MADHYA PRADESH BOILER OPERATION ENGINEERS
RULES, 1968[1] CHAPTER I
PRELIMINARY (1)
These
rules may be called The Madhya Pradesh Boiler Operation Engineers' Rules 1968. (2)
These
rules shall come into force immediately on their publication in the
"Madhya Pradesh Gazette". In these rules, unless the context otherwise
requires,- (a)
"the
Act" means the Indian Boilers Act, 1923 (No. V of 1923); (b)
"Boiler
Attendant" means a Boiler Attendant qualified under Madhya Pradesh Boiler
Attendants Rules, 1958; (c)
"Section"
means the Section of the Act; (d)
Any
reference in these rules to a boiler shall be deemed to include also a
reference to an economiser. CHAPTER II
GENERAL The owner of a single boiler or two or more
boilers connected in a battery or of so many separate individual boilers
situated within a radius of 23 meters having a total heating surface exceeding
697 Sq. meters in any of the cases shall not use the same or permit the same to
be used unless the boiler or boilers are placed in direct charge of a competent
person as defined in Rule 4 in addition to such number of boiler attendants as
may be prescribed in this behalf by the Chief Inspector of Boilers : Provided that the Chief Inspector of Boilers
may permit any boiler to remain in operation for a maximum period of [2][eighteen
months] notwithstanding anything contrary contained in these rules. No person who does not possess a certificate
of proficiency as a Boiler Operation Engineer under these rules shall be deemed
a fit and proper person to hold charge of a boiler or boilers exceeding the
limits laid down in Rule 3. The holder of a certificate 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. (1)
The
owner of a boiler who engages any person to be in charge thereof, shall within
seven days of such engagement furnish the Chief Inspector with full particulars
of such person including the serial number, date and place of issue of his
certificate. (2)
The
owner of a boiler who engages any person to hold charge of a boiler, in the
event of such person leaving his employment or in the event of the death of
such person, report the fact within seven days to the Chief Inspector. (1)
A
person in charge of a boiler shall be deemed to be in direct and immediate
charge of a boiler shall be deemed to be in direct and immediate charge of the
same when he is within 46 meters of such a boiler. (2)
An
operation Engineer of a boiler or boilers for which a certificate of
proficiency is required may be relieved of charge by a person holding a first
class certificate of competency as an attendant under the Madhya Pradesh Boiler
Attendant's Rules, 1958, in any one day for not more than two periods, the
total of which does not exceed two hours. (3)
The
holder of first class certificate of competency as an attendant may also with
the consent in writing of the Chief Inspector, relieve a person holding a
certificate of proficiency as an Operation Engineer for a period which may
extend to ten consecutive days which in special circumstances the Chief
Inspector may extend to any length of time not exceeding thirty days at a time. Notwithstanding anything hereinbefore
contained, the Chief Inspector of Boilers, may at his direction, permit a
Boiler Operation Engineer, holding a certificate of proficiency under these
rules, to be incharge of batteries of boilers, as he deems fit, and further may
permit a Boiler Operation Engineer freedom of movement to such a distance from
any boiler battery, on such conditions as he may consider necessary. (1)
A
boiler shall be deemed to be in use for the purpose of these rules when there
is fire in the furnace, fire box or fireplace for the purpose of heating the
water in the boiler or under banked fire condition. A boiler shall be deemed to
be not in use only when the fire is removed and all steam and water connection
are closed. (2)
An
economiser shall be deemed to be in use for the purpose of these rules when
there is a flow of flue gases past the economiser and an appreciable heat
transfer between the water and the heating gages. CHAPTER III
BOARD OF EXAMINERS (1)
Board
of Examiners shall be constituted for the State of Madhya Pradesh consisting of
the Chief Inspector and Inspector nominated by the Chief Inspector and not less
than two other members having the theoretical knowledge of prime-movers and modern
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 Secretary to the Board of Examiners. The term of office of each of the members
other than ex-officio members of the Board of Examiners shall be three years.
If a member leaves the State of Madhya Pradesh permanently or absents himself
from three consecutive meetings of the Board, he shall be deemed to have
vacated his seat and another person may be appointed in his place for the
unexpired term of his office. The Board of Examiners shall, (i)
conduct
examination of candidates for the grant of certificates of proficiency as a
Boiler Operation Engineer; (ii)
have
powers to appoint any person as an external paper setter and examiner at any
examination; (iii)
grant
certificate of proficiency as a Boiler Operation Engineer; (iv)
consider
the report of inquiries into allegations of drunkenness, negligence of duty,
misconduct on the part of Boiler Operation Engineers holding certificate of
proficiency granted under rules and take such action as they may consider
necessary. (1)
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. (2)
At
least thirty clear days' notice of the date of meeting shall be sent to each
member. The Chairman or the Secretary and two members
of the Board of Examiners shall form a quorum. 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. The Secretary of the Board of Examiners as
per rule shall maintain a register of Boiler Operation Engineers holding
certificate of proficiency and shall perform such other functions as are
specified in these Rules or as the Chairman of the Board of Examiners may
direct. The Board of Examiners shall endorse on the
printed application form of each candidate the result of his examination for a
certificate of proficiency as a Boiler Operation Engineer. The endorsed
application shall be returned to the Secretary of the Board. (1)
The
Board of Examiners may direct any candidate who in the opinion of the majority
of the members appears too old or physically unfit through deformity,
constitutional weakness, defective eyesight, deafness or loss of a limb to
perform efficiently the duties of a Boiler Operation Engineer to produce a certificate
of fitness from a Registered Medical Practitioner. If, however, the candidate
fails to produce a certificate of physical fitness, the Board shall have power
to refuse the issue of a certificate of proficiency as a Boiler Operation
Engineer. [3][(2) The Board shall
have power to take any action which it deems fit against any candidate,
reported by Invigilator to have been found using unfair practice, in the
examination shall for succeeding against the examination principles, viz,
copying consulting or carrying papers and the like.] Each member of the Board of Examiners other
than an official subordinate to the State Government shall be entitled to
receive a fee of Rs. 500 per diem for each meeting of the Board at which any business
prescribed by these rules has been transacted and which he attends from
beginning to the end. Examiners appointed under Rule 11 (ii) shall be paid Rs.
100 for setting a Question paper and marking the answer books of the
candidates. Each member of the Board, other than an official subordinate to the
State Government, shall also be entitled to receive travelling expenses to and
for each meeting of the Board, as admissible under the "Madhya Pradesh
Travelling Allowance Rules, 1956", to officers of the first grade][4]. CHAPTER IV EXAMINATION Examination for the grant of certificate of
proficiency as Boiler Operation Engineer 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. The certificate of proficiency as a Boiler
Operation Engineer shall be of one class. 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 date for
holding the examination and the same shall be duly notified to the candidates
for examination. CHAPTER V CERTIFICATE (1)
The
certificate of proficiency as Boiler Operation Engineer shall qualify the
holder thereof to be incharge of a boiler or boilers of any type and size
provided that the boilers are so situated that no one of them is distant more
than 46 meters from any other of them. (2)
The
holder of certificate of proficiency as a Boiler Operation Engineer shall for
all intents and purposes, be deemed to have fulfilled the requirements of Rule
3 of the Madhya Pradesh Boiler Attendants Rules, 1958. A person holding a certificate of proficiency
as a Boiler Operation Engineer granted by a Board of Examiners under the
corresponding rules in any other State shall on application, have the
certificate endowed for validity in the State of Madhya Pradesh, such
endorsement shall be made by the Chairman of the Board of Examiners constituted
under these Rules. [(1) (a) Candidates for examination for certificate
of proficiency as a Boiler Operation Engineer shall pay a fee of Rs. 500.00
which shall not, except as otherwise provided in these rules, be refundable. (b) A fee of Rs. 50.00 shall be paid for the
issue of a duplicate certificate. (c) A fee of Rs. 100.00 shall be paid for
endorsement on a certificate under Rule 23. (2) All fees payable under these rules shall be
paid in such a manner as the State Government may direct][5]. STATE B Examination Fee, Fee for the Boiler Operation Engineer
Examinations with details of Fees for examination; or Fees for the issue
of Duplicate certificate; or Fees for endorsement for validity, in the State of
Madhya Pradesh, as the case may be. 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 fee at the next examination. A candidate who has paid the examination fee
but is found ineligible for an examination may apply within one year from the
date of payment for a refund of the fee or he may be allowed to appear without
payment of second fee at any subsequent examination held within one year from
the date of payment of the fee; provided that he has become eligible to sit for
such subsequent examination. CHAPTER VI APPLICATION FOR EXAMINATION Every application for examination shall be in
Form 'A' appended to these rules. The applicant shall fill in such parts of the
form as are to be filled in by a candidate and shall sign the form in the
presence of a Gazetted Officer or an Honorary Magistrate who shall attest his
signature. The application so filled in, shall be forwarded to the Secretary of
the Board of Examiners at least one month before the date fixed for the
examination and shall be accompanied by, (a)
Originals
and one copy each of all testimonials in respect of practical experience and
theoretical qualification of the candidate. (b)
Testimonial
of good character from his employer, with a certificate of age. (c)
A
Treasury Challan or such other evidence, the State Government may specify in
this behalf in support of payment of the fee specified in these rules for the
examination at which the applicant wishes to appear, (d)
Any
certificate granted to the candidate under the Madhya Pradesh Boiler
Attendants' Rules, 1958 or a certificate granted by a competent authority referred
to in Rule 22 of the Madhya Pradesh Boiler Attendants' Rules, 1958. (e)
Two
copies of recent bust photograph (50 x 57 m.m. size) one of which shall bear
the signature and the thumb impression of the applicant on the back, duly
attested by a Gazetted Officer or employer. No candidate shall be admitted to an
examination who cannot produce satisfactory testimonials certifying his
experience, ability, sobriety and general good conduct for the whole period of
his qualifying service. Any break in the period of qualifying service shall be
accounted for. No candidate shall be admitted to an
Examination whose testimonials do not relate to a period of six months or more
during the twelve months immediately preceding the date of application. A testimonials shall clearly state the
capacity in which the candidate was employed, whether as an Apprentice
Engineer, Supervisor, Assistant Engineer or Engineer and the periods of such employment
stating the dates between which the candidate was so employed. (1)
A
testimonial shall be signed by a responsible person with 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. (2)
Candidates
who have undergone a course of training at an Engineering College or Technical
Institution must produce either the diploma of the institution or a certificate
from the Principal or Superintendent of the Institution giving period devoted
in completing the course. (3)
A
testimonial in respect of service on steam-ship, may be signed by the Chief
Engineer and countersigned by the master of the vessel or may be in the form of
a seaman's discharge certificate issued by a Shipping Master. (4)
A
testimonial of service rendered on railway boiler or boilers belonging to a
Government Department or local bodies, shall be signed by & responsible
officer under whom the candidate has directly served and countersigned by the
head of the department concerned. 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 enquiries as he thinks fit to verify the same. If on enquiry the Secretary is satisfied that
any testimonial submitted by a candidate is false in any material particular,
he shall submit his findings to the Chairman of the Board of Examiners who may
by 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 forthwith
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. 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 candidate as
soon as possible. CHAPTER VII AGE AND TRAINING A candidate for a certificate of proficiency
as a Boiler Operation Engineer shall not be less than 23 years of age and shall
not be admitted to the examination unless he proves to the satisfaction of the
Chairman of the Board of Examiners that he has (a)
(i)
successfully completed a full time apprentice engineers' course of atleast
three years in a recognised workshop engaged in making, repairing or operation
of boilers and accessories, or (ii) a degree of diploma in mechanical or
electrical engineering recognised by the Institution of Engineers (India) for
exemption from Sections A and B of their examination; (b)
served
not less than two years as Engineer or Assistant Engineer in the running and
maintenance of a battery of boilers not less than two in number and each of not
less than 93 sq. meters (1,000 square feet) heating surface. Notwithstanding anything to the contrary
contained in Rule 34 the Chairman of the Board of Examiners may in his
discretion allow any candidate to appear for the examination or grant exemption
from any portion of the examination as prescribed in these rule)?. CHAPTER VIII MODE OF EXAMINATION Examination for certificate of proficiency as
a Boiler Operation Engineer shall be of such nature as to test the practical
ability and technical knowledge of the candidate to be in charge of steam
generating plants of all types and pressures in land use. Examination shall be conducted in the
following manner: (a)
a
written examination comprising of one paper on mathematics, one paper on
applied mechanics and one paper on boilers and heat engines set with reference
to the syllabus prescribed in Rule 38; (b)
a
drawing examination, to make within a prescribed time a drawing and/or a sketch
of a boiler or part thereof with reference to clause (c) of Rule 38; (c)
an
oral examination to answer questions appertaining to boiler practice and if
required by the examiner to demonstrate in the examination room or in a
workshop or boiler house his ability to carry out the practical aspects of his
duties in a workmanlike manner. (a)
Mathematics. Ratio and proportion; variation, use of
logarithmic tables; calculation of areas, volumes, quantities and weight,
simple quadratic algebraic equations and their applications; plotting of
curves. (b)
Applied
Mechanics. Units of force, work power, energy and their
relationship, candidates of equilibrium of a system of coplanar forces; centre
of gravity, levers, simple problems on moment of inertia; stress and strain:
Hooke's Law : Young's modulus; modulus of rigidity; simple problem relating to
calculation of direct and bending stresses in different sections and torsoinal
stresses in circular solid shafts; power transmitted by shafts torque;
circumferential and longitudinal stresses in pressure vessels; riveted and
bolted joints; pipe flanges; calculation of working pressure of parts of
boilers and steam pipes in accordance with the Indian Boiler Regulations; 1950. (c)
Drawing. Preparation of working sketches or drawings
of steam engines, boilers, mountings or parts thereof. (d)
Boilers
and Heat Engines. Basic principles of Thermo dynamics; use of
steam tables; description, operation and maintenance of different types of
boilers, economisers and their mountings and fittings description, operation
and maintenance of feed pumps, injectors; feed regulators, water softeners,
feed heaters, air heaters, steam accumulators, and super heaters; fuels and
their characteristic, combustion of fuels, mechanical stokers; burners;
pulveriser, draught fans; boiler scale, its effect on heat transfer, internal
and external cleaning of boilers; degeneration of feed water; pH value;
hardness and alkalinity in feed and boiler water; make-up water; boiler house
instrumentation; efficiency of boilers; working of different types of
reciprocating engines and turbines; station efficiency; reheat; steam piping
layout; expansion bends, supports and heat engines; and the Indian Boiler
Regulations, 1950. A candidate shall secure at least 45 per cent
of the marks in each written paper as well as in the oral and drawing
examinations; but the aggregate shall not be less than 55 per cent of the total
marks in order that he can be awarded a certificate of proficiency under these
rules. CHAPTER IX GRANT OF CERTIFICATE If a candidate passes the examination, his
result will be notified in the official Gazette and he shall be granted a
certificate as soon as practicable after such publication. A certificate of proficiency as a Boiler
Operation Engineer shall be in Form 'B' appended to these rules. An application for endorsement in the
examination for validity in a State other than the State of issue, shall be
made in Form 'A' appended to these rules. Duplicates of all certificates granted under
these rules shall be recorded in the office of the Chairman. Every Certificate granted under these rules
bear a small bust photograph of the holder thereof previously submitted along
with his application under Rule 27 and his signature and thumb impression and
such other particulars as may be required for the purpose of identification. (1)
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 to which, by the record so kept as
aforesaid, he appears to be entitled, which shall have for all purposes same
validity as the original certificate. (2)
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 either immediately or after such period not exceeding
twelve months as the Board may think fit having regard to circumstances of each
case. Application for a duplicate . certificate
shall be made to the Chairman to the Board Examiners with a declaration before
a Gazetted Officer or a Magistrate stating that the certificate granted under
these rules, has been lost or stolen or destroyed or mutilated without fault on
the part of the applicant. 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. (1)
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 of duty on the part of a
Boiler Operation Engineer holding certificate of proficiency under these rules,
he shall either himself make such enquiry or cause it to be made by his
subordinate officer. (2)
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. (3)
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. (4)
The
proceedings of any such enquiry shall be forwarded by the officer conducting
the enquiry where he is not the Chairman of the Board or the Secretary to the
Board of Examiners, for consideration of the Board. When an enquiry is being conducted under Rule
48, the holder of such certificate shall on demand by the officer charged with
the enquiry forthwith surrender his certificate to the said officer pending the
result of such enquiry. The Secretary to the Board of Examiners shall
place the proceedings sent to him under sub-rule (4) of Rule 48 before the
Board of Examiners. The Board at its discretion may allow the certificate to
stand or suspend it for such period as it thinks fit or may cancel the
certificate permanently. The decision of the Board shall be final. CHAPTER X PENALTY The owner of a Boiler or any person who works
or permits or causes the Boiler to be worked at any time in contravention of
Rule 3, 5, 6 or 7 shall be punishable with fine which may extend to one hundred
rupees. These rules shall be in addition to and not
in derogation of the Madhya Pradesh Boiler Attendants' Rules, 1958. [1] Notification No.
6854-1386-XI-A, published in M.P. Rajpatra Part IV(Ga), dated 31-10-1969, page
551. [2] Substituted by No. 23293-5432-XI-A
dated 15-12-1970. [3] Rule 17 renumbered and
sub-rule (2) inserted by S. No. 23293-5432-XI-A, dated 15-12-1970. [4] Substituted by Notfn.
No. F. 2-1-1-98-A-XI, dated 30-9-1999. [5] Substituted by Notfn.
No. F. 2-1-1-98-A-XI, dated 30-9-1999.MADHYA
PRADESH BOILER OPERATION ENGINEERS RULES, 1968