In pursuance of the regulation 29 of the
Central Electricity Authority (Measures relating to Safety and Electric Supply)
Regulations, 2010, the Government of Maharashtra hereby makes the following
rules to amend the rules and conditions for issuing Certificate of Competency
under regulation 29 of the Central Electricity Authority (Measures relating to
Safety and Electric Supply) Regulations, 2010, issued vide the Government
Notification, Industries, Energy and Labour Department, No. Misc.
2016/CR-123/Energy-5, dated 2nd January 2017 published in the Maharashtra
Government Gazette, Extraordinary No. 3, Part IV-A, dated the 3rd January 2017,
namely: For rule 1 of the Rules and Conditions for
Issuing Certificate of Competency under regulation-29 of the Central
Electricity Authority (Measures relating to Safety and Electric Supply)
Regulations, 2010 (hereinafter referred to as " the Principal Rules
"), the following rules shall be substituted, namely: "1. Short title. These rules shall be called the Maharashtra
Electrical Licensing Board Rules, 2017. 1A. Licensing Board. Licensing Board means the Board constituted
under rule 2.". In the rule 3 of the Principal Rules, (a)
for
clause (a), the following clause shall be substituted, namely: "(a) to grant
license to the Electrical Contractors except those to whom the license shall be
granted by the Electrical Inspector under his jurisdiction: '' ; (b)
for
clause (c), the following clause shall be substituted, namely: "(c) to grant
certificate of Competency and Permit to Supervisor and Certificate and Permit
to Electrical Wiremen except those to whom the license shall be granted by the
Electrical Inspector under his jurisdiction where the applications received by
him in FORM- A and FORM-B1 ; " ; In rule 6 of the Principal Rules for clause
(b) the following clause shall be substituted, namely: "(b) to grant
license to Electrical Contractors except those to whom the license shall be
granted by Electrical Inspector under his jurisdiction and to grant Certificate
of Competency and Permit to Supervisor and Certificate and Permit to Electrical
Wiremen except the ones granted by Electrical Inspector under his jurisdiction
where the applications received by Electrical Inspector in FORM-A and FORM-B1 ;
'' . In rule 8 of the Principal Rules, (a)
for
clause (b), the following clause shall be substituted, namely: "(b) grant
Permit to Wireman on behalf of the Board except those to whom the license shall
be granted by Electrical Inspector under his jurisdiction where the
applications received by Electrical Inspector in FORM -B1 ; '' ; (b)
clause
(c) shall be deleted ; (c)
for
clause (d) the following clause shall be substituted, namely: "(d) scrutinise
application of new Electrical Contractor license in FORM-N submitted through
the concerned Electrical Inspector of the District and submit it to the
Licensing Board ; " ; In rule 9 of the Principal Rules, (a)
for
the clause (b), the following clause shall be substituted, namely: "(b) to
countersign the license to be given on behalf of the Board to the Electrical
Contractor where application is submitted in FORM-N received from
Superintending Engineer and to Electrical Supervisor and Wireman who are
declared qualified in the examination conducted for issuing Certificate of
Competency and Permit to Electrical Supervisor and Certificate and work Permit
to Electrical Wiremen ; '' ; (b)
for
the clause (c), the following clause shall be substituted, namely: "(c) to inform
all the Electric Supply Companies, all Superintending Engineers and all
Electrical Inspectors and Electrical Contractor Associations, of all licenses
issued or change in address or change in Electrical Supervisors or change in
Partnership, by the Board and publish the same on the official website including
those Contractors' Licenses, Certificate of Competency and Permit issued to
Electrical Supervisor and Certificate and Permit issued to Electrical Wiremen
issued by the Electrical Inspector under his jurisdiction ; ''. In the rule 10 of the Principal Rules, (a)
for
the clause (b), the following clause shall be substituted, namely: "(b) to receive
and scrutinise all applications under his jurisdiction for new Electrical
Contractor licenses and grant licenses in FORM-L1 to those a person or a firm
on behalf of Licensing Board who himself holds a Certificate of Competency and
Permit of Electrical Supervisor and personally executes or supervises all work
undertaken by him, and also to scrutinize and forward the applications to the
Superintending Engineer, where the Electrical Supervisor is employed with the
Applicant. The list of all licenses issued to Electrical Contractor by the
Electrical Inspector under his jurisdiction shall be sent to Licensing Board
through Superintending Engineer of respective Regional Electrical Inspection
Circle for the purposes of clause (c) of rule 9 ; " ; (b)
for
clause (c), the following clause shall be substituted, namely: "(c) to receive
and scrutinise all the applications under his jurisdiction for renewal of
Electrical Contractor Licenses and renew licenses on behalf of Licensing Board
in FORM-L1 to those a person or a firm who himself is Electrical Supervisor,
and, forward the applications where Electrical Supervisor is employed with
applicant holding a certificate of Competency and Permit.". (c)
for
clause (d), the following clause shall be substituted, namely: "(d) to receive
and scrutinise all the applications under his jurisdiction for exemption as
well as examination for the Electrical Supervisor and Wiremen and grant the
Certificate,-- (i)
in
FORM-F1 and Permit in FORM-H1 to applicant in respect of Electrical Supervisor
under his jurisdiction for applications received in FORM-A ; and (ii)
Certificate
in FORM-I and Permit in FORM-J to Applicant in respect of Wiremen under his
jurisdictions for applications received in FORM-B-1 ; (iii)
and
submit all other application received in FORM-C and FORM-D to the Superintending
Engineer after due scrutiny. The list of all certificates issued by Electrical
Inspector shall be submitted to Licensing Board through Superintending Engineer
of respective Regional Electrical Inspection Circle for the purposes of clause
(c) of rule 9 ". For rule 22 of the Principal Rules, the
following rule shall be substituted, namely: " 22. Grant of
Certificate of Competency and Permit of Electrical Supervisor: Every candidate who passes the examination
shall be granted a Certificate of Competency in FORM-G and Permit in FORM-H by
the Board and Candidates exempted from appearing for the Electrical
Supervisor's examination shall be granted Certificate of Competency in FORM-F1
and Permit in FORM-H1 by the Electrical Inspector of the respective
Jurisdiction ". for rule 23 of the principal Rules, the
following rule shall be substituted, namely: "23. Grant of
certificate and permit in certain cases: Candidates exempted from appearing for the
Wireman examination shall be granted Wiremen's Certificate in FORM-I and Permit
for Wiremen in FORM-J by the Electrical Inspector of the respective
Jurisdiction ". In the Rule 26 of the Principal Rules, for
the words " Superintending Engineer " the words " the Electrical
Inspector " shall be substituted. In rule 27 of the Principal Rules, for the
existing proviso, the following provisos shall be substituted, namely: "Provided that in case of person or firm
having a Supervisor under his employment holding a certificate of Competency
and Permit under whose direct Supervision all electric works undertaken by him
is being carried out, the Board may refuse to grant such license: Provided further that, in case, a person or
firm, where Electrical Supervisor License has been issued by the Electrical
Inspector, then, the Electrical Inspector may refuse to grant such license
citing reasons for refusal. On such refusal the applicant may make an appeal
before the Board within sixty days from the date of receipt of such refusal.". For the Rule 28 of the Principal Rules, the
following rule shall be substituted, namely: "28. Form of
Electrical Contractor License: The Board shall grant Electrical Contractor
License in FORM-L and the Electrical Inspector shall grant an Electrical
Contractor's License in FORM-L1.". In sub-rule (1) of the rule 38 of the
Principal Rules, the following shall be substituted, namely: "(1) A register
of all licensed Electrical Contractors shall be maintained by the Secretary of
the Board and by the Electrical Inspector for those Electrical Contractor's
licenses issued by them in their respective offices''. In rule 40 of the Principal Rules, after the
word "Secretary" the words "or the Electrical Inspector as the
case may be" shall be inserted. After FORM-F appended to the Principal Rules,
the following Form shall be inserted, namely: FORM-F 1 After FORM-H appended to the Principal Rules,
the following form shall be inserted, namely: FORM-H 1 For FORM-I appended to the Principal rules,
the following Form shall be substituted, namely: FORM- I For FORM-J appended to the principal Rules,
the following Form shall be substituted namely: FORM- J After FORM-L appended to the principal rules,
the following Form shall be inserted, namely:MAHARASHTRA
ELECTRICAL LICENSING BOARD RULES, 2017
PREAMBLE