KERALA STATE ELECTRICITY LICENSING BOARD RULES, 2020

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 180 of the Electricity Act, 2003 (Central Act 36 of 2003) and in supersession of the existing rules issued as per Notification No. 6635/ELA3/73/W & P dated 11th May, 1973 published in Kerala Gazette No. 22 dated 29th May, 1973 as amended from time to time and under Regulation 29 of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, the Government of Kerala hereby make the following rules and conditions for the issue of licences to Electrical Contractors, for granting the certificates of competency and permits to Electrical Supervisors, Electrical Wiremen and Electricity Worker and other related matters, namely:

CHAPTER 1 PRELIMINARY

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala State Electricity Licensing Board Rules, 2020.

(2)     These rules shall come into force at once.

Rule - 2. Definitions.

In these rules unless the context otherwise requires,

(a)      "Board" means the Kerala State Electricity Licensing Board constituted by the Government of Kerala and notified in the Official Gazette;

(b)      "Certificate" means a Certificate of Competency of Supervisor Grade 'A' Certificate of Competency of Supervisor Grade 'B' Certificate of Competency of Wireman or Certificate of Competency of Electrical Supervisor (Mines) issued by the Board;.

(c)      "Contractor" means an Electrical Contractor Grade 'A', 'B' or 'C who possesses a valid electrical contractor's Licence Grade 'A Grade 'B' or Grade 'C;

(d)      "Electricity worker" means an Electricity worker who possesses a valid permit issued by the Board;

(e)      "Examination" means written, practical or oral examination including an interview conducted by the Board or by any institution authorized by the Board to ascertain the competency of a person for the purpose of award of a certificate of competency;

(f)       "Extra High Tension (EHT)" means a voltage above 33000 Volts;

(g)      "Government" means the Government of Kerala;

(h)     "High Tension (HT)" means a voltage above 650 Volts and up to and including 33000 Volts;

(i)       "Licence" means an Electrical Contractor's Licence Grade 'A, Grade 'B' or Grade 'C issued by the Board;

(j)       "Low Tension (LT)" means a voltage does not exceed 250 Volts;

(k)      "Medium Voltage (MV)" means voltage above 250 Volts and up to and including 650 Volts;

(l)       "Member" means the member of the Kerala State Electricity Licensing Board;

(m)    "Mine" has the same meaning as defined in the Mines Act, 1952 (32 of 1952);

(n)     "Permit" means a permit issued by the Board to an Electricity Worker, Wireman or Supervisor.

(o)      "President" means the President of the Kerala State Electricity Licensing Board;

(p)      "Secretary" means the Secretary to the Kerala State Electricity Licensing Board;

(q)      "Supervisor" means a Supervisor Grade 'A' or a Supervisor Grade 'B' who possesses a valid Certificate of Competency and permit Grade 'A' or Certificate of Competency and permit Grade 'B' respectively issued by the Board;

(r)      "Wireman" means a wireman who possesses a valid certificate of competency and permit issued by the Board;

(s)      "Wireman apprentice" means a person who is registered as wireman apprentice under an Electrical Contractor.

CHAPTER 2 THE BOARD

Rule - 3. Constitution of the Board.

(1)     The Government may by notification in the Official Gazette, constitute a Board to be called "The Kerala State Electricity Licensing Board" for the purposes of exercising powers and performing the functions assigned to it under these rules.

(2)     The Board shall consist of the following members, namely:

(a)      The Principal Secretary/Secretary to Government (Power), ex-officio, who shall also be the President;

(b)      Deputy Chief Electrical Inspector, Office of the Chief Electrical Inspector to Government, ex-officio, who shall also be the Secretary;

(c)      Chief Electrical Inspector to Government, ex-officio;

(d)      Head of the Department of Electrical and Electronics Engineering, Government Engineering College, Thiruvananthapuram, ex-officio;

(e)      Chief Engineer, Distribution South, Kerala State Electricity Board Limited, ex-officio;

(f)       A member of Legislature;

(g)      A representative of major consumers of electricity in the State and shall be an electrical engineer as member;

(h)     Three representatives of the Licensed Electrical Contractors in the State, one each from Grade 'A', Grade 'B' and Grade 'C

(3)     Term of office of members:

(1)     The term of office of the members of the Board other than ex-officio members shall be three years or such shorter periods as the Government may specify.

(2)     The Government may by notification in the Official Gazette replace a member of the Board not being an ex-officio member with another person whose term of office will expire on the date on which the term of office of the replaced member would have been expired.

(3)     Notwithstanding any of the vacancies of the Board remaining unfilled, the Board shall continue to function.

Rule - 4. Sub Committee of the Board.

(1)     The Board shall have power to appoint sub-committees and delegate such of its powers to these sub-committees to carry out any specific functions of the Board as is considered necessary.

(2)     A sub-committee appointed under sub-rule (1) shall have the following members namely:

(a)      Chief Electrical Inspector to the Government of Kerala, as its Chairman;

(b)      Secretary, Licensing Board as Member, and

(c)      A person with qualification of Degree/Diploma in Electrical Engineering or equivalent, nominated, among Board Members, by the Board as Member.

Rule - 5. Meetings of the Board.

(1)     The Board shall meet at such place and time as may be decided by the President provided that the Board shall meet at least thrice in a year.

(2)     Notice of the meeting shall be sent to each member under certificate of posting by the Secretary.

(3)     The President or in his absence the Secretary together with four other members of the Board shall form the quorum of any meeting of the Board.

(4)     The President or in his absence such member as may be chosen by the members present from among themselves shall preside over the meeting.-

Rule - 6. Expert Committees.

(1)     The Board shall have the power to appoint expert committees for the following purposes, namely:

(a)      to determine the competence of Supervisor Grade A and Grade B, and

(b)      to recommend syllabus for the conduct of any examination by the Boards

(c)      to verify the quality/quantity of electrical installations works done by an Electrical Contractor under Rule 36 of these rules.

(2)     The Chairman of any such expert committee shall be the Chief Electrical Inspector/Secretary of the Board.

Rule - 7. Functions of the Board.

(1)     The Board shall discharge the following functions, namely:

(a)      grant licences to Electrical Contractors;

(b)      conduct examinations for Electrical Supervisors and Wiremen;

(c)      grant Certificates of Competency and Permits to Electrical Supervisors, Wireman and Electricity worker;

(d)      to enquire into allegations of incompetence, negligence, breach of provisions of these rules, provisions of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 or Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder or Central Electricity Authority (Technical Standard for Construction of Electrical plants and Electrical Lines) Regulation, 2010 or Kerala Cinema (Regulation) Rules, 1988 or other cases of malpractices on the part of Electricity worker, Wireman, Supervisors or Contractors holding a Certificate of competency, Permit or a Licence granted by the Board or breach of a condition of the Licence by a contractor holding Licence granted by the Board and to take such action in accordance with these rules;

(e)      issue Certificate of Competency, Permit or Licence of restricted category to any person or firm for the purpose of supervision or execution of any particular specialized class of electrical installation work if such person or firm has the necessary technical experience and competence for the satisfactory supervision or execution of that particular class of electrical installation work;

(f)       deal with applications and testimonials found to be forged or incorrect and to take such actions as may be considered necessary;

(g)      to grant recognition to the Wiremen Institute; and

(h)     discharge such other functions as may be assigned under these rules.

(3)     Any decision taken by the Board in the course of discharge of its function shall be final.

Rule - 8. Duties of President.

The functions of the Board shall vest in the President as regards to the day-to-day implementation of these rules. 9. Duties of Secretary. The duties of the Secretary shall be;

(a)      to assist the President in all matters relating to the day-to-day functions of the Board;

(b)      to attend to routine papers including, issue and renewal of Licence, certificate of competency and permits granted to Contractors, Supervisors, Electricity worker and Wiremen and recognition of Wiremen Institute/Training Institute;

(c)      to attend to the complaints/disputes/ disciplinary action against Contractors, Supervisors, Electricity worker, Wiremen and Wiremen Institute/Training Institute;

(d)      to conduct the official correspondence on behalf of the Board;

(e)      to exercise such powers and discharge such functions prescribed under these rules;

(f)       to exercise proper control over accounts of the Board; and (g) to attend such other duties as may be specified by the President.

CHAPTER 3 CERTIFICATE OF COMPETENCY AND PERMITS

Rule - 10. Examinations.

(1)     The Board may conduct examinations for the purpose of ascertaining the competence of applicants applying for certificate of competency and permit to Supervisors and Wiremen under these rules. The examination shall be of such a nature to test the theoretical and practical knowledge of the applicant and each candidate shall be tested viva voce. The syllabus of examination shall be prescribed and modified by the Board from time to time and notified in the Gazette when application for written examination are called for.

(2)     If in the opinion of the Secretary to the Board, the testimonials produced, along with the application, by the applicant are not satisfactory, he shall not be admitted to the examination.

(3)     Examinations under these rules shall be held at such places and on such dates as may be notified by the Secretary.

(4)     The successful candidates shall apply for permit/certificate, with all details as specified by the Board, within one year from the date of publication of results.

(5)     The Board may appoint examiners for the purpose of conducting examination under sub-rule (1) and such examiners shall be given such remuneration as the Government may decide from time to time.

(6)     Information about a part or parts in which a candidate has passed or failed in a written examination, together with the actual marks he scored in each part shall be intimated to a candidate, provided he makes an application within fifteen days from the date of declaration of the results of the examination together with the fee prescribed by the Board.

(7)     Valuation or addition of marks of a particular part or parts of the written examination shall be checked and the information passed to the candidate, provided he makes an application within fifteen days from the date of declaration of the results of the examination together with the fee notified by the Government.

(8)     Sub-rule (7) shall not be applicable to valuation using optical mark reader.

(9)     Answer book shall be maintained for the period of six months and shall thereafter be disposed of in the manner decided by the Secretary from time to time.

Rule - 11. Certificate of Competency-Supervisor Grade 'A'.

(1)     The Board shall grant a Certificate of competency Supervisor Grade 'A' in the Form set out in Annexure 2 to these rules to any person who possesses any of the qualifications mentioned below and who satisfies the Board that his technical qualifications, knowledge of the Electricity Act, 2003 (Central Act 36 of 2003), the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010, Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder, Kerala Cinema (Regulations) Rules, 1988 and of the relevant codes of practice and standards of the Bureau of Indian Standards/International Electro-technical Commission and his practical experience are such as to justify the grant of Certificate of Competency Supervisor Grade 'A'.

(a)      A Degree in Electrical or Electrical and Electronics Engineering from a recognized University or an equivalent qualification recognized by the Board with minimum one year experience after obtaining the degree, in the field of electrical engineering; or

(b)      A Diploma in Electrical or Electrical and Electronics Engineering or an equivalent qualification recognized by the Board with minimum three years experience, after obtaining the Diploma, in the field of electrical engineering; or

(c)      Any other qualification or practical experience considered satisfactory by the Board;

(d)      An Expert Committee appointed under Rule 6 shall determine the competency of the applicants based on an interview. The decision of the Expert Committee shall be final.

(2)     Application for grant of Certificate of Competency/Permit Grade 'A' shall be made to the Secretary in the Form set out in Annexure - 21 to these rules.

Rule - 12. Certificate of Competency Supervisor Grade 'B'.

(1)     The Board shall grant a Certificate of competency Supervisor Grade 'B' in the Form set out in Annexure - 3 to these rules to any person who possesses any of the qualifications mentioned below and who satisfies the Board that his technical qualifications, knowledge of the Electricity Act, 2003 (Central Act 36 of 2003), the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made there under, Kerala Cinema (Regulation) Rules, 1988, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulation, 2010 and of the relevant codes of practice and standards of the Bureau of Indian Standards/International Electro-technical Commission and his practical experience are such as to justify the grant of Certificate of Competency Electrical Supervisor Grade 'B'.

(a)      A degree in Electrical or Electrical and Electronics Engineering from a recognized University or an equivalent qualification recognized by the Board; or

(b)      A diploma, in Electrical or Electrical and Electronics Engineering or an equivalent qualification recognized by the Board with a minimum of one year experience after obtaining the diploma, in the field of electrical engineering; or

(c)      any other suitable qualification or practical experience considered satisfactory by the Board;

(d)      An expert committee appointed under Rule 6 shall determine the competency of the applicants based on an interview. The decision of the Expert Committee shall be final.

(2)     Application for grant of Certificate of Competency/Permit Grade 'B' shall be made to the Secretary in the Form set out in Annexure - 21 to these rules.

(3)     The Board may grant a Certificate of Competency Supervisor Grade 'B' to a person who does not possess a qualification mentioned under sub-rule (1) provided he possesses the qualification mentioned below and passes the examination written, practical and oral, conducted by the Board for the grant of certificate of competency - Supervisor Grade 'B'.;

(a)      The wireman permit holder who passed S.S.L.C. or equivalent examination with

(i)       minimum two years practical experience after obtaining the wireman permit issued by the board under sub-rule (1) of Rule 15 or

(ii)      minimum five years practical experience for wireman permit issued by the Board under sub-rule (3) of Rule 15 (four years after obtaining the permit), or

(b)      The Contractor Grade 'C who has completed S.S.L.C or equivalent examination with minimum Ten years of practical experience after obtaining Contractor Licence Grade 'C

(4)     The Board may in exceptional cases and for reasons to be recorded in writing permit a person who does not possess the above qualification but has a good technical background to offer himself for the examination.

(5)     Application for appearing for the examination for grant of Certificate of competency Supervisor Grade 'B' provided under sub-rule (3) above shall be made to the Secretary in the Form set out in Annexure - 23 of these rules.

Rule - 13. Certificate of Competency Electrical Supervisor (Mines).

(1)     The Board shall grant a Certificate of Competency Electrical Supervisor (Mines)in the form set out in Annexure-3 to these rules to any person who possesses any of the qualifications mentioned below and who satisfies the Board that his technical qualifications, knowledge of the Electricity Act, 2003, the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Kerala Lifts and Escalators Act, 2013 and the rules made thereunder, Kerala Cinema (Regulation) Rules, 1988, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulation, 2010, The Metalliferous Mines Regulations, 1961 and of the relevant codes of practice and standards of the Bureau of Indian Standards/International Electro-technical Commission and his/her practical experience are such as to justify the grant of certificate of Competency Electrical Supervisor (Mines)

(a)      A Degree in 'Electrical or Electrical and Electronics Engineering from a recognized University with a minimum of one year experience in a mining installation in a reputed firm or an equivalent qualification recognized by the Board; or

(b)      A Diploma in Electrical or Electrical and Electronics Engineering or an equivalent qualification recognized by the Board with a minimum experience of two years in a mining installation in a reputed firm after obtaining the diploma, in the field of electrical engineering; or

(c)      any other suitable qualification or practical experience considered satisfactory by the Board.

(d)      An expert committee appointed under Rule 6 shall determine the competency of the applicants based on an interview. The decision of the expert committee shall be final.

(2)     Application for grant of Certificate of Competency/Permit Electrical Supervisor (Mines) shall be made to the Secretary in the form set out in Annexure - 21 to these rules.

(3)     The Board may grant a Certificate of Competency Electrical Supervisor (Mines) to a person who does not possess a qualification mentioned under sub-rule (1) provided he possesses the qualification mentioned below and passes the examination written, practical and oral, conducted by the Board for the grant of certificate of Competency Electrical Supervisor (Mines):

(1)     The Applicant must have passed ITI (Electrical) or equivalent examination.

(2)     and should have a minimum of 4 years experience in Mining installation in a reputed firm.

(3)     The applicant must be residing in the State of Kerala.

(4)     The Board may in exceptional cases and for reasons to be recorded in writing permit a person who does not possess the above qualification but has a good technical back-ground to offer himself for the examination.

(5)     Application for appearing for the examination for grant of Certificate of Competency Electrical Supervisor (Mines) provided under sub-rule (3) above shall be made to the Secretary in the Form set out in Annexure - 23 of these rules.'

Rule - 14. Scope of Certificate of Competency and Permit for Supervisors.

(1)     The Board may having regard to the circumstances of each case impose such restrictions as it consider necessary on the scope of the certificate of competency and permit as to the capacity or category of electrical installation work the supervisor can supervise, at the time of or subsequent to the issue of the certificate and permit.

(2)     Supervisor Grade 'A' shall be competent to supervise the classes of electrical installation works as specified in the certificate of competency and permit.

(3)     Supervisor Grade 'B' shall be competent to supervise the classes of voltage not exceeding 650 Volts Electrical Installation works as specified in the certificate of competency and permit.

(4)     The Electrical Supervisor (Mines) shall be competent to Supervise the Electrical Installation works in Mines.

Rule - 15. Certificate of Competency-Wireman.

(1)     The Board may grant a Certificate of Competency-Wireman in the Form set out in Annexure - 4 to these rules to any person who possesses any of the qualification mentioned below and who further satisfies the Board that his technical qualifications and practical experience are such as to justify the grant of Certificate of competency Wireman without requiring him to sit for examination.

(a)      National Council for Vocational Training/National Trade Certificate/Kerala Government Courses in Engineering (Two year Course) in the trade of electrician or industrial electrician or wireman or Industrial Sector Electrical or an equivalent qualification recognized by the Board; or

(b)      Any other qualification or experience considered satisfactory by the Board.

(2)     Application for grant of certificate of competency/permit Wireman shall be made to the Secretary in the Form set out in Annexure - 21 to these rules.

(3)     The Board may grant a certificate of competency Wireman in the Form set out in Annexure - 5 to these rules to any person who does not possess a qualification mentioned under sub-rule (1) provided he has completed the course of S.S.L.C. or an equivalent examination and possess any of the qualification mentioned below and passes the examination written, practical and oral conducted by the Board for grant of Certificate of Competency Wireman.

(a)      have worked on wiring or electric installation work for a period not less than one year under a licensed Electrical Contractor as a Registered Wireman Apprentice; or

(b)      have satisfactorily completed the ten months Wireman course at any institution approved by the Board;, or

(c)      have passed the Technical High School Leaving Certificate/Vocational Higher Secondary Education in Electrician/Wireman; or

(d)      have passed the certificate examination of Refrigeration and Air conditioning Mechanical trade; or

(e)      have passed two years course on the Maintenance and repair of Domestic appliance conducted by Directorate of Vocational Higher Secondary Education; or

(f)       have completed minimum of ten months certificate course in Electrical Wiring and servicing course under continuing educational programme/IIPC/CDTP in Government Polytechnic/Government Engineering colleges; or

(g)      have completed the courses in Electrical fitter Signal, Electric (MV), Electrician in Defence Service; or

(h)     any other electrical training or practical experience considered satisfactory by the Board.

(4) Application for appearing for the examination for grant of Competency Wireman Certificate provided under sub-rule (3) shall be made to the Secretary in the Form set out in Annexure - 22 to these rules.

Rule - 16. Qualification as to age.

No certificate of competency shall be issued under these rules if the applicant has attained the ago of 65 years or has not attained the age of 18 years on the date of application.

Rule - 17. Permit to Supervisors.

Every person who has been granted a Certificate of Competency Supervisor Grade 'A', 'B' or Electrical Supervisor (Mines) shall further be granted a permit Grade 'A', 'B' or Electrical Supervisor (Mines) as the case may be in the form set out in Annexure - 7 and 8 to these rules:

Provided that the Board may having regard to the circumstances of each case and for reasons to be recorded in writing, refuse to issue or renew the permit or impose such restrictions on the scope of the permit as to the nature and category of works of electrical installations, at the time of issue or subsequent to the issue of the permit.

Rule - 18. Permit to Wireman.

Every person who has been granted a certificate of Competency Wireman shall further be granted a wireman permit in the Form set out in Annexure - 9 to these rules.

Rule - 19. Permit to Electricity Worker.

Every person who has active work experience of minimum three years in the installation of Distribution Transformer and HT/LT lines of Kerala State Electricity Board Limited/Licensee shall be eligible for Electricity worker permit in the Form set out in Annexure -10 to these rules.

Rule - 20. Certificate of Competency for Designated Person.

(1)     The Board shall grant a Certificate of Competency for Designated person under Regulation 3 of Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 in the Form set out in Annexure - 6 to these rules to any person who possesses any of the qualifications mentioned below and who satisfies the Board that his technical qualifications, knowledge of the Electricity Act, 2003, (Central Act 36 of 2003) Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made there under, the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010 and of the relevant codes of practice and standards of the Bureau of Indian Standards/International Electro-technical Commission and his practical experience are such as to justify the grant of certificate of competency:

(a)      a Degree in Electrical or Electrical and Electronics Engineering from a recognized University with one year experience; or

(b)      a Diploma in Electrical or Electrical and Electronics Engineering with three years of experience or an equivalent qualification recognized by the Board; or

(c)      any other suitable qualification or practical experience considered satisfactory by the Board.

(d)      An Expert Committee appointed under Rule 6 shall determine the competency of the applicants based on an interview. The decision of the Expert Committee shall be final.

(2)     Application for grant of Certificate of Competency shall be made to the Secretary in the Form set out in Annexure - 21 to these rules.

(3)     The holder of Competency Certificate shall be authorized to carry out the works of operation and maintenance of the electrical equipments and lines.

Rule - 21. Registration of Wireman Apprentice.

The Board shall grant a registration of Wireman Apprentice, for one year, to any person who has completed the course of S.S.L.C. or equivalent.

Rule - 22. Cancellation, withdrawal, suspension or restricting the scope of Permit and Certificate.

Every Permit/Certificate granted under these rules shall, at any time, be liable to be cancelled, withdrawn, suspended or restricted in scope for such period as the Board may decide if the holder there of is found incompetent, guilty of malpractice or for contravention of the provisions of the Electricity Act, 2003, (Central Act 36 of 2003) the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010, Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder, Kerala Cinema (Regulation) Rules, 1988.

Rule - 23. Register of Certificate and Permit.

(1)     A register of Certificate and Permits Supervisor Grade 'A', Grade 'B', Electrical 'Supervisor (Mines)', Wireman and Electricity Worker granted under these rules shall be maintained by the Secretary in the Forms set out in Annexure -11, 12, 13 & 14 to these rules respectively.

(2)     Register of Contractors Licence A register of all licensed Electrical Contractors Grade 'A', Grade 'B' and Grade 'C shall be maintained by the Secretary in the Forms set out in Annexure -15, 16 and 17.

(3)     The Board may modify the registers and forms from time to time if found necessary.

Rule - 24. Renewal of Permits.

(1)     (i) The Permit to Supervisor, Wireman and Electricity Worker issued under Rule 17, Rule 18 and Rule 19 shall be renewed every ten years on payment of the fee notified by the Government.

(ii) The Supervisor and Wiremen permit holders should undergo training once in five years of duration specified by board at any institution notified by the board or should attend the training programme conducted by any leading Electrical Manufacturing industry. The form of permit to include the details of training attended is as per Annexure-7. Department of Electrical Inspectorate should conduct one day training programme, free of cost, for those who have qualified the wire man examinations and issue certificate. Permit will be renewed only to those who have attended the training.

(2)     The application for renewal of permits along with necessary documents shall reach the Secretary or his nominee at least one month before the date of expiry of the validity of the permit. (3) The application for renewal of permit shall be in the form in Annexure - 33.

(3)     The Board shall levy penalty in addition to normal renewal fee in all cases when the application for renewal is received after the due date.

(4)     Permits which have not been received for renewal within a period of 3 months from the date of expiry of the permit shall lapse. The Board may, however at its discretion, revalidate permits in lieu of the lapsed permits, within five years from the expiry date of the permit, after levy of the fees prescribed by the Government and after obtaining other documents and particulars as may be considered necessary.

(5)     The validity of a permit issued under these rules shall ordinarily expire on the date of attainment of 65 years of age of the permit holder. The Board may however renew a permit for a period beyond the date of attainment of 65 years of age of the permit holder, provided the Board is satisfied of the physical fitness of the permit holder to justify his continuance in the field. For the purpose of ascertaining the physical fitness of the permit holder, he/she, shall be required to appear in person before the Secretary or his nominee and may be required to furnish a certificate of medical fitness issued by a competent authority as decided by the Board.

(6)     The period of renewal of the permit after the attainment of 65 years of age of the permit holder shall be limited to five years at a time.

(7)     The fee for renewal of the permit under sub-rule (6) shall be one half of the fee for renewal provided under sub-rule (1).

(8)     Wiremen Permit/Electricity Worker Permit shall be renewed for a maximum period of ten years at a stretch on remittance of fee as prescribed by the Government.

(9)     If the permit holder is above 65 years old, revalidation of Permit/Licence is not allowed.

Rule - 25. Duplicate of Certificate of Competency and Permits.

(1)     A duplicate of a Certificate of Competency or Permit issued under these rules shall be issued against loss, damage or destruction of the original certificate of permit, provided satisfactory proof of the loss, damage or destruction of the original Licence, is produced before the Secretary.

(2)     The satisfactory proof of the loss, damage or destruction of the original certificate or permit mentioned under sub-rule (1) shall be specified by the Board.

(3)     The time limit for submission of application for renewal of a permit contained in sub-rule (2) of Rule 24 shall apply to the submission of application for grant of duplicate of permit.

(4)     The Board may levy additional fee for the issue of duplicate Certificate of Competency or Permit.

(5)     Application for grant of duplicate Certificate of Competency or Permit shall be made to the Secretary in the Form set out in Annexure 34 to these rules.

CHAPTER 4 LICENCE TO ELECTRICAL CONTRACTORS

Rule - 26. Electrical Contractor Licence.

The Board may grant an Electrical Contractor Licence to a person or a firm who satisfies the requirements for grant of Electrical Contractor Licence under these rules.

Rule - 27. Classification of Electrical Contractor Licence.

(1)     There shall be three classes of Electrical Contractor Licences namely Grade 'A', Grade 'B' and Grade 'C.

(2)     Electrical Contractor who possesses a valid Contractor Licence Grade 'A' shall be eligible to execute the categories of electrical installation works specifically mentioned in the Licence.

(3)     Electrical Contractor who possesses a valid Contractor Licence Grade 'B' shall be eligible to execute the categories of electrical installation works of voltage not exceeding 650 Volts specifically mentioned in the Licence.

(4)     Electrical Contractor who possesses a valid Contractor Licence Grade 'C' shall be eligible to execute all Low/Medium Voltage electrical installation works specifically mentioned in the Licence.

(5)     The Board may on finding not satisfactory of the competency of the supervisory personnel or to the availability of the testing instruments or for any other reasons to be recorded in writing, restrict the scope of the contractor's licence with respect to the capacity or category of the electrical installation which the Contractor is competent to execute.

(6)     Every Contractor Licence Grade 'A', Grade 'B' and Grade 'C issued under these rules shall be in the Form set but in Annexure 18,19 and 20 respectively to these rules.

Rule - 28. Conditions for grant of Contractor Licence.

(1)     Application for grant of Contractor Licence Grade 'A', Grade 'B' and Grade 'C shall be made to the Secretary in the Form set out in Annexure 24, 25 and 26 respectively to these rules.

(2)     Contractors Licence Grade 'A' shall be granted to a person or a firm who satisfies the following requirements, namely:

(a)      The applicant shall have active work experience of minimum three years as a Contractor Grade 'B', at the grade of all Low Voltage/Medium Voltage installations up to and including 250 kW and generator up to and including 250 kVA, in the State of Kerala, provided that the applicant has satisfactorily carried out the electrical installation works as specified by the Board from time to time.

(b)      The applicant shall employ solely for the purpose of contract works undertaken by him one supervisor holding valid Supervisory Permit Grade 'A' issued by the Board. The Supervisor shall be a full time employee of the Contractor employed entirely for supervisory work. Provided that if the applicant himself is a holder of Supervisory Permit Grade 'A', he need not employ another Supervisor Permit Grade 'A'.

One Supervisor having adequate scope should be posted at every work site of the Contractor.

(d)      The applicant shall employ solely for the purpose of contract works undertaken by him, adequate number of wiremen holding valid permit issued by the Board.

(e)      The applicant under clause (b) of sub-rule (3) can employ Electricity Worker or Wiremen. Number of Wiremen or Electricity Worker shall be decided by the Board from time to time.

(f)       The applicant shall possess the tools, instruments and test kits required to be possessed by a Contractor Grade 'A' as prescribed by the Board from time to time.

(g)      The applicant shall have an office in the State of Kerala with adequate office facilities for the design and preparation of drawings and shall have a library with technical books/standards as prescribed by the Board from time to time.

(h)     The applicant shall have workshop and fabrication facilities as specified by the Board from time to time.

(i)       The applicant shall produce Bank guarantee Certificate for (???) 50,000/-for the scope of Extra High Tension installation. If the applicant desires to have the scope of the Licence limited to High Tension installations, he need produce Bank guarantee Certificate only for (???) 25,000/-.

(3)     The Board may at its discretion relax the requirement of three years active experience as Contractor Grade 'B' in the State of Kerala provided under clause (a) of sub-rule (2) in the case of the following classes of applicants.

(a)      Applicants, from outside the State, should possesses a valid Electrical Contractor Licence (equivalent to the Licence issued by the Board) from two different States and these applicants should have the reputation for carrying out major electrical installation works. The applicants must have sufficient experience in carrying out the electrical installations works specified by Board from time to time. Satisfactory certificate from the consumers regarding the electrical installation work is necessary.

(b)      Applicant who has active work experience of minimum three years in the installation of Distribution Transformer and High Tension/Low Tension lines of Kerala State Electricity Board Ltd./Licensee. The applicant shall satisfy the Board of his experience in the field of above said electrical installation works.

(4)     If a valid Contractor Licence Grade TV possessed by a proprietary firm becomes invalid due to the death of a proprietor, the Board may at its discretion relax the requirement of three years active experience as Contractor Grade 'B' provided under Clause (a) of sub-rule (2).to the legal heir/heirs who applies as a continuation of the previous Contractor Licence and such person shall take up complete responsibility to carry out the remaining work already taken up if any and on the work already executed. Only one Licence shall be issued in lieu of the dissolved Licence.

(5)     Contractor Licence Grade 'B' shall be granted to a person or a firm who satisfies the following requirements, namely:

(a)      The applicant shall have an office with adequate facilities functioning in the State of Kerala.

(b)      The applicant shall employ solely for the purpose of contract works undertaken by him, one electrical supervisor holding valid Supervisor Permit 'A' or 'B' issued by the Board and Wiremen holding valid Wireman Permit issued by the Board. Provided that if the applicant himself is a holder of valid Supervisory Permit 'A' or 'B' or wireman permit, he need not employ another Supervisor or Wireman as the case may be. The number of Wiremen shall be decided by the Board from time to time.

(c)      The applicant shall possess the tools, instruments and test kits required to be possessed by a Contractor Grade 'B' as specified by the Board from time to time.

(d)      The applicant shall have adequate office facilities for the design and preparation of drawings and shall have library with standards of Bureau of Indian Standards/International Electro-technical Commission relating to electrical installations and any other books prescribed by the Board from time to time.

(e)      The applicant who shall make an application for the licence for the installation of High Tension/Low Tension lines of Kerala State Electricity Board Ltd./Licensee can employ Electricity Worker or Wiremen as prescribed, by the Board.

(6)     Contractors Licence Grade 'C' shall be granted only to a person who satisfies the following requirements, namely:

(a)      (i) The applicant shall be a holder of valid wireman permit under sub-rule (3) of Rule 15 with a minimum of five years experience as a wireman after obtaining the permit, or

(ii) The applicant shall be a holder of valid wireman permit under sub-rule (1) of Rule 15 with a minimum of three years experience as a wireman after obtaining the permit.

(b)      The Board shall have the power to require the applicant to appear for an interview in order to assess the technical experience gained by the applicant.

(c)      The applicant shall possess the tools and instruments required to be possessed by a Contractor Grade 'C as notified by the Board from time to time.

(d)      The applicants shall possess copies of Kerala State Electricity Licensing Board Rules as amended up-to-date and relevant codes of practice and standards of Bureau of Indian Standards/International Electro-technical Commission relating to Low Voltage installations.

(e)      The Wireman who is an applicant for Contractor Licence Grade 'C' shall be deemed as a Supervisor Grade 'C'.

Rule - 29. Responsibilities of Electrical Contractors.

(1)     Every Electrical Contractor holding Grade 'A, 'B' or 'C Contractor's Licence shall comply with the instructions contained in the Licence.

(2)     Every Electrical Contractor shall maintain such registers and records as prescribed by the Board in the forms specified for the purpose.

(3)     The tools, instruments, test kits, registers and other records required to be possessed by an electrical contractor under these rules shall be maintained in good condition and shall be made available for inspection by the Secretary or the Electrical Inspector or officers appointed to assist the Electrical Inspector or an officer not below the rank of the Assistant Engineer in the case of a supplier haying jurisdiction over the area of execution of the electrical installation work.

(4)     The entire staff such as Supervisors, Electricity Worker and wiremen of a licenced Contractor shall consist of bona fide licensed full time employees. The Board may if it considers necessary restrict the ratio of the number of Supervisors to the number of Wiremen who may be appointed by an Electrical Contractor.

(5)     The Contractor may engage Wireman Apprentices having the minimum educational qualification prescribed by the Board for training purposes:

Provided that the names of such apprentices are registered with the Electrical Inspector/Deputy Chief Electrical Inspector having jurisdiction over the area where the office of the contractor, as given in the licence, is situated:

Provided further that the number of such wireman apprentices shall not exceed the number of wiremen holding valid Wiremen Permit employed by the Contractor. But the Contractor Grade 'C can engage two Wireman Apprentices.

(6)     The Contractor shall not permit the Wireman Apprentice engaged under sub-rule (5) to carry out any electrical installation work including additions, alterations, repairs and adjustments to existing installations covered by Regulation 29 of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, except under the direct supervision of a supervisor holding, a valid permit issued by the Board and under the guidance of at least one Wireman holding a valid Permit at the premises.

(7)     The instruments possessed by an Electrical Contractor as required under clause (e) of sub-rule (2), clause (c) of sub-rule (5) and clause (c) of sub-rule (6) of Rule 28 shall be got tested in any of the Laboratory attached to the Electrical Inspectorate Department of Government of Kerala or such other Laboratory approved by the Board at specified intervals. The test result thereof shall be produced for the issue and renewal of the Licence,

(8)     Every Contractor shall maintain a staff register of all Supervisors, Wiremen, Electricity Worker and Wireman Apprentices in the Form set out in Annexure-35 to these rules. Such register shall be obtained from the Secretary and shall be kept up-to-date. Supervisor, Wireman, Electricity Worker or an Apprentice whose name is not entered in the staff register shall not be considered to be a bona fide employee or apprentice of the Contractor. Maximum number of wiremen for each Supervisor employed by such contractor is limited to 10 or as decided by the Board from time to time. Each entry in the register shall be attested by the contractor with his dated signature.

(9)     If the holder of a Competency Certificate on the strength of whose Permit/Licence has been granted to ah Electrical Contractor, leaves the service of such contractor thereby reducing the strength of staffs below the minimum permissible limit specified by the Board, such Contractor's Licence shall be deemed to have been suspended. In case such Contractor fails to employ a person holding a Supervisor/Wiremen Permit, as the case may be, within one month from the date on which the holder of the competency Certificate had left such Contractor's service, Contractor's Licence shall be deemed as cancelled.

Rule - 30. Mode of Contract and Execution of work.

(1)     Every contract for electrical installation work undertaken by an Electrical Contractor shall be in writing. All electrical installation work carried out by a licensed Electrical Contractor shall conform to the provisions of the Electricity Act, 2003 (Central Act 36 of 2003), Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder, Kerala Cinema (Regulation) Rules, 1988, the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010 and relevant specification and code of practice of Bureau of Indian Standards/International Electro-technical Commission. The Contractor and Supervisor shall be responsible for the quantity and quality of materials and equipments used. The Secretary may take up on representation from the consumer or contractor, for settlement, disputes arising out of terms and condition of written agreement between consumer and contractor. The decision of the Secretary shall be binding on the consumer as well as contractor in such disputes.

(2)     The Contractor shall maintain a permanent work register wherein all the works executed and under execution have to be recorded in the form set out in Annexure - 36 to these rules and shall produce the same for inspection whenever called for by the Secretary or the Electrical Inspector/Deputy Chief Electrical Inspector or the officers appointed to assist him or an officer not below the rank of Assistant Engineer in the case of the Supplier/Licensee having jurisdiction over the area where the office of the contractor is situated or the area, where an electrical installation work is being or has been carried out. The register shall have the certification of the Electrical Inspector/Deputy Chief Electrical Inspector having jurisdiction over the area where the office of the contractor is situated. The entries in the register shall be kept up-to date.

(3)     No work on any High Voltage or Extra High Voltage installation including Low Voltage and Medium Voltage extension or alteration forming part of or fed from the consumer's High Voltage or Extra High Voltage installation, on Neon-sign installations, CT Scan installation, X-ray installations, High Rise Building, Cinema installations, lifts and power generating sets shall be commenced by an Electrical Contractor unless the scheme of the electrical installation has been got approved in writing by the Chief Electrical Inspector or his nominee. For getting such approval, all necessary particulars of the scheme including necessary drawings of the electrical installation shall be forwarded to the Chief Electrical Inspector or his nominee under the seal and signature of the contractor, supervisor and owner of the installations sufficiently early before the expected date of commencement of the work.

(4)     No electrical installation work including additions, alterations, repairs and adjustments to the existing installations, except such replacement of lamps, fans, fuses, switches and other component parts of the installation which in no way alter its capacity or character shall be commenced by a Licensed electrical contractor without giving notice in writing in the prescribed Form set out in Annexure - 37 to the supplier having jurisdiction over the area and to the Electrical Inspector or the officer appointed to assist the Electrical Inspector, having jurisdiction over the area, in case of the installation as in sub-rule (3).

(5)     If the entire or a portion of an electrical installation work, the scheme for which has been forwarded to the Chief Electrical Inspector or his nominee under the seal and signature of a contractor as provided in sub-rule (3) above and approved by the Chief Electrical Inspector or his nominee is intended to be executed by another contractor. The same shall be forwarded by a condition that:

If entry of the second Contractor is necessitated due to termination of the contract between the owner of the installation and the first contractor, no objection certificate from the first Contractor together with an undertaking signed by the owner of the installation and the second contractor that the electrical installation work shall be carried out as per the scheme submitted by the first contractor and approved by the Chief Electrical Inspector or his nominee, shall be submitted to the Chief Electrical Inspector or his nominee and the second Contractor shall commence the work only after obtaining the fresh approval for change of contractor from the Chief Electrical Inspector or his nominee. If any dispute arises the same shall be referred to the Secretary.

(6)     For all electrical installation works carried out under Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, a test report/completion report in the prescribed Form set out in Annexure - 38 by the Board shall be submitted by the contractor to the concerned Electric Supply Authority/Chief Electrical Inspector or his nominee. The test report/completion report shall be signed by the Supervisor under whose supervision the work has been carried out and countersigned by the contractor and consumer. The Contractor, Supervisor and the Wiremen shall be jointly and severely responsible for the execution of the electrical installation work including the quality of workmanship. The Supervisor shall be present at the time of testing and inspection of the installation.

(7)     The test reports/completion reports submitted under sub-rule (6) in respect of installations the scheme of which are required to be got approved by the Chief Electrical Inspector or his nominee under sub-rule (3) shall be accompanied by other test certificates; documents and test results as required by the Chief Electrical Inspector or his nominee.

(8)     The test reports/completion reports submitted by the Electrical Contractor under sub-rule (6) shall be serially numbered with the numbers noted in the work register.

(9)     No electrical installation work which has been carried out in contravention of sub-rule (3) shall either be energized or connected to the works of any supplier.

Rule - 31. Renewal of Contractor's Licence.

(1)     Electrical Contractor's Licence granted under these rules shall be renewed every six years after payment of the fees notified by the Government.

(2)     Every application for renewal of a Contractor's Licence shall be in the Form set out in Annexure - 27 and shall, be submitted to the Secretary/Electrical Inspector together with the prescribed fee at least one month before the date of expiry of the Licence.

(3)     The Board shall levy penalty in addition to the normal renewal fee in all cases where the application for renewal is received after the due date.

(4)     Licence which has not been received for renewal within a period of three months from the date of expiry of Licence shall lapse.: The Board may, however; at its discretion, revalidate the Licence to be issued in lieu of the lapsed Licence within nine months from the date of expiry of Licence after levy of the fees prescribed and obtaining other particulars and documents as may be considered necessary.

(5)     Certificate regarding the testing of instruments, declaration from Supervisor and Wiremen and verification of work register shall be accompanied along with the application under sub-rule (2)

(6)     On receipt of licences/permits for renewal, before the licence/permits are lapsed, the receipt issued may be treated as ad hoc extension of licence/permits till the renewal process is completed or six months whichever is earlier.

Rule - 32. Duplicate of Contractor's Licence.

(1)     A duplicate of an Electrical Contractor's Licence granted under these rules shall: be issued against loss,, damage or destruction of the original Licence provided satisfactory proof of the loss, damage or destruction of the original Licence is produced before the Secretary.

(2)     The satisfactory proof of the loss, damage or destruction of the original Licence mentioned under sub-rule (1) above shall be determined by the Board.

(3)     The time limit for the submission of application for grant of duplicate of the contractor's Licence shall be 30 days from the date of such loss, damage or destruction specified under sub-rule (1).

(4)     The Board may levy additional fee for the issue of the duplicate Licence as notified by the Board.

Rule - 33. Conditions of Licence/Permits.

(1)     The Board may specify any general or specific conditions, from time to time, which shall apply to Permits or Licence.

(2)     No Licence issued by the Board shall be transferable.

Provided

(i)       Electrical Contractors Licences, issued to Partnership firms may be permitted to continue in the same name and style.

(a)      in the case of death of one of the partners.

(b)      in case of retirement of a partner with the written consent of 'retiring partner'.

(ii)      Electrical Contractor Licence issued in the name of a Company shall continue in the same name and style irrespective of change of Directors as provided in the Companies Act, 2013.

(3)     Person can hold any one of the permit/certificate issued by the Board at a time.

Rule - 34. Inspection by the Electrical Inspector.

(1)     Any Electrical Inspector or officer appointed to assist him, shall have the right to enter, inspect and examine any place, carriage or vessel in which he has reason to believe that any electrical installation work has been carried out or is being carried out.

(2)     Every consumer, owner, occupier or contractor shall render necessary facilities at all reasonable time to any Electrical Inspector or officer appointed to assist him, to make such examination and tests as may be necessary to satisfy himself as to the due observance of the provisions of the Electricity Act, 2003 (Central Act 36 of 2003), the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010, Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder, Kerala Cinema (Regulation) Rules, 1988, Codes of Practice of Bureau of Indian Standards/International Electro-technical Commission as well as these rules.

(3)     Any person aggrieved by the order of the Electrical Inspector/Deputy Chief Electrical Inspector issued under these rules in respect of maintenance of records, testing, instruments, verification of fact etc. may prefer an appeal, to the Secretary, along with the appeal fee determined by the Board.

CHAPTER 5 MISCONDUCT OF LICENSED CONTRACTORS, SUPERVISORS, WIREMEN AND ELECTRICITY WORKER

Rule - 35. Investigation into complaints.

(1)     Where any act of negligence, incompetence or breach of the provisions of these rules or the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 or of the Electricity Act, 2003 (Central Act 36 of 2003) or the Kerala Cinema (Regulation) Rules, 1988 or Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electric Lines) Regulations, 2010 or Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder or the Codes of Practice of Bureau of Indian Standards/International Electro-technical Commission or of the conditions of the Licence or permit on the part of the Contractor or Supervisor or Wiremen or Electricity Worker is brought to the notice of the Secretary, by the owner of the installation, the supplier or the Electrical Inspector/Deputy Chief Electrical Inspector or any other affected person, the Secretary may by himself or through an officer not below the rank of an Electrical Inspector in the Department of the Electrical Inspectorate investigate into the matter and submit the report of such investigation to the Board.

(2)     The holder of the Permit or Licence shall furnish the particulars called for by the investigating officer in connection with such investigation under sub-rule (1). Failure to do so shall be treated as a violation of these rules.

Rule - 36. Cancellation, withdrawal, suspension and modification of certificates, permit and Licences.

(1)     If on the basis of a report under sub-rule (1) of Rule 34, the Board is of the opinion that a Electricity Worker, Wireman, Supervisor or Contractor is guilty of negligence, incompetence or breach of provisions of these rules or the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 or of The Electricity Act, 2003 (Central Act 36 of 2003) or the Kerala Cinema (Regulation) Rules, 1988 or Central Electricity Authority (Technical Standard for Construction of Electrical Plants and Electrical Lines) Regulations, 2010 or Kerala Lifts and Escalators Act, 2013 (18 of 2013) and the rules made thereunder or the Codes of Practice of Bureau of Indian Standards/International Electro-technical Commission or the conditions of the permit or Licence, the Board may after giving one month's notice in writing, cancel, withdraw, suspend, modify or impose restrictions for such periods, as it deems fit, of the Certificate of Competency, Permit or Licence issued under these rules to Wiremen, Electricity Worker, Supervisors or Contractors.

(2)     Any unauthorized entry, defacement or mutilation in the Certificate of Competency, Permit or Licence shall make the certificate, Permit or Licence liable for cancellation, withdrawal or suspension by the Board without any notice.

(3)     Malpractice, misrepresentation of facts or production of false testimonials or other documents or furnishing of particulars which are materially incorrect, for the purpose of securing or for, continuing in possession of a Licence, a Certificate of Competency or a Permit by an Electrical Contractor, a Supervisor, a Wireman or an Electricity Worker shall be deemed to be a malpractice within the meaning of this rule and shall render, the Licence, Certificate or Permit, as the case may be, to be suspended, withdrawn or cancelled.

(4)     The holder of a Certificate of Competency, Permit or Licence shall produce the Certificate, Permit or Licence to the Secretary or the Electrical Inspector/Deputy Chief Electrical Inspector or Kerala State Electricity Board Ltd./Licencee, having jurisdiction over the area whenever called for.

(5)     The decision of the Board shall be final in all matters of issue of Contractor's Licence, Permits and of their renewal, suspension and cancellation and on complaints of malpractices and violation of these rules.

Rule - 37. Power of the Board to impose fine.

The Board shall have the power to impose fine on a contractor, a supervisor or a wireman as follows:

(a)      To impose a fine not exceeding ? 2000/- at a time on a contractor who fails to maintain or who does not properly maintain the work register under sub-rule (2) of Rule 30.

(b)      To impose a fine not exceeding ? 2000/- at a time on a Contractor who fails to maintain or who does not properly maintain the staff register under sub-rule (8) of Rule 29.

(c)      To impose fine not exceeding the amount given in the following Schedule on a contractor or a supervisor responsible for carrying out electrical installation works not in accordance with the specifications prescribed by the Bureau of Indian Standards/International Electro-technical Commission as provided in under sub-rule (1) of Rule 30:

SCHEDULE

Provided that the Board may appoint an Expert Committee to inspect and report whether an electrical installation work has been carried out as per the specifications prescribed by the Bureau of Indian Standards/International Electro-technical Commission.

(d)      To impose a fine not exceeding ?10,000/- at a time on the contractor and ?5000 at a time on the supervisor for commencing an electrical installation work without getting the scheme approved by the Chief Electrical Inspector or his nominee under sub-rule (3) of Rule 30.

(e)      To impose a fine not exceeding ?10,000/- at a time on a Contractor Grade 'A' or ?000/- at a time on a Contractor Grade 'B' or Grade 'C' for issuing a test report/completion report in respect of an electrical installation work which was not carried out by him in accordance with sub-rule (6) of Rule 30.

CHAPTER 6 MISCELLANEOUS

Rule - 38. Electric Supply Authority carrying on the business of Electrical Contractors.

No electrical installation work shall be carried out by the electric supply authority including the Kerala State Electricity Board Ltd. or any other Distribution Licencee, on a consumer's premises beyond the point of commencement of supply unless such supply authority has obtained an Electrical Contractor's Licence and employ staff of Supervisors and Electrical Wiremen in compliance with these rules:

Provided that when the services of Licenced electrical contractors are not available to the public in the area of supply of an electric supply company, the Board may exempt such electric supply company from the obligation of appointing a separate staff of Electrical Supervisors and Wiremen for a period of one year at a time:

Provided further that the supply authority obtaining a Licence as mentioned above, shall be liable for all the liabilities and responsibilities of a Licensed Contractor as laid down in these rules. An Electrical Contractor's Licence granted to an Electrical Supply Company shall be liable to be withdrawn by the Board if it is found that preferential treatment is being given to consumers by giving them undue advantage in competition with local Contractors or for other reasons.

Rule - 39. Production Units or Manufacturing Firms to obtain Contractor's Licence.

No Electrical Contractor's Licence shall be issued to production units or manufacturing firms unless the staff to be provided in compliance with these rules and the staff provided for routine operations in the factories are segregated to the satisfaction of the Board. Staff employed under these rules and Regulation 29 of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 shall not on any account be mixed up with the staff employed under Regulation 3 of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010. Failure to keep the staffs separate shall be deemed to be a violation of these rules and shall result in the suspension, withdrawal or cancellation of the Licence.

Rule - 40. Grant of recognition to the Wireman Institute.

The Board may grant a recognition to a firm or person who satisfy the requirements for conducting a ten months wireman course according to the syllabus approved by the Board.

(1)     Application for grant of recognition to wiremen institute shall be made to the Secretary in the Form set out Annexure - 28.

(2)     Applicant shall employ solely for the purpose of wireman course conducted by him one Supervisor holding valid Supervisor Permit Grade 'B', not below the scope of 50kW, issued by the Board provided that minimum two teaching staffs are required.

(3)     The Board shall accord recognition to the institute, for a period of three years subject to review by Board at any time.

(4)     The applicant shall possess instruments, class room facilities, work shop facilities and library facilities as notified by the Board from time to time.

Rule - 41. Service of notices, order or documents.

Every notice, order or documents issued or made under these rules, required, or authorized to be addressed to any person/firm may be delivered by any of the following means:

(a)      by registered post; or

(b)      through special messenger and obtaining signed acknowledgement.; or

(c)      by fax; or

(d)      by e-mail; or

(e)      by sms

Rule - 42. Power of the Board to levy and renew fee.

(1)     The Board shall have the power to levy and renew the fees for the following namely:

(a)      cost of application form for Contractor's Licence;

(b)      cost of application form for Certificate of Competency and Permit;

(c)      cost of application form for appearing for examination for Certificate of Competency and Permit;

(d)      application fee for the examination for grant of certificate of competency and permit for Supervisor Grade 'B' and Wireman;

(e)      application fee for the grant of certificate of competency/permit and modifying the scope of Supervisor Grade 'A', Supervisor Grade 'B', Wireman and Electricity Worker;

(f)       application fee for Contractor's Licence Grade 'A', Grade 'B' and Grade 'C;

(g)      fee for issue of Contractor's Licence Grade 'A', Grade 'B' and Grade 'C and Certificate of Competency/Permit for Supervisor Grade 'A' Supervisor Grade 'B', Wireman and Electricity Worker;

(h)     fee for renewal of Contractor's Licence Grade 'A', Grade 'B' and Grade 'C and Permit for Supervisor Grade 'A', Supervisor Grade 'B', Wireman and Electricity Worker;

(i)       late fee for renewal of Licence/Permit to Contractor's Licence Grade 'A', Grade 'B' Supervisor Grade 'A', Grade 'B', Wireman and Electricity Worker;

(j)       fee for issue of fresh Licences' and Permits in lieu of lapsed Licences and Permits;

(k)      fee for issue of duplicate Licences, Certificates and Permits;

(l)       Cost of staff registers maintained by Electrical Contractors;

(m)    fee for issue of recognition of Institute of Wireman and Supervisors;

(n)     fee for interim inspection of Institutes for Wireman and Supervisors;

(o)      fee for Wireman Apprentice registration;

(p)      fee under sub-rule (6) and (7) of the Rule 10;

(q)      fee for any other service rendered by the Board not covered by the above items.

(2)     All the fees payable under sub-rule (1) shall be remitted in a Government treasury/Janasevanakendram in Kerala under the head of account specified by the Board and the original chelan produced in proof of remittance. On no account shall the fee remitted be refunded.

(3)     Any decision of the Board to levy or revise a fee under sub-rule (1) or enhance the remuneration to examiners provided under sub-rule (5) of Rule 10 or enhance the fine under Rule 37 shall be communicated to Government.

(4)     A notification to impose or renew a fee under sub-rule (1) and to enhance the remuneration to examiners under sub-rule (5) of Rule 10 or enhance the fine under Rule 37 shall be notified by the Government.

Rule - 43. Savings.

Every Licence, Certificate or Permit granted and all decision taken under the rules issued as per notification No. 6635/ELA3/73/W&P dated 11th May, 1973, as amended from time to time, shall be deemed to have been granted or taken under these rules.

Rule - 44. Power to exempt.

The Government may, if satisfied that the operation of any rules cause undue hardship in any particular case, for reasons to be recorded in writing, dispense with or relax the requirement of that rule to such extent and subject to such conditions as may be considered necessary for dealing with the case in a just and equitable manner.