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Indian Boiler (Amendment) Regulations, 2022 - Draft- (Ministry of Commerce and Industry) (24 Feb 2022)

MANU/INDP/0003/2022

Labour and Industrial

The following draft regulations to amend the Indian Boiler Regulations, 1950, which the Central Boilers Board proposes to make in exercise of the powers conferred by section 28 of the Boilers Act, 1923 (5 of 1923), is hereby published as required by sub-section (1) of section 31 of the said Act for the information of all persons likely to be affected thereby and notice is hereby given that the said draft regulations will be taken into consideration after expiry of a period of forty-five days from the date the Gazette containing the publication of this notification is made available to the public;

Any objections or suggestions which may be received from any person with respect to the said draft regulations within the period so specified will be considered by the Central Boilers Board;

Objections or suggestions, if any, may be addressed to the Secretary, Central Boilers Board, Ministry of Commerce and Industry (Department for Promotion of Industry and Internal Trade), Room No. 358, Udyog Bhawan, New Delhi- 110 011 or sent by email (tsg.narayannen@nic.in) within the period specified above.

DRAFT REGULATIONS

1. Short title and commencement.--

(1) These regulations may be called the Indian Boiler (Amendment) Regulations, 2022.

(2) They shall come into force on the date of their final publication in the Official Gazette.

2. In the Indian Boiler Regulations, 1950, in regulation 4J, in sub-regulation (3), for clause (i) the following clause shall be substituted, namely:-

"(i) an examination shall be conducted by the Central Boilers Board Examination Standing Committee or an agency or Regional Examination Standing Committees authorized by it, as per the following examination methods, namely:-

(a) written Examination consisting of design, manufacture, operation and maintenance of the boiler, Non Destructive Testing Techniques, inspection and certification of boilers during manufacture and use as per Indian Boiler Regulations(70% weightage);

(b) candidate shall secure at least 45% marks in individual written examination papers and at least 60% marks in aggregate to qualify for viva-voce.

(c) viva-voce on the above (30% weightage ).

(d) candidate shall secure at least 60% marks in aggregate (written exam with 70% weightage and viva-voce with 30% weightage) in order to pass the examination.

(e) the Central Boilers Board shall issue a passing grade certificate to the candidate after passing the examination.".

Tags : INDIAN BOILER   AMENDMENT   REGULATIONS  

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