grade certificate.
45. Application for exchange certificate.
46. Record of duplicate certificate.
47. Identification requirement.
48. Grant of duplicate certificate.
49. Application for duplicate certificate.
50. Invalidity of original certificate.
51. Enquiry regarding certificate holders and suspension of certificates.
52. Submission of proceedings before the Board.
53. Cognizance of offences.

The Rajasthan Boiler Attendants' Rules, 1954

Published vide Notification No. F. 15 (2) Lab/52, dated 15-1-1954 - Rajasthan Gazette, Part 4-C, Ordinary, dated 17.4.1954

RJ443

Rules under Section 29(d) of the Indian Boilers Act, 1923

(V of 1923)

1. Preliminary
2. Short title, commencement and definition.- (1) These rules may be called the Rajasthan Boiler Attendants' Rules, 1954.

(2) They shall come into force on the 1st January, 1955.

(3) In these rules, unless the context otherwise requires-

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

(b) "Section" means a section of the Act;

(c) every reference in these rules to a boiler or boilers shall be deemed to include also a reference to an Economiser or Economisers, respectively.

[1A. Extension to Abu, Ajmer and Sunel areas. - These rules shall also extend to Abu, Ajmer and Sunel areas on and from 1-3-1960 and as from the date, the corresponding rule in force in such areas shall be repealed.]

1. General
2. Boiler to be in charge of person holding a Boiler Attendants' Certificate.- The owner of a boiler shall not use it or permit it to be used unless it is placed under the direct and immediate charge of a fit and proper person as required by Rule 3:

Provided that the State Government may, by notification in the Rajasthan Gazette, exempt any boiler or classes or types of boilers from the operation of this rule.

3. Competent person must possess certificate; extent of qualification.- No person who does not possess a certificate of competency as an attendant under these rules shall be deemed a fit and proper person to hold charge of a boiler and no holder of any such certificate shall be deemed a fit and proper person to be in attendance and incharge of a boiler except to the extent of his qualification indicated in such certificate.
4. Holder to produce the same certificate when called for by any authorised person.- The holder of a certificate or a Provisional Order under these rules shall, at all reasonable times during the period any boiler is in his charge, 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 the certificate or Provisional Order authorising the use of the boiler.
5. Owner to furnish Chief Inspector with particulars of certificates.- (1) The owner of any boiler or battery of boilers who engages any person to be incharge thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the grade, serial number, date and place of issue of his certificate.

(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.

6. Limits of daily period of attendance reliefs allowed and sphere of action.- (a) An attendant incharge of a boiler for which a certificate of competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods, the total of which does not exceed two hours.

(b) The holder of a first class certificate may, with the consent in writing of the Chief Inspector be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days which, in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.

(c) A person incharge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within 150 feet of such boiler.

7. When boiler deemed to be in use.- (a) A boiler shall be deemed to be in use for the purpose of these rules when there is active fire in the furnace, firebox or fireplace for the purpose of heating the water in the boiler. 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 between the water and the heating gases.

III. Board of Examiners

8. Constitution of the Board of Examiners.- (1) A Board of Examiners shall be constituted for Rajasthan consisting of the Chief Inspector, an Inspector nominated by the Chief Inspector and not less than two other members having theoretical and practical knowledge of prime movers and modem boiler practice to be appointed by the State 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 ex-officio Secretary to the Board of Examiners.

9. Term of office of the members.- The term of office of each of the members other than the ex-officiomembers of the Board of Examiners shall be three years. If a member leaves the Rajasthan State or is absent therefrom for a period of more than six months, 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 his term.
10. [Functions]of the Board. - The Board of Examiners shall-

(i) conduct examination of candidates for the grant of certificates of competency as a boiler attendant;

(ii) grant certificates of competency as a Boiler Attendant;

(iii) consider the reports of enquiries into allegations of drunkenness, negligence or misconduct on the part of boiler attendants holding certificates of competency granted under these rules and take such action as they may consider necessary.

11. Meeting of the Board.- The Board of Examiners shall meet as often as may in the opinion of the Chairman be necessary for transacting business which cannot be disposed of by circulation of papers. At least fifteen clear days' notice of a meeting shall be sent to each member.
12. Quorum.- The Chairman or the Secretary and two members of the Board of Examiners shall form a quorum.
13. Chairman of the Board.- The Chairman shall preside over all meetings of the Board of Examiners and in his absence a member chosen by the members present at the meeting shall preside over the meeting.
14. Secretary of the Board.- The Secretary of the Board of Examiners shall maintain a register of boiler attendants holding certificates of competency and shall perform such other functions as are specified in these rules or as the Chairman of the Board of Examiners may direct.
15. Boards Endorsement on application.- The Board of Examiners shall endorse on the printed application form of each candidate the result of his examination for a certificate of competency as a boiler attendant. The endorsed application shall be returned to the Secretary to the Board.
16. Board empowered to refuse issue of certificate.- The Board of Examiners shall have power to refuse the issue of certificate of competency as a boiler attendant to any candidate who in the opinion of the majority of the members appears too old or physically unfit through deformity, constitutional weakness, defective eye sight, deafness or loss of a limb to perform efficiently the duties of a boiler attendant.

Any candidate who has been refused such certificate may be asked to produce a certificate of fitness from a Registered Medical Practitioner. If however the candidate produces a certificate of physical fitness the Board shall issue a certificate.

17. Remuneration of members.- Each member of the Board of Examiners shall be entitled to receive fees for examining candidates under these rules and the rate of fees shall be determined by the State Government.
18. Examination
19. Examination.- Examinations for the grant of certificates of competency as a boiler attendant to remain incharge of boilers shall be held by the Board of Examiners at such place and on such dates as may be notified by the Secretary' of the Board from time to time in the Official Gazette.
20. Kinds of certificate- Examination for granting certificates of competency as a boiler attendant shall be of two kinds, viz, one for the award of first class certificate of competency as a boiler attendant and the other for the award of second class certificate of competency as a boiler attendant.
21. 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 and the same shall be duly notified to the candidates for examination.
22. Certificate of Competency
23. Classes of certificates and capabilities of holders thereof.- [(1) Except as otherwise provided in these rules a certificate of competency granted thereunder shall be of two classes. The certificate of the first class shall qualify a holder thereof to be incharge of a single boiler of any type or capacity or two or more boilers in a battery or of so many separate individual boilers, the total heating surface of which does not exceed 7,500 sq. ft.:]

Provided that such boilers shall be situated within a radius of 75 ft., in the same premises and belong to one owner [and that the holder of the certificate of the First Class is assisted by Second Class Attendant or by such number of firemen as are considered necessary by the Chief Inspector of Boilers.]

[(2) A certificate of second class qualify the holder thereof to be incharge of a single boiler of any kind, the heating surface of which does not exceed 1.500 sq. ft. A second class boiler attendant may, however, attend to a battery of boilers (not consisting of more than three connected boilers and not exceeding 1.500 sq. ft. in aggregate of total heating surface), provided he is assisted by the number of firemen considered necessary by the Chief Inspector of Boilers.]

[(3) If a candidate wishes to be examined on a particular type of boiler only, he may be allowed to do so depending upon the discretion of the Chairman of the Board of Examiners. Certificates granted under this sub-rule shall be of First class and Second class and they shall have the same effects as the certificate of competency:]

Provided that the holder of any such certificate shall not be eligible to be incharge of any other type of boiler except the one endorsed on his certificate:

Provided further that the provision made for exchange of certificate under Rule 22 of these rules shall not be applicable to the holder of certificate for a particular type of boiler.

(4) In the case of boilers under banked fire condition that is so, say, when no appreciable heat passes from the fire to the water, and all steam and water connections are closed the number of certified attendants to be placed incharge of them as required under sub-rule (1), (2) and (3) may be relaxed at the direction of the Chief Inspector of Boilers.

[22. Exchange of certificate. - A person holding a Certificate of Competency as a Boiler Attendant granted by a Board of Examiners under the corresponding rules in any other State or under the Apprentices Act, 1961, shall on application, have the certificate endorsed for validity in the State of Rajasthan. Such endorsement shall be made by the Chairman of the Board of Examiners, constituted under these rules. In the case of certificates granted under Apprentices Act, 1961, these shall be endorsed as equivalent to Second Class Certificate of Competency.]

23. [Fees].- [(1)] Candidates for examination for certificate of competency shall pay the following fees which shall not except as otherwise provided in these rules be returnable :-

[(2) All fees payable under these rules shall be deposited into a Government Treasury in the State under the Account Head "087 Labour and Employment Fees for Inspection of Steam Boilers.]

24. Refund of fees.-Candidates once admitted to an examination under these rules shall not be entitled to any refund of fees. 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 fees at the next examination.
25. 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 becomes eligible to sit for such subsequent examination.

1. Application for Examination
2. Form of application.- Every application for examination shall be in Form "A" appended to these rules. The applicant shall Fill in such parts of the form as arc 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. The application so filled in shall be forwarded to the office of the Chairman of the Board of Examiners not later than one month before the date fixed for the examination and shall be accompanied by-

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

(b) testimonials of good character from his employer;

(c) a treasury challan or such other evidence as the State Government may specify in this behalf in support of payment of the fee specified in these rules for examination at which the applicant wishes to appear;

(d) any certificate granted to the applicant under these rules or a certificate granted by a competent authority referred to in Rule 22;

(e) two copies of recent bust photographs (size 2"-2 ¼") one of which shall bear the signature or the thumb impression of the applicant on the back.

27. Candidate to produce satisfactory testimonials.- No candidate shall be admitted to examination who cannot produce satisfactory testimonials certifying his experience, ability, sobriety, and general good conduct for the whole period of his qualifying service. Any breaks in the period of qualifying service shall be accounted for.
28. Essential statements.- A testimonial shall clearly slate the capacity in which the candidate was employed whether as boiler attendant. Head Fireman, Donkey man, or Fireman and the periods of such employment stating the dates between which the candidate was so employed.
29. Signature and countersignature.- A testimonial shall be signed by a responsible person under whom 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.
30. Special testimonials of steamship.- A 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' discharge issued by a Shipping Master.
31. Railway or Public Works Department Service.- A testimonial of service of railway boilers, or boilers belonging to the Public Works 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.
32. Doubtful testimonials.- If the Secretary to the Board of Examiners has reason to doubt the truth of any statement made in any application or testimonials, he may make such inquiries as he thinks fit to verify the same.
33. False testimonials.- If on inquiry the Secretary is satisfied that any testimonial submitted by a candidate is false in any [material particulars] he shall submit his findings to the Chairman of Board of Examiners who may by a written order debar such candidate from being admitted to any subsequent 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 forth with recalled and be cancelled by a notification in the official Gazette provided that before any certificate is cancelled under this rule, the holder thereof shall be given a reasonable opportunity of being heard in the matter.
34. [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 of the Board of Examiners. Original testimonials shall be returned to the candidates after the close of the examination.]

VII. Age and Training

35. Age and training of second class.- A candidate for a certificate of competency as a boiler attendant of the second class shall not be less than [20 years]of age and shall not be admitted to the examination unless he proves to the satisfaction of the Board of Examiners that he-

(a) has served for not less than three years in the capacity of a fireman or an assistant fireman on a steam boiler or a combined steam engine and boiler; or

(b) has served for not less than three years as an engine fitter where boiler and engines are repaired or made and worked under steam, one year at least of which he should have worked as an assistant fireman; or

(c) produces from the head of an industrial or technical institution a certificate stating that he has completed a three years course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop for the maintenance of boilers.

36. Age and training of first class candidates.- A candidate for a certificate of competency as a boiler attendant of the first class shall not be less than [twenty one years]of age and shall not be admitted to the examination unless he possesses a certificate of the second class and in addition thereto-

(a) has served for not less than two years as a boiler attendant with second class certificate of competency in sole working charge of a boiler whose rated heating surface is not less than 500 sq. ft.; or

(b) produces from the head of an industrial or technical institution a certificate stating that he has completed a three years' course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop where engines and boilers are repaired or made and in addition has served for not less than [one year] in sole working charge of a boiler of not less than 500 sq. ft. of heating surface with a second class boiler attendants' certificate;

[(c) produces a certificate signed by the Chief Engineer, countersigned by the Owner, Agent or Manager, of an industrial undertaking using boilers of capacities not less than 1500 sq. feet (140 sq. metres) each, stating that he has served for not less than two years as an assistant to a first class boiler attendant, with a second class boiler attendant's certificate of competency and has acquired necessary skill for undertaking responsibilities of working and maintenance of such boilers.]

37. Service not in strict conformity with rules.- Notwithstanding anything to the contrary contained in Rules 35 & 36 the State Government may empower the Chairman, Board of Examiners, to admit in his discretion any candidate to an examination under these rules, if he so thinks fit.

VIII. Examination Subjects

38. Second class boiler attendants.- A candidate, in order to be qualified for a certificate of competency of the second class, shall inter aliasatisfy the examiners that-

(a) he clearly understands-

(i) the working and management of a steam boiler and economiser; *

(ii) the use and purpose of the various valves cocks, mountings and fittings;

(iii) the precautions to be taken and procedure to be observed before starting fires and when raising steam;

(iv) the use of a feed pump and injector;

(v) the reading of the pressure gauge;

(vi) the need for periodical cleaning and pure water supply and for prevention of scale or other deposits on heating surfaces;

(vii) the need for periodical inspection of boilers and the manner in which they should be prepared for through inspection, hydraulic test and steam test;

(viii) the precautions to be taken before entering or allowing any person to enter a boiler that is connected to another boiler under steam;

(ix) the use of the best means if firing for the prevention of smoke;

(x) the danger of water lodging in steam pipes and the precautions to be observed in draining;

(xi) the procedure to be followed in the event of shortage of water, bulging or fracture of furnaces or fiat plates or bursting of tubes or of any accident to a boiler or steam pipe;

(xii) precautions to be taken when starting an economiser to work after a period of rest;

(xiii) procedure to be adopted in bringing an economiser into commission and also to putting it out of commission while the boiler is on steam; and that

(b) he is able, inter alia-

(i) to stock a boiler including cleaning and banking fires in a workmanlike manner;

(ii) to show how avoidable smoke may be prevented;

(iii) to blow through and test the correctness of water-gauge glasses and test cocks;

(iv) to replace a gauge glass and show how a false water level might be shown;

(v) to ease a safety valve and use a blow down cocks or valve;

(vi) to adjust a high steam and low water safety valve and renew a fusible plug;

(vii) to pack pump or valve chest glands;

(viii) to grind and adjust cocks and valves;

(ix) to take a feed pump or injector [in] pieces and replace in working order;

(x) to handle the appliances provided for keeping the economisers clean.

39. First class boiler attendant.- A candidate, in order to be qualified for a certificate of competency of the first class shall satisfy the examiners that in addition to the subjects specified for candidates for certificate of competency of the second class, he has at least a rudimentary knowledge of the principal elementary facts relating to combustion, heat and steam; and that he is able to explain inter alia-

(i) the principal causes and effects of corrosion and incrustation and the usual remedies employed;

(ii) the object of the use of water softeners;

(iii) the principles on which feed pumps and injectors work;

(iv) the principles on which appliances for the prevention of smoke work;

(v) the purpose of super-heaters economisers, feed heaters, feed filters, force and induced draft appliances and mechanical stokers.

1. Mode of Examination
2. Examination in writing optional.- The examination shall be conducted orally, but any candidate may, if he desires write his answers to such written questions as may be given to him by the examiners.
3. Examinations where held.- If the Board of Examiners consider necessary, the examination may be held either in a factory or mill or in a workshop in which boilers are used or partly in such factory, mill or workshop and partly in the examination room where models and sketches of boilers may be kept for viva voce test.
4. Grant of Certificate

[42. Grant of certificate of competency. - If a candidate passes the examination he shall be granted a certificate in accordance with the class in which he passed as soon as practicable.]

43. Form of certificate.- Certificates of competency in class I and II as a boiler attendant under Rule 21 shall be in Form B and C respectively appended to these rules.
44. Surrender of lower grade certificate.- No certificate of the first class shall be granted to the holders of a second class certificate after examination under these rules unless and until he has surrendered to the Chairman the certificate of the lower grade.
45. Application for exchange certificate.- An application for the award of a certificate of competency as a boiler attendant shall be in Form A appended to these rules.
46. Record of duplicate certificate.- Duplicates of all certificates granted under these rules shall be recorded in the office of the Chairman.
47. Identification requirement.- Every certificate granted under these rules shall bear a bust photograph of the holder thereof previously submitted along with his application under Rule 26 and his signature or thumb impression and such other particulars as may be required for the purpose of identification.
48. Grant of duplicate certificate.- Whenever the holder of a certificate proves to the satisfaction of the Chairman of the Board of Examiners that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted a duplicate certificate lo which by the record so kept as aforesaid, he appears to be entitled which shall have for all purpose the validity as the original certificate.

If on enquiry the Secretary' to the Board of Examiners, 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 said Board at its next meeting, and 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.

49. Application for duplicate certificate.- Application for a duplicate certificate shall be lodged with the Chairman to the Board of Examiners with a declaration sworn before a Gazetted Officer or an Honorary Magistrate stating that the certificate granted under these rules, has been lost without fault on the part of the applicant.
50. 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 or power of the holder thereof be returned to the office of the Chairman for cancellation.
51. Enquiry regarding certificate holders and suspension of certificates.- (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 the 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 any statement he may wish to make and of producing any evidence in his defence.

(iv) The proceedings of 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.

52. Submission of proceedings before the Board.- The Secretary to the Board of Examiners shall submit the proceedings sent under sub-rule (iv) of Rule 51 before the Board at its next meeting and the Board of Examiners at its discretion may allow the certificate to stand or may cancel the certificate permanently or suspend it for such period as it thinks fit.
53. Penalty
54. Cognizance of offences.- The owner of a boiler who works or permits or causes the boiler to be worked at any time in contravention of Rule 2 shall be punishable with fine which may extend to Rs. 100/-.

Any person in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of Rules 4, 5 & 6, shall be punishable with fine which may extend to Rs. 100/-.

Form A

Registered No............

[See Rules 26 and 45 of the Rajasthan Boiler Attendants Rules, 1954]

Indian Boilers Act, 1923 (V of 1923)

Application for Certificate of Competency as Boiler Attendant

Division I- Name etc. of the applicant.

Division II - Particulars of all previous certificates (if any) issued in India.

Division III - Declaration to be made by the Applicant.

I do hereby declare that the statements made in Division I, II, and IV of this form are correct and true to the best of my knowledge and belief and that the papers enumerated in Division IV 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 IV contain a true and correct account of the whole period of my service without exception and I make this declaration conscientiously believing the same to be true. Dated at...........this.......day of........19.......Signed in the presence of:-

Signature....................

Designation..................

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

Present address..................................
.........................................
.......................................

Notes. - 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 bust photograph of the applicant (size 2"=2 ¼" be accompanied with the application with applicant's signature on the back thereof.
3. Original and one copy each of all testimonials of both practical and theoretical experience of the candidate should accompany the application.
4. Testimonials of good character from his employer should be sent with the application.
5. Any person making false statement for the purpose of admission to the examination renders himself liable to prosecution.

6 Incomplete applications are liable to be rejected.

7. The declarations should be signed by the applicant in the presence of a Gazetted Officer or an Honorary Magistrate who shall attest his signature.

Division IV - List of Testimonials and Statement of Services.

(The testimonials to be numbered consecutively according to the number given in column 1 below)

Total Service

Time served for which Certificates are produced.

Time served for which no Certificates are produced.

Division V-Certificate of Competency.

Certified that Shri........................... has been examined for a Certificate of Competency as Boiler attendant of........................ Class at this ............day of.............. 19.... and has/has not satisfied us of his fitness to hold a Certificate of Competency as a.........................Class Boiler Attendant. He has therefore passed/failed.

Personal description of Applicant

(1) Nationality

(2) Religion

(3) Height......................ft. ......in

(4) Complexion

(5) Colour of hair

(6) Colour of eyes

(7) Personal marks or particulars

Signatures of Board of Examiners.

Issue of Certificate

Certificate No............................... of the.................................. Class Boiler Attendant issued and the duplicate recorded.

Secretary, Board of Examiners.

Form B

Symbol of the Government

Government of Rajasthan

First Class Boiler Attendant Certificate of Competency (Granted under the Rajasthan Boiler Attendants' Rules, 1954)

No. .............. of 19..............

Shri..........aged about...........years at present residing at...........having satisfied the Board of Examiners appointed under the Rajasthan Boiler Attendant Rules, 1954 of his competence to fulfil the duties of First Class Boiler Attendant is granted under the said Rules now in force, this Certificate of Competency as a First Class Boiler Attendant authorising him to have charge of a single Boiler of any type of capacity, or two or more boilers in a battery or separate, the total heating surface of which does not exceed 7,500 sq. ft., provided that such boilers shall be situated within a radius of 75 feet in the same premises and being to the same owner and that he is assisted by a Second Class Boiler Attendant or by such number of firemen as are considered necessary by the Chief Inspector of Boilers.

Dated at...............this...........day of.........196 .

Secretary to the Board of Examiners (Photo.)

Chairman to the Board of Examiners (Descriptive Roll)

1. Date and place of birth
2. Address..................
3. Nationality and religion .
4. Height without shoes ....
5. Marks of identification ..
6. Left thumb impression .
7. Signature................

Form C

Symbol of the Government

Government of Rajasthan

Second Class Boiler Attendant Certificate of Competency

(Granted under the Rajasthan Boiler Attendants' Rules, 1954).

No.............of 19 .....

Shri................................aged about.............................years at present residing at ............................ having satisfied the Board of Examiners appointed under the Rajasthan Boiler Attendants' Rules, 1954 of his competence to fulfil the duties of Second Class Boiler Attendant is granted under the said Rules now in force, this Certificate of competency as a Second Class Boiler Attendant authorising him to have charge of a single Boiler of any type the heating surface of which does not exceed 1500 sq. ft. He may however, attend to a battery of Boilers (not consisting of more than three connected boilers and not exceeding 1500 sq. ft.; in aggregate of total heating surface). Provided he is assisted by the number of firemen considered necessary' by the Chief Inspector of Boilers.

Dated at.....................this...................day of 196 .

Secretary to the Board of Examiners (Photo.)

Chairman to the Board of Examiners (Descriptive Roll)

1. Date and place of birth...................................
2. Address...................................................
3. Nationality and religion..................................
4. Height without shoes......................................
5. Marks of identification...................................
6. Left thumb impression.....................................
7. Signature.................................................