West Bengal Electrical Licensing Rules, 2017

In exercise of the power conferred by sub-section (1) of Section 180 of the Electricity Act, 2003 (36 of 2003) read with regulation 29 of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 and in supersession of the Commerce and Industries Department Notification No. 3560 MP/IR-4/56,dated the 25th October, 1956, as subsequently amended by Notification No. 2588 MP, dated the 29th July, 1959, the Governor is pleased hereby to make, with immediate effect, the following rules, namely:-

Part I Preliminary

Rule - 1. Title, extent and commencement.

(1)     These rules may be called the West Bengal Electrical Licensing Rules, 2017.

(2)     They shall extend to the whole of the State of West Bengal.

(3)     They shall come into force from the date of publication in the Official Gazette.

Rule - 2. Definitions.

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

(a)      "Act" means the Electricity Act, 2003 (36 of 2003);

(b)      "Board" means the West Bengal Licensing Board (Electrical) constituted under rule 3 for carrying out the functions mentioned in Rule 6;

(c)      "Chartered Electrical Safety Engineer" means a person authorized by the Government of West Bengal in terms of regulation 5A of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;

(d)      "Contractor" means an Electrical Contractor licenced under these rules;

(e)      "Form" means form appended to these rules;

(f)       "Licence" means a licence granted to the contractor under these rules;

(g)      "Part" or "Class" means a subject or field to be qualified for obtaining the Workman's Permit or the Supervisor Certificate of Competency or the National Supervisor Certificate of Competency;

(h)     "Permit" means the permit granted under these rules to the Electrical Supervisors including the National Certificate of Supervisor and Electrical Workmen;

(i)       "Regulations" means the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 and the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;

(j)       "Supervisor" means a person holding either the Electrical Supervisor's Certificate of Competency or the National Certificate of Supervisor issued under these rules;

(k)      "Workman" means a person holding an Electrical Workman's Permit issued under these rules.

(2)     Words and expressions used and not defined in these rules but defined in the Act, shall have the same meanings as respectively assigned to them in the Act and the rules and the regulations made thereunder.

Part II Constitution of Board and its meeting

Rule - 3. Constitution of the Board.

(1)     For the purposes of granting of licences to Electrical Contractors, Electrical Supervisor's Certificate of Competency, authorizing Chartered Electrical Safety Engineer and permitting to National Certificate of Supervisor and Electrical Workmen, the Board shall be constituted by the Government of West Bengal consisting of the following members, namely:-

(2)     The Committee may seek assistance from the Chambers of Commerce, academics, legal professionals while accomplishing the works assigned to it.

(3)     A Committee consisting of all the Board Members for taking any decision or policy of the Board shall be regarded as the Full Board Committee of the Board.

(4)     A Committee consisting of 1Ard of total Board Members selected by the President for looking after the works of the Board including examination, granting of licence or any other works of the Board, shall be regarded as the Working Committee of the Board.

Rule - 4. Term of office.

The term of office of members other than ex officio members of the Board, shall be for a period of three years.

Rule - 5. Filling up of casual vacancies.

(1)     If a member of the Board, leaves the State or is absent for a period of more than six months, another person may be appointed in his place for the unexpired portion of his term of office.

(2)     The Board shall have power to act notwithstanding of any vacancy in its membership.

Rule - 6. Functions of the Board.

The functions of the Board shall be as follows, namely:-

(a)      to grant licences to approved Electrical Contractors as per rule 36;

(b)      to conduct examinations for Supervisors and Chartered Electrical Safety Engineer, Electrical Workmen and National Certificate of Supervisors;

(c)      to grant Certificates of Competency to Supervisors and permits to Electrical Workman;

(d)      to grant the National Certificate of Supervisors:

(e)      to authorise the Chartered Electrical Safety Engineer in terms of regulation 5A of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;

(f)       to enquire into allegations of incompetence, negligence, breach of the provisions of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, or malpractice on the part of a Workman, Supervisor, Contractor or Chartered Electrical Safety Engineer holding a permit, certificate, licence or Certificate of Authorisation granted by the Board or breach of a condition of a licence or Certificate of Authorisation on the part of a Contractor or Chartered Electrical Safety Engineer holding a licence or Certificate of Authorisation granted by the Board and take such action in respect of such permit, certificate, license, or Certificate of Authorisation as may be considered necessary; and

(g)      to maintain a Register (electronically and manually) of licensed contractors, authorized Chartered Electrical Safety Engineer and all persons holding Supervisor Certificates of Competency or Workman's permits and

(h)     to carry out the provisions of these rules.

Rule - 7. Meetings of the Board.

(1)     The Board shall meet once in three months and at such other time as may in the opinion of the President be necessary for transacting business, which cannot be disposed of by circulation of papers. At least seven days' notice in advance of all meetings shall be sent to each member.

(2)     Each non-Government member of the Board is entitled to an honorarium, in terms of G.O. No. 94-PO/O/IV/1E-64/2012 dated 14.02.2014, as mentioned in Annexure-VI.

Rule - 8. Quorum.

The President and or the Secretary together with 1Ard members shall form a quorum at any meeting of the Board.

Rule - 9. Chairman of the meeting.

The President or, in his absence, such one of the members present and elected at the meeting, shall be the Chairman of the meeting.

Rule - 10. Duties of the President.

(1)     The President shall have the following duties, namely:-

(a)      to preside over all the meetings of the Board;

(b)      to authorize Chief Electrical Inspector of the Directorate of Electricity, West Bengal to accomplish the procedures to grant/or renew licences, permits and authorizations of Chartered Electrical Safety Engineers;

(c)      to ensure functioning of the Board as per Act, Rules and Regulations and policies framed by the Authority.

(2)     The President may direct the Member-Secretary or any of the officials of Directorate of Electricity to act for or on behalf of him for the necessities as required for the Board.

Rule - 11. Duties of the Member Secretary.

(1)     The Member-Secretary shall have the following duties, namely:

(a)      to oversee the functions of the designated officers or officials mentioned in rule 6 to verify the entries and enclosures, submitted by the candidates or applicants or examiners before placing the same to the Board;

(b)      to place before the Board all applications received for grant or renewal of licences and other permits and certificates of Authorisation;

(c)      to place before the Board all applications received for admission to the examination for Supervisor, Workman and Chartered Electrical Safety Engineer;

(d)      to carry-out all the official functions incidental to these rules as directed by the President from time to time.

(e)      to grant or renew the licences of the applicants duly cleared by the Board.

(f)       to grant or arrange to grant Electrical Supervisory Certificate of Competency and Certificate to Workmen, and to grant or renew, or arrange to grant or renew permits to applicants duly cleared by the Board;

(g)      to conduct examination for grant of Certificate of Competency and other certificates;

(h)     to enquire into violation of any of the provision of these rules on the part of Electrical Contractors, Supervisors and Workmen and to initiate appropriate action as decided by the Board.

Part III Examination conducted by Board

Rule - 12. Examinations, qualification of examiners for Workmen's Permit (W.P) or Certificate of Competency of Supervisors (S.C.C). or National Certificate of Supervisors (N.C.S.) examination and honorarium or remuneration of examiners.

(1)     Examinations either conventional or on-line shall be held by the Board at such places and on such dates as may be notified from time to time in the Kolkata Gazette or in leading newspapers or website of the Department www.wbpower.gov.in.

(2)     Every examination shall be of such a nature as to test the skill and practical knowledge of the candidate for ascertaining his competency and the adequacy of his practical experience to the satisfaction of the Board with the purpose of granting certificates of competency and permits under the regulations.

(3)     Every examination shall be conducted in a place having infrastructure where the candidate's knowledge may be practically tested for skills. Each candidate shall be tested through viva voce also. Also, online method of examination may be adopted once it is implemented by the State Government.

(4)     A Board of Examiners shall be constituted by the Secretary of the Board with concurrence of the President.

(5)     Every examiner for the Workman's Permit, Supervisory Certificate of Competency and National Certificate of Supervisors shall possess a degree in Electrical Engineering from a recognized University or its equivalent examination from the institution recognized by the State or Central Government or a Diploma in Electrical Engineering from the institution recognized by the State Government and/or have passed National Certificate of Supervisor's Examination in Part I and II for general or in Part I and III for Mine Installation.

(6)     The Board shall pay honorarium or remuneration to the examiners for oral and practical tests for the examination of Supervisor Certificate of Competency and Electrical Workman's Permit as per the rate as mentioned in Annexure V.

Rule - 13. Application for admission to the examination.

(1)     Every candidate, for admission to examination for Workman's Permit (W.P.) or Supervisor Certificate of Competency (S.C.C.), shall make an application in Form A and shall forward the application duly filled in/on-line ( wherever applicable) to the Secretary within ten working days after making payment of fees as prescribed in Annexure-IV through GRIPS (Government Receipt Portal System), Collection under the Indian Electricity Rules and Electrical Inspection of Cinemas/Collection under the Central Electricity Authority, CEA (Measures relating to Safety and Electric Supply), Regulations 2010 along with Head of Account 0043-00-103-001 -16.

(2)     The candidate shall submit the following documents with Form A, namely:-

(a)      a self-declaration in own hand writing certifying ability to read and write in Bengali or Hindi or Urdu or Nepali;

(b)      testimonials of practical experience as an Electrical Workman from any Licensed Contractor or Registered Company;

(c)      electrical workmen's Permit, if any;

(d)      a BRN receipt in support of payment of the fee (Annexure-IV); and

(e)      three copies of a recent photograph (size 50.80 mm X 63.50 mm) all of which shall bear his signature on the back.

(3)     The fees paid by a candidate, whose application for admission to an examination has been accepted, shall not be refunded to him on any account; Amount paid in excess of prescribed fees shall not be refunded.

(4)     The Board may allow a candidate, who was prevented from appearing at the examination to appear at the next examination without further payment. In the event of a candidate not appearing at the next examination the application will lapse and the fees will be forfeited.

(5)     The applications of the candidates who have paid less than prescribed fees shall not be considered.

(6)     No application for new or further Workman's Permit will henceforth be entertained from the candidates attaining the age of 60 years and above. In cases for 60 years and above, production/submission of medical fitness certificate is mandatory for renewal of Workman's Permit or Licence. However, any Workman's Permit or Licence of a person is liable to be ceased/canceled upon attaining his age of 65 years.

Part IV Permits to Electrical Workmen

Rule - 14. Examination for permits to electrical workmen.

The examination for permits to Electrical Workmen is intended for operative electrical workmen as distinct from Supervising Electrical Workmen.

Rule - 15. Qualifications.

(1)     Candidates intending to appear in the examination for permits to Electrical Workmen, shall possess the following qualifications:-

(a)      in respect of description mentioned in Parts i(a), i(b) and (ii) of Annexure I, self-certification regarding working experience for a period of two years;

(b)      in respect of description mentioned in Parts (vii) and (viii) of Annexure I, permit relating to high pressure installation work and a valid permit in the corresponding class or classes (iv) and (v), respectively, pertaining to medium-pressure work as mentioned in clause (g) of Annexure I;

(c)      in respect of description mentioned in any other Part of Annexure I, documents or certificates indicating working experience in operation and maintenance for a minimum period of two years in Generation, transmission and distribution companies or electrical installations including factory registered under the Factories Act, 1948 (63 of 1948) and mines and oil field as defined in the Mines Act, 1952 (35 of 1952), where more than 250 Kilo Watt (KW) electrical load is connected/under an electrical contractor licensed under these rules, or received other electrical training as a workman for a minimum period of two years which is considered satisfactory by the Board;

(2)     A candidate for a Workman's Permit shall attain the age not below 20 years as on date of application.

Rule - 16. Syllabus for examination for permits to electrical workmen.

(1)     Candidates for examination for permits to Electrical Workman shall comply with the provisions of rule 13 and shall be examined practically in installation work or practical test on the subjects mentioned in Annexure I along with an oral test.

(2)     No applicant shall be entitled to sit in the subsequent examination until and unless the result of the previous examination is published.

Rule - 17. Grant of Permits to Electrical Workman.

(1)     Every candidate who qualifies the examination for permits to electrical workmen shall be granted a permit in Form C in compliance of the provisions of Right To Public Commission (RTPS) Act, 2013.

(2)     The Board may, after satisfaction of the fact that the qualifications and practical experience of any candidate are such as to justify the grant of a Workman's Permit (W.P) and without requiring any candidate to sit for examination, grant a permit in Form C to the candidate who has fulfilled the requirements mentioned in rule 13.

(3)     The permit granted under sub-rule (2) shall be renewed in every ten years and where the same is not revalidated at all even within six months from the date of its expiry, the said license shall be treated as cancelled. The fee for renewal shall be as mentioned in Annexure IV and shall not be refunded on any account.

(4)     Size and Format of Form C may be varied in case of Computer printing or in the form of displayable ID card as decided by the Board.

Rule - 18. Production of Workmen's Permits (W.P.) for inspection and verification.

The Secretary may require production of permits for inspection and verification and in case of mutilation and/or defacement of or un-authorised entry therein, the same may be placed before the Board with a report for action as the Board may deem fit.

Rule - 19. Renewal.

Certificates of Workman Permit (W.P.) shall be renewed after every ten years. The fee for renewal shall be such as mentioned in Annexure IV and shall not be refunded in any case:

Provided that when the application for renewal together with the certificate and the prescribed fee is not received before the date of expiry of the certificate, a penalty as mentioned in Annexure IV shall be charged for renewal. Renewal of certificates shall be done online once notified by the Board.

Rule - 20. Grant of duplicate Certificate or Permit.

(1)     Where an original Certificate or Permit granted under these rules has been lost or destroyed; the Secretary may, on application, grant a duplicate in compliance of relevant provision of Right to Public Services (RTPS) Act, 2013.

(2)     The grant of duplicate Certificate or Permit shall be done online once notified by the Board. The charge for such duplicate shall be such as mentioned in Annexure IV and shall not be refunded in any case.

Part V Certificate of Competency of Supervisors

Rule - 21. Certificate of Competency of Supervisors.

The examination for certificates of competency of supervisors is intended for electrical workman who will directly supervise installation work.

Rule - 22. Qualifications for Certificate of Competency of Supervisors.

(1)     Candidates for the examination for Certificates of Competency of Supervisors shall comply with rule 13 and such candidate shall have-

(a)      passed Madhyamik Pariksha or its equivalent examination from any recognised board or council;

(b)      passed the examination for electrical workman in the corresponding class;

(c)      minimum of 8 (eight) years of practical experience out of which 2 years as workmen and remaining 6 years in supervising nature of job which is regarded as satisfactory by the Board; and

(d)      attained minimum age of 26 years of age as on the date of application:

Provided that notwithstanding anything contained in sub-rule (1), the Board may permit any person for appearing in the examination for Certificates of Competency of Supervisors:

Provided further that for the purpose of this rule, every candidate who produces a full technical certificate acceptable to the Board from a school or college or institution to the effect that he has satisfactorily completed a course of theoretical and practical electrical installation work or electrical engineering and who, subsequent to the course of practical work, has completed two years practical experience in actual electrical installation work, may be exempted from appearing at the examination:

Provided also that for the purpose of this rule, every candidate who produces a full Degree or Diploma Certificate in Electrical Engineering acceptable to the Board from a college or institution and who subsequent to the Degree or Diploma course has completed one year experience or three years of experience respectively in the field of domestic wiring upto 250 Volt and industrial wiring upto 650 Volt, may be exempted from appearing at Supervisor Certificate of Competency (S.C.C) in Parts 1,2 and 11.

(2)     Degree or Diploma holders shall have to sit for the oral examination and practical test for grant of Supervisor Certificate of Competency on application and payment of requisite fee subject to the condition that the candidates shall have undergone one year experience corresponding to each additional Supervisor Certificate of Competency (SCC) Part.

(3)     Any candidate of advanced age not less than 40 years who has passed any one of-

(a)      Madhyamik pariksha or its equivalent examination; or

(b)      relevant Part of Electrical Workman's Permit examination having at least 10 (ten) years of practical experience which is regarded as satisfactory by the Board, may be allowed to sit for the oral examination and practical test for grant of Supervisor Certificate of Competency on application and payment of necessary fee as mentioned in Annexure IV.

(4)     Relevant working supervisory experience in generation, transmission and distribution companies or electrical installations including factory registered under the Factories Act, 1948 (63 of 1948) and mines and oil field as defined in the Mines Act, 1952 (35 of 1952), where more than 250 Kilo Watt (KW) of electrical load is connected or under a licensed electrical contractor, who has sufficient credentials on execution of related electrical jobs (copies of Work Orders on execution of relevant electrical jobs shall be produced).

Rule - 23. Examination for Certificate of Competency of Supervisors.

(1)     (a) Candidates intending to appear in the examination for Certificate of Competency, shall be examined by oral and practical tests and examination shall normally be conducted through the medium of the English/Bengali/Hindi/Urdu/Nepali, as the case may be.

(b) A candidate may appear or apply for maximum 3 (three) parts at a time.

(c) After coming into force of these rules, no application for new or further Parts for Supervisor Certificate of Competency, shall be entertained from the candidate attaining the age of 65 years. In respect of renewal of such Certificate, candidate of 65 years shall produce a medical fitness certificate. However, in any case Supervisor Certificate of Competency of a person is liable to be ceased/cancelled upon attaining his age of 70 years.

(d) All the candidates applying for Supervisor Certificate of Competency (Degree/Diploma) examination including exempted category shall possess the requisite Degree/Diploma in Electrical Engineering or equivalent from the institutes or colleges recognized by MHRD or UGC or AICTE.

(2)     For the purpose of these rules, all electrical installation work shall be divided as shown under the sub-clause (3). Successful candidates shall be granted a Certificate of Competency for the installation work and such Certificate as granted by the Board shall be conclusive proof that they are competent to supervise.

(3)     The syllabus of the several Parts of the examination to be passed to qualify for a Certificate shall be such as set out below and any candidate may appear for examination for any class of certificate:-

Note 1. - Part 1 is compulsory to all candidates. The passing of the parts stated above are cumulative and progressive. That is the candidate must pass in all the-parts and in the sequence shown.

Note 2. - Certificates endorsed for underground cable work and for work for overhead lines exceeding 250 Volts will be divided into sections A, B and C which are progressive and cumulative. Certificates granted to successful candidates will be endorsed to denote the section or sections in which the candidate has qualified.

(4)     A Board of examiners shall be constituted by the Secretary of the Board upon concurrence of the President for the examination of Supervisor Competency Certificate.

Rule - 24. Syllabus for examination for Certificate of Competency of Supervisors.

(1)     Syllabus for examination for Electrical Supervisor's Certificate shall be by way of written/oral test as decided by the Board, covering subjects of relevant Part as mentioned in Annexure II.

(2)     No applicant shall be entitled to sit in the subsequent examination until and unless the result of the previous examination is published. Failure of the same shall not entitle the candidate to retain necessary Supervisor's Certificate of Competency (SCC) Part.

Rule - 25. Grant of Certificates of Competency to Supervisors.

(1)     Every candidate who qualifies the examination as mentioned in rule 23, shall be granted a Certificate of Competency in Form B:

Provided further that the Board may, without requiring a candidate to sit for the oral examinations and practical tests, grant a Certificate of Competency in Parts 1, 2 and 11 in Form B to a candidate who holds a degree or diploma in Electrical Engineering issued or recognized by the State Government and has a minimum of one year or three years of requisite practical experience respectively.

(2)     Size and Format of Form-B may be varied in case of Computer printing or in the form of displayable Identity (ID) card as decided by the Board.

Rule - 26. Production of Supervisor's Certificates of Competency for inspection and verification.

The Secretary may require production of certificates for inspection and verification in case of mutilation and defacement of or unauthorized entry therein and in such case the same may be placed before the Board with a report for action as may be deemed fit.

Rule - 27. Renewal of Certificate of Competency of Supervisors.

Certificates of Competency shall be renewed in every ten years and where the same is not revalidated at all even within six months from the date of its expiry, the said license shall be treated as cancelled. The licence shall be deemed to be in suspension from the date of expiry till revalidation and the same will be treated as invalid on expiry. The fees for renewal shall be such as mentioned in Annexure IV and shall not be refunded on any account:

Provided that where the application for renewal together with the certificate and the prescribed fees has not been received before the date of expiry of such Certificate, a penalty as mentioned in Annexure IV shall be charged for renewal/revalidation.

Rule - 28. Grant of duplicate for Certificate of Competency of Supervisors.

On being satisfied that an original certificate or permit granted under the regulations has been lost or destroyed; the Secretary may on application grant a duplicate. The charge for such duplicate shall be as in Annexure-IV. and shall not be refunded on any account.

Part VI National Certificate of Supervisors

Rule - 29. Application for admission to or exemption from examination for National Certificate of Supervisors (N.C.S.).

(1)     Every candidate for admission to or exemption from the examination for the National Certificate of Supervisors shall make an application in Form P and forward the application duly filled in to the Secretary, West Bengal Licensing Board (Electrical), together with the following documents:

(a)      testimonials of practical experience in Electrical installation work;

(b)      a true copy of Electrical Supervisor's Certificate of Competent (S.C.C.) or Electrical Workman's Permit (W.P.) if any;

(c)      a challan or receipt in support of payment of the requisite fee (Annexure-IV); and

(d)      three copies of a recent photograph (size 50.80 mm X 63.50 mm) bearing self-signature or thumb impression on their back.

(2)     The fee paid by a candidate as mentioned in Annexure IV, whose application for admission to the examination has been accepted, shall not be refunded to him on any case.

Rule - 30. Qualifications for National Certificate of Supervisors.

(1)     Candidates for the examination for National Certificate of Supervisors shall-

(a)      submit testimonials relating to Higher Secondary or Diploma in Engineering Disciplines or National Council for Training in Vocational Trades (NCTVT) or its equivalent from any recognised board or council; and

(b)      possess approved practical experience of not less than ten years in electrical installation work:

(2)     Notwithstanding anything contained in sub-rule (1) the Board may permit any person for appearing in the examination for National Certificate of Supervisors.

Rule - 31. Examination for National Certificate of Supervisors.

(1)     The examination for the National Certificate of Supervisor shall consist of an oral and practical test carrying 100 marks on following papers:-

(a)      Paper (I) Compulsory: Electricity-Theory(Elementary knowledge);

(b)      Paper (II) Optional: Electricity Utilisation-to be taken by the candidates desiring to qualify for domestic, industrial and other installations;

(c)      Paper(lll)-Optional: Mines installations-to be taken up by the candidates desiring to qualify for electrical installations in mines.

(2)     To pass the examination under the rule, a candidate shall have to secure overall 40% marks in the oral and practical test combined.

(3)     No certificate shall be granted unless a candidate passes in Papers (I) and (II), or Papers (I) and (III) of the common Syllabus. Candidates who have passed in Papers I and III and desire to qualify for mines installations, shall be exempted from reappearing in Paper II.

(4)     The syllabus for the examination for the National Certificate of Supervisor shall be called the common Syllabus for National Certificate of Supervisor and shall be as mentioned in Annexure III.

(5)     After coming into force of these rules, no application for new or further Parts for National Certificate of Supervisor, shall be entertained from the candidate attaining the age of 65 years. In respect of renewal of such Certificate, candidate of 65 years shall produce a medical fitness certificate for renewal of National Certificate of Supervisor (N.C.S). However, in any case National Certificate of Supervisor's Licence of a person is liable to be ceased/cancelled upon attaining his age of 70 years.

Rule - 32. Exemptions.

(1)     (a) If a person has qualified in all the Parts of the Syllabus as mentioned in Annexure II for Electrical Supervisor except Part 12 thereof and has been granted Certificate in that behalf, it shall not be necessary for him to sit for the examination but shall have to satisfy the Board by an interview before the Working Committee (WC) of the Board. If the Working Committee is satisfied with the overall knowledge, experience and awareness etc. of the candidate, such candidate may be granted a National Certificate of Supervisor in Parts I, II and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) on application and payment of necessary fee.

(b) If a person has qualified in all the Parts of the syllabus as mentioned in Annexure II for electrical supervisors except Parts 8 and 12 and has been granted Certificate in that behalf, it shall not be necessary for such candidate to sit for the examination but shall have to satisfy the Board by an interview before the Working Committee (WC) of the Board. If the Working Committee is satisfied with the overall knowledge, experience and awareness etc. of the candidates, such candidate may be granted a National Certificate of Supervisor in Parts I and II of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) without any examination, on application and payment of necessary fee.

(c) if a person has qualified in all the Parts of the Syllabus as mentioned in Annexure II for electrical supervisors except Parts 7(c), 9,10 and 12 and has been granted Certificate in that behalf, it shall not he necessary for such candidate to sit for the examination but shall have to satisfy the Board by an interview before the Working Committee (WC) of the Board. If the Working Committee is satisfied of the overall knowledge, experience and awareness etc. with the candidates, the candidates may be granted a National Certificate of Supervisor in Parts I and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) without examination, on application and payment of necessary fee.

(d) Any candidate holding a Degree in Electrical Engineering from a recognised University and possessing a minimum experience of 10(ten) years or holding a Diploma in Electrical Engineering from institution recognised by the State Government and possessing a minimum experience of 15 (fifteen) years in the practice of Electrical Engineering approved by the Board, may be exempted from passing examinations under these rules but shall have to satisfy the Board in an interview regarding his eligibility for the grant of a National Certificate of Supervisor on application and payment of necessary fee.

(e) Any candidate of advanced age not less than 40 years holding a responsible position in the profession of Electrical Engineering for more than 20 (twenty) years but without holding any Degree or Diploma from a University or an institution recognised by the State Government, may be exempted from passing examination under these rules but shall have to satisfy the Board, in an interview regarding his eligibility for grant of a National Certificate of Supervisor, on application and payment of necessary fee.

(f) Any candidate holding a Supervisor's Certificate of Competency issued by any other State Government not under the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) may be exempted from passing examination under these rules and such candidate may be granted a National Certificate of Supervisor after an interview regarding his eligibility, on application and payment of necessary fee.

(g) Any candidate holding a Supervisor's Certificate of Competency on common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) granted by any other State may be exempted from passing examination under these rules and may be granted a National Certificate of Supervisor by the Board, on application and payment of necessary fee for work to be executed within the State of West Bengal.

(2)     For supervision of electrical installations below ground in gassy mines, persons who hold National Certificate of Supervisor in Parts I and III of the common Syllabus (National Certificate of Supervisor as mentioned in Annexure III) shall have their certificates endorsed for supervising such installation work in gassy mines if they can produce evidence to the satisfaction of the Board, subject to the condition that they have a minimum of six months approved practical experience of electrical installation work in gassy mines below ground.

(3)     Any candidate claiming exemption under this regulation shall be interviewed by the Board and the said Board shall determine if he shall be fully exempted from appearing in oral and practical test only.

Rule - 33. Grant of National Certificate of Supervisors.

(1)     Every candidate who qualifies as required under rule 30, shall be granted a National Certificate of Supervisor in Form Q.

(2)     The Board may, after satisfaction of the fact that technical qualifications and practical experience of the candidate are such as to justify the grant of a National Certificate of Supervisor without requiring him to sit for examination, grant a National Certificate of Supervisor in Form Q to any person who has fulfilled the requirements of rule 29.

(3)     The Board may, without requiring him to appear in an interview or practical test, grant a National Certificate of Supervisor in From Q to a person holding a Degree or Diploma in Electrical Engineering or equivalent qualifications recognized by the State Government and possessing wide range of experience in the practice of Electrical Engineering for over 15 years and holding high technical and managerial position.

(4)     Size and Format of Form Q may be varied in case of Computer printing or in the form of displayable ID card as decided by the Board.

Rule - 34. Renewal.

National Certificate of Supervisor shall be renewed after every ten years. The fee for renewal shall be such as mentioned in Annexure IV and shall not be refunded on any case and when the application for renewal together with the certificate and the prescribed fee is not received before the date of expiry of the certificate, a penalty as mentioned in Annexure IV shall be charged for renewal.

Rule - 35. Grant of duplicate National Certificate of Supervisor.

Where an original certificate has been lost or destroyed, the Secretary may, on application, grant a duplicate certificate. The charge for such duplicate shall be such as mentioned in Annexure IV and shall not be refunded on any case.

Part VII Licence to Electrical Contractors

Rule - 36. Grant and issue of licence to Electrical Contractors.

(1)     The Board shall grant the licenses to undertake electrical installation works initially for a maximum of period of five years to the applicants on fulfilling the conditions as mentioned in sub-rule (3).

(2)     The licence shall be effective from the first day of the succeeding month-after the month in which the application is approved by the Board for granting of such licence.

(3)     A licence to the Electrical Contractor shall be granted by the Board-

(a)      to a person or firm who has in his possession the instrument necessary for carrying out the test for class or classes of work for which he is engaged under such conditions, financial stability and instruments as may be mentioned by the board;

and

(b)      to a person or firm holding a Supervisor's Certificate of Competency for executing or supervising all works undertaken by such person or firm under such conditions, financial stability and instruments as may be mentioned by the Board;

or

to a person or firm employing a Supervisor having a Certificate of Competency and under whose supervision all works are undertaken by such persons or firm under such conditions, financial stability and instruments as may be mentioned by the Board;

(4)     The Board may, after giving opportunity of being heard, refuse to grant such license to any person or firm who in the opinion of the Board is not fit to hold such licence, or has been found guilty of malpractice or negligence in the business of an electrical contractor.

(5)     A Licence shall not be granted to the Supervisor so long as he is employed by a licensed Contractor or as an Electrical Supervisor for carrying out or supervising electrical installation work under regulation 29 (1) of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010.

(6)     If the holder of this license ceases to be in possession of a valid supervisor's certificate of competency, or ceases to retain in his sole employ at least one supervisor holding a valid certificate of competency, this license shall be invalid and if within one month of the license becoming so invalid the certificate of competency concerned is not revalidated or at least one supervisor holding a valid certificate of competency is not engaged, the license shall be deemed to have been cancelled and the holder shall return the same to the Secretary for cancellation.

Rule - 37. Production of Electrical Contractor's Licenses for inspection and verification.

The Secretary may require production of certificates for inspection and verification in case of mutilation and defacement of or unauthorized entry therein and in such case the same may be placed before the Board with a report for action as may be deemed fit.

Rule - 38. Application for Contractor's License.

(1)     An application for a Contractor's Licence shall be made to Secretary in Form D.

(2)     Fees received as mentioned in Annexure-IV along with such applications shall not be refunded to applicants under any circumstances.

Rule - 39. Form of Contractor's License.

(1)     The Electrical Contractor's License shall be in Form E and the grant of License is subject to the conditions as set out therein.

(2)     Size and Format of Form-E may be varied in case of Computer printing or in the form of displayable identity (ID) card as decided by the Licensing Board.

Rule - 40. Register of Contractors.

(1)     A register of all electrical Contractors Licensed under the rules shall be maintained by the Secretary.

(2)     At the time of submission of application for New Contractor Licence in Form `D' and also renewal of the same both Contractor and Supervisor(s) are required to be present personally in the office of the West Bengal Licensing Board (Electrical) or at their camp offices, if any and to produce the relevant Supervisor's Certificate of Competency (S.C.C) Book(s) concerned.

(3)     While recording his joining in any Contractor's firm the concerned Supervisor(s) are to be present personally along with Supervisor's Certificate of Competency (S.C.C) Book in the office of West Bengal Licensing Board (Electrical) or at their camp office, if any, with the respective Contractor.

(4)     For making contractor licence more informative, one photograph (official passport size-colour) of Director or Proprietor or Partner or Secretary or Chairman (of co-operative) or Power-of-Attorney holder etc. shall be attached duly signed in back side with every Contractor license in case of new as well as old (old, in case of renewal).

(5)     For the betterment of service to the society, the new Contractor's license shall be checked and at the time of passing or approval of new Contractor licence or new assignment as the case may be, personal appearance of Contractor and his Supervisor shall be mandatory before the Working Committee or Full Board of the Board.

(6)     In case of Limited companies applying for new Contractor license or modification of earlier Contractor license to the Board, the concerned Managing Director or Chairman or Appropriate authority including Companies Secretaries of that particular company may appear or authorize a person for physical appearance before the Board. If Managing Director or Chairman or Appropriate authority including Companies Secretaries appears personally before the Board and the other directors of that company remain absent, the licence of the concerned limited company may be issued considering the presence of their Managing Director or Chairman or Appropriate authority before the Board. Company Secretaries having accreditation from the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980, may personally receive the licence on behalf of the company after producing relevant papers.

Note. - The expression "authorize or authorization", with its grammatical variation, may include providing authority or authorization by way of registered Power-of-Attorney to someone of own choice within the jurisdiction where the concerned notified person resides or works or by way of affirmation made before the 1st class Judicial Magistrate after affixing photograph of all the persons concerned.

(7)     In case of private limited companies applying for new or modified Contractor licence to the Board and all the Directors cannot manage themselves to appear before the Board, the licencing Board shall condone such actions on productions of a resolution of Board of Directors (BOD) of the company authorizing an officer of the company not below the Company Secretary to appear before the licencing Board.

Rule - 41. Renewal of Contractor's License.

(1)     Every Electrical Contractor's license granted under these rules shall be renewed in every five years'. Applications for renewal together with the license following documents and prescribed fees as mentioned in Annexure IV, shall be submitted to the Secretary before the date of expiry of the license. In the event of failure on the part of a licensed Contractor to renew a licence before the date of expiry, the licence shall become invalid but may be revalidated with original registration number on payment of penalty fees as mentioned in Annexure IV along with an application in Form D. The date of revalidation shall be the date of last renewal:

Provided that submission of an affidavit before Notary Public as to Supervisors' sole employment with the Contractor may be considered as an option for the purpose of renewing of Contractors' licence:

Provided further that applications for renewal of licenses after every five years shall be made along with the following documents:-

(a)      affirmation of Supervisor before 1st class Judicial Magistrate or Notary Public as to their sole engagement or employment with the contractors during the interim period of five years or period applicable. In case a Company does not engage supervisor before releasing their registered supervisor, the license of the said company/Firm will be treated as cancelled and in that case, the contractor may have to revalidate his license after engaging new supervisor upon payment of full license fee;

(b)      valid Trade license from time to time during the interim period of five years;

(c)      test report of the Directorate of Electricity laboratory or any other appropriate National Accreditation Board for Testing and Calibration Laboratories (NABL) accredited laboratory for the Megger, ohm meter, earth tester or insulation tester at the lime of renewal;

(d)      document evidencing payment of testing fee as mentioned in Annexure IV for testing of each instrument (i.e. Megger, earth tester) in Directorate of Electricity Laboratory.

(2)     Applicants for new contractor license and its renewal having supervisor's certificate with Parts for H.V. installation shall possess both 2.5 KV and 1000V or 500 V Meggar and invariably one earth tester as per Central Electricity Authority, CEA (Measures relating to Safety and Electric Supply) Regulations, 2010 as subsequently amended. The Megger or the Earth tester shall be tested by Directorate of Electricity Laboratory or any other National Accreditation Board for Testing and Calibration Laboratories (NABL) accredited laboratory at the time of renewal.

Rule - 42. Grant of duplicate Contractor's License.

A duplicate Licence of an Electrical Contractor granted under this rule shall be issued only upon payment of fees as mentioned in Annexure IV on certification of the loss of the original license by the applicant to the satisfaction of the Secretary of the Board.

Part VIII Miscellaneous

Rule - 43. On-line Services of West Bengal Electrical Licencing Board.

All Applications related to any Service(s) of the West Bengal Electrical Licencing Board are to be submitted through on-line system, once it is notified by the Govt, of West Bengal.

Rule - 44. Procedure for authorization of Chartered Electrical Safety Engineers (CESE).

Procedure for authorization of Chartered Electrical Safety Engineers will be detailed in the subsequent Rules soon after the Guidelines along with the eligibility conditions for authorizing the Chartered Electrical Safety Engineer is framed and issued by the Central Electricity Authority (CEA), Government of India.

Rule - 45. Report of negligence.

(1)     When in the opinion of a person licensed under Part II of the Electricity Act 2003, any work carried out by a contractor licensed under the rules is not in accordance with the Central Electricity Authority (CEA) Regulations, 2010, as amended, and such licensed person desires to bring the facts to the notice of the Board, he shall make a report in writing to the Secretary.

(2)     Further when in the opinion of a person for whom any electrical installation work is being or has been carried out and such work is not carried out by a contractor licensed under the rules is not in accordance with the Central Electricity Authority (CEA) Regulations 2010 as amended, and such person desires to bring the facts to the notice of the Board, he shall make a report in writing to the Secretary.

Rule - 46. Malpractice or infringement of Rules to be reported.

If any person holding an electrical workman's permit or a supervisor's certificate of competency or National Certificate of Supervisor or Certificate of Authorization of Chartered Electrical Safety Engineer or an electrical contractor's license is found by the Board to be guilty of negligence, misrepresentation or deliberate suppression of facts, incompetence or a breach of these rules or of the conditions of his license, the Board may suspend or cancel such permit, certificate, authorization or license. The decision of the Board shall be final.

Rule - 47. Unauthorized entries, mutilations or defacements of Workmen's permits. Supervisor's certificates of Competency and Electrical Contractor's Licenses.

Any mutilation or defacement of any unauthorized entry in, any workman's pemrit or Supervisor's Certificate of competency or National Certificate of Supervisors or Certificate of Authorization of Chartered Electrical Safety Engineer electrical Contractor's license shall make the permit, certificate, authorization or license as the case may be, liable to cancellation by the Board. The decision of the Board in this regard shall be final.

Rule - 48. Electric License to obtain contractor's license.

No electrical installation work shall be carried out by a person licensed under Part II of the Electricity Act, 2003 on a consumer's premises beyond the point of commencement of supply unless he has obtained an electrical contractor's license and employs a staff of supervisors and electrical workmen in compliance with these rules.

Rule - 49. Release of Contractor or Supervisor or Workman.

A Contractor or Supervisor or Workman's Permit holder may disengage himself or herself from any company on the fulfillment of the following steps:-

(a)      he or she shall serve a notice with registered acknowledgement due and the proof thereof shall be submitted to the Board;

(b)      he or she shall affirm before the 1st class Judicial Magistrate Affidavit declaring such disengagement which is to be published in daily newspaper.

Rule - 50. Appeal.

(1)     Any person aggrieved by the order of the Board, may prefer an appeal within a period of thirty days from the date of receipt of the order by him before such person as may be authorized/notified by the State Government.

(2)     The order of the Appellate Authority in this regard shall be final.

Rule - 51. Savings.

Notwithstanding the supersession of the regulations made by the Government of West Bengal under Commerce and Industries Department notification No. 3560 MP/IR-4/56 dated the 25th October,1956 and notification No. 2588 MP, dated the 29th July, 1959,-

(a)      all licences or permits granted under the repealed regulations shall be deemed to be valid till the date of Expiry, the renewal of which is subject to fulfilling of the conditions of licenses under these rules;

(b)      all the candidates declared to have been passed the examination conducted by the Board under the repealed regulations shall be deemed to have passed the examination under these rule.

Annexure-I

Syllabus For Workman Permit (W.P)

(See rule 16)

Candidates for examination for permits to electrical workmen shall comply with Rule 13 and be examined practically in installation work and by an oral & practical test covering any or all of the following subject and the permits of successful candidates will contain a reference to one or more of the classes of wiring referred to in clause (a) to (g) below:-

(a)      Ascertaining the sizes of wires of solid and stranded conductors.

(b)      Use of test lamps.

(c)      Use of bell and battery for sorting out circuits.

(d)      Methods of testing polarity and phasing out circuits.

(e)      Connections and diagrams for distribution boards, ceiling roses, plugs and sockets, lamp holders, Alternating (A.C) and Direct Current (D.C) fans with regulators, and switches (including two-way).

(f)       Wiring of fittings and other domestic consuming devices.

(g)      Installation work of the classes and with the kinds of cables and wires set out below :-

(h)     Methods of erecting aerial lines, bare and covered with insulating material

(i)       The installation of electric bells and indicators operated from electric supply lines.

(j)       Jointing and soldering-

(i)           Making Straight and Tee joints in solid and stranded conductors and soldering them.

(ii)         Making Britannia and other approved joints in bare aerial lines and soldering them.

(k)      Soldering lugs and sockets on wires and cables and finishing off and insulating.

(l)       Testing for faults and measuring insulation resistance.

(m)    Action to be taken and method of treatment in case of a person suffering from electric shock.

Note : (i) Permits endorsed for any of the clauses (vi), (vii) and (viii) shall be divided into sections

"a" for voltage upto 33,000 volts and "b" for voltages exceeding 33,000 volts. Permits granted to successful candidates shall be endorsed to denote the section or sections in which the candidate has qualified".

(ii) The syllabus may be altered, modified or amended from time to time as considered necessary by the Board.

Annexure-II

Syllabus for Supervisors

(See rule 24)

General Notes. –

(1)     The Board reserves the right to amend, alter, or add to, the undermentioned Syllabuses at any time, and without notice.

(2)     Candidates are not expected to have a memorized knowledge of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulation, 2010, but they are expected to be able to apply them and give a reasoned explanation of their meaning in any particular case, so far as electrical installation work is concerned. In the examinations they will be permitted to use a copy of the Regulations.

Part-I Elementary Principles

General idea about Electrical, Magnetic, and Insulating Materials. Electrical parameters.

Purpose of Electrical Control gear, switch, fuse, miniature circuit breaker. Ranges of Low, Medium, High and Extra High Voltage.

Series/Parallel Connections, Ohm’s Law, Electrical Circuit, Power : Active & Reactive.

Current drawn by common household/commercial loads. Line current of single phase motors of different ratings.

Electrical measurement and measuring instruments such as Ammeter, Voltmeter, Energy meter, Insulation tester and Earth tester.

Concepts of power and lighting circuit diagrams.

Purpose of Earthing: Types of Earth electrodes, Earth lead & Earth continuity conductor, leakage to Earth & Protective devices.

Grades & Classes of cables, (wirings for system upto 650 V)

Central Electricity Authority Regulations- General familiarity particularly of Chapter V & VI of the Regulations.

Part-2 Wiring of Systems Upto 650 Volts

Estimation of total load of a system and rating of Main Switch. Distribution through Sub-mains Distribution Boards and Sub-circuits.

Voltage drop in a distribution system of a Medium Voltage installation and its limits. Balancing of loads, Limit of load in a single circuit.

Types and sizes of conductors, Standard wire gauges, effective cross-section. Advantages of stranded conductor.

Current rating of wires and conductors and danger of using under-size conductor and oversize fuses. Earthing of installations: Earthing Practices, Statutory provisions of Earthing. Types & Sizes of Earth connections.

Central Electricity Authority Regulations - General familiarity related to installation work of this part.

Part 1 is compulsory for Part-2 (i.e. For appearing in Part-2 it is compulsory to pass Part-1 or to appear at both Part-1 & 2 at a time).

Part-3 Direct Current (D.C) Apparatus Upto 650 Volts

Central Electricity Authority Regulations-General familiarity related to installation work of this part. Compulsory Group of Parts 1 & 2 for Part 3 (i.e. For appearing in Part- 3 it is compulsory to pass Part-1 & 2 or to appear at Part-1, 2 & 3 at a time).

Part-4 Alternating Current (A.C) Apparatus Upto 650 Volts

Earthing practices, Statutory provisions of Earthing. Types and sizes or Earth connections. Generator, Motor : Types of enclosure. Earthing. Generator Neutral Earthing.

Central Electricity Authority Regulations-General familiarity related to installation work of this part. Compulsory Group of Parts 1 & 2 for Part 4 (i.e. For appearing in Part-4 it is compulsory to pass Part-1 & 2 or to appear at Part-1, 2 & 4 at a time).

Part-5 Installations Exceeding 650 Volts

Earthing Practice; Statutory Provisions of Earthing. Types & sizes of Earth connections. Central Electricity Authority Regulations-General familiarity related to installation work of this part.

Compulsory Group of Parts 1,2,3 & 4 for Part 5 (i.e. For appearing in Part- 5 it is compulsory to pass Parts-1,2,3 & 4)

Part-6 Overhead Lines Exceeding 250 Volts

For (A) Voltages upto 650 volts.

For (B) Voltages upto 33000 volts.

For (C) Voltages exceeding 3 3000 volts.

General practical knowledge of erection under varying climatic conditions, spacing of conductors, the uses of guys, struts, guard wires, safety devices, lightning conductors and arrestors, erection parameters of installations during road crossing, railway and river crossing, Testing of the installation and Earthing.

General familiarity related to Central Electricity Authority Regulations as applicable to such Overhead Lines.

Compulsory Part 1 for part 6A i.e. a candidate must pass Part 1 before appearing in Part 6A Or can appear in both Part 1 & 6A at a time.

Compulsory Group of Parts 1& 6A for part 6B i.e. a candidate can appear at Parts 1, 6A & 6B at a time OR he must pass Part 1 &6A before appearing in an examination for Part 6B.

Compulsory Group of Parts 1, 6A &6B for part 6C i.e. a candidate must pass 1,6A & 6B before appearing in an examination for Part 6C.

Part-7 Underground Cables

For (A) Voltages upto 1100 volts.

For (B) Voltages upto 33000 volts.

For (C) Voltages exceeding 33000 volts.

Poly Vinyl Chloride (P.V.C), Flame Retardant Low Smoke (FRLS),Cross-Linked Polyethylene (XLPE), Paper, Oil-filled, Gas-filled or any other type of cable as applicable for different classes of voltage. Selection of cables.

Practical knowledge of laying in ground, in trays, in pipes; unreeling from cable drum, handling, bending, jointing, plumbing, cable-end boxes, junction boxes and distribution boxes, pillars, joint box compounds and its melting and filling, straight through joints, crimping and end termination for indoor and outdoor type.

General familiarity of the Central Electricity Authority Regulations related to such cables.

Compulsory Part 1 for part 7A i.e. a candidate must pass Part 1 before appearing in Part 7A or can appear in both 1 & 7A at a time.

Compulsory Group of Parts 1 & 7A for part 7B i.e. a candidate can appear at Parts 1, 7A & 7B at a time or he must pass 1 & 7A before appearing in an examination for Part 6B.

Compulsory Group of Parts 1, 7A & 7B for part 7C i.e. a candidate must pass 1, 7A & 7B before appearing in an examination for Part 7C.

Part-8 Mining Installations

(Regulations as required by the department of Mines, Govt, of India)

Candidates for this part must have a minimum of two years experience in electrical installation of mines.

• Type of power and trailing cable used both in underground and open cast mines. Maintenance practice and cable jointing.

• Basic knowledge on Electrical shovel, dragline and field switches.

• Installation and maintenance of electrical winder, haulage, pump and electrical equipments in Coal cutting machine, loader, conveyor, road header, shearer and continuous miner, drill machine and their gate and box.

• Flameproof (FLP), intrinsically safe circuit, voltage limits tor surface and underground installation, specific provision for gassy mines.

• General familiarity of Central Electricity Authority Regulations and Chapter IX related to mines.

Compulsory Group of Parts 1,2,4,6A & 7A for part 8.

A candidate must pass ip parts 1, 2, 4, 6A & 7 A before appearing in an examination for part 8.

Note : (1) Those candidates who desire a certificate for supervising high pressure work below ground must also qualify in part 5.

Note : (2) Any person who holds a certificate for Mining Installations (Below ground) shall also be entitled to supervise surface installations of the nature covered by the syllabus for the parts in which he was qualified.

Note : (3) For the supervision of Electrical installation below ground in gassy mines, persons who hold certificates for supervising electrical installations in mines below ground shall have their certificates endorsed for supervising such installations in "gassy mines" if they can produce satisfactory evidence that they have a minimum of six months' practical experience of electrical installation in "gassy mines" underground.

Part-9 Electric Lifts & Escalators

General principles, installation, maintenance and connection of Alternating Current (A.C.) and Direct Current (D.C.) motors upto 650 volts, various types of controllers/speed controllers and safety devices as used in lifts.

Pre-commissioning test & other protective devices including autorescue device, fire lift. Knowledge of West Bengal lift rules & relevant Indian Standard (I.S) Codes of practice & Central Electricity Authority Regulations, 2010, as amended upto date.

Compulsory Group of Parts 1, 2, 3 & 4 for part 9.

A candidate must pass in parts 1, 2, 3 & 4 before appearing in an examination for part 9.

Part-10 Electric Signs, Electronic Devices Conservation of Electrical Energy

Various types of Electric lamps, Electric signs, luminous tubes, flashers; level of illumination, installation, connection, operation, controls, safety precautions.

Conservation of Electrical energy in residential, commercial and industrial installations. Various types of non-conventional electrical energy sources and their applications.

Central Electricity Authority Regulations-General familiarity related to installation work of this part. Compulsory Group of Parts 1,2,3 & 4 for Part 10.

A candidate must pass in parts 1, 2, 3 & 4 before appearing in an examination for part 10.

Part-11 Wiring For Systems Not Exceeding 250 Volts

Cleat, Poly Vinyl Chloride (P.V.C) casing, lead covered, conduit and armoured cable including Fire Retardant Low Smoke (FRLS) cable, main switches and cut-outs, distribution boards and installations of switches and pre-commissioning test.

Low voltage electric appliances of common use, installation, Earthing, protective devices.

Low voltage overhead lines : General principle of construction, type of poles, length of spans, spacing of conductors, height of conductors, cross arms, guard wires, safety devices. Earthing, lightning conductors and arresters. Pre-commissioning tests.

General familiarity of the Central Electricity Authority Regulations related to installation work of this part. Compulsory Part 1 for Part 11 (i.e. a candidate must appear in Parts 1 & 11 at a time)

Part-12 Installation of Transformer Exceeding 650 Volts but Rating Upto 125 KVA

General familiarity related to installation of Transformer and protective equipments. Compulsory Group of Parts 1, 2,6A, 6B, 7A & 7B for Part 12.

A candidate must pass in parts 1,2, 6A, 6B, 7A & 7B before appearing in an examination for part 12.

A candidate qualifying in part 5 need not qualify further in part 12.

Explanation. - Part 12 is included in the syllabus in part - 5.

Annexure-III

Common Syllabus for National Certificate of Supervisor

(See Rule 31 & 47)

Part I (Paper-1)

Electricity. - Theory (Elementary knowledge).

Principles of Electricity. – Electric pressure, current and resistance, Ohm’s Law, Specific resistance, Laws of resistance and their application for calculating voltage drop. Series and parallel circuits, Practical units of voltage, current, resistance, power and energy. Relation between electrical power unit Kilo Watt (K W) and mechanical power unit Horse Power (H. P.).

Electromagnetism. - Production of Electromotive Force (E.M.F) and Fleming's hand rule. Magnetic, chemical and heating effects of electric current, Magnetic properties of material, Electromagnets and their applications.

Material. – Conductors, non-conductors and insulators, Insulating materials and their relative merits, Transformer oil, Effect of heat and moisture on insulation, Lubricants and their uses.

Different types of wires, cables, switches, circuit-breakers, cut-outs, etc., and their safe-current carrying capacity. Use of tables and data sheets generally given in electrical hand books.

Generation of Electricity. – Natural sources of energy. Types of prime movers, Methods of producing Electro Motive Force, alternating current and direct current.

Alternating Current (A. C) Generators (Alternators). - Essential components and constructional features. Methods of voltage and frequency control. Conditions and methods for synchronizing, Simple associated snitch board and its accessories.

Direct Current (D.C.) Generators. – Essential components and constructional features. Shunt, series and compound dynamos and their characteristics. Causes of sparking.

Interpoles. - Commutators and their maintenance. Carbon brushes - their adjustment and care. Methods of voltage regulation. Conditions for parallel operation, simple associated switch board and its accessories.

Batteries. – Primary cells, Dry cells, Storage or secondary batteries or accumulators and their installation, Lead acid cells, Nickel iron or alkaline cells, Initial and subsequent charging of batteries. Charging circuits and their calculations: Series and parallel circuits, Maintenance of batteries, Use of hydro-meters.

Alternating Current (A.C.) Motors. - Theory of Induction, (squirrel cage and slip ring type) synchronous and commutated motors, their uses, installation method of starting and speed control and reversal of direction.

Direct Current (D.C.) Motor. – Theory of series, shunt and compound would type motors, their uses, installation, method of starting and speed control and reversal of direction.

Alternating Current (AC) circuits. - Knowledge of vectors. Phase and phase difference, resistance. Inductance and Capacitance in an A.C. circuit Periodicity or frequency, Power and Power factor, Single phase and three phase system, Star and delta connections. Phase sequence.

Controlling and Regulating Gear. – Knowledge of various types of switches and circuit breakers and cut-outs, starters, regulators, protective devices for both A.C. and D.C. motors and their wiring with the motors.

Transformation. - Knowledge of single phase and three phase transformers, their construction, maintenance, Phasing out, Parallel working, Auto-transformer. Transformer-tappings, Temperature rise, Instrument transformer.

Transmission & Distribution-

(a)      Overhead lines. - Simple calculations and general principles of construction of low-medium and high pressure lines, size of conductors, length of spans, sag, strength of poles, spacing of conductors, cross area, effects of temperature, wind pressure', ice and snows tension on wire. Insulation brackets, stays, struts, guard wire/and other protective device, Earthing, Lightning arresters and lightning conductors and their testing. Testing and fault location.

(b)      Underground cables. – Simple calculations and general principles of Laying cables direct in ground, in troughs and pipes, handling, bending jointing, plumbing, under- ground and above ground junction boxes, Distribution board and pillars. Joint box compound, melting of compounds, and filling boxes with compounds. Testing and fault location.

Illumination. - Metal filament lamps, Flourescent lamp circuits, High voltage luminous tube sign installation, Photometric units and simple measurements, General requirements of the efficient lighting and its elementary calculations. Street lighting. Time switches.

Safety Rules - Working knowledge of-

(i)           The Central Electricity Authority (Measures relating to Safety and Electric supply) Regulation. 2010, as amended upto date;

(ii)         Wiring Rules;

(iii)       Other Act & Rules such as Disaster Management Act;

(iv)       Working knowledge of computers & computer applications in relevant field;

(v)        Protection and restoration of persons; suffering from electric shock.

Part II (Paper-II)

Electricity-Utilization

Domestic Installations-

Wiring. – Wiring layouts of different types such as cleat, metal sheathed, wood casing and capping. Cab Type Sheathed, conduit and armoured cable for lighting and power installations in residential premises together with the necessary switch gear, Estimates of materials and cost of different types of installations, Wiring of temporary installations and portable appliances.

Circuit Diagrams. - Electrical connections of various circuits for-

(i)           house wiring including those for main and sub-distribution Boards, switches and cut-out etc., together with the load statement for each circuit.

and

(ii)         Lifts with their safety devices.

Apparatus. – Installation and maintenance of heaters, cookers, refrigerators, and other domestic appliances electric bells and indicators, small motors for pumps and electric lifts.

Energy Measurement and Charges. - Energy meters both Direct Current. (D.C.) and Alternating Current (A.C.) for house service. Simple calculations relating to cost of energy, Elementary knowledge of methods of charging for energy.

Testing and Fault Attendance. – Detection and location of faults in domestic appliance and wiring installations, Insulation and continuity tests, rectification of faults. Tests for insulation resistance to earth. Earth testing.

Protective Devices. - Elementary knowledge of the use of fuses and cut-outs, Earthing of domestic appliances, motors etc.. Use of Lightning arrestors.

Industrial installations,-

Wiring. – Wiring layouts of different types such as cleat, wood casing and capping. Metal sheathed, Cab Tyre Sheathed, Conduit and armoured cable for lighting and power installations in industrial premises together with the necessary switch gear. Estimates of materials and cost of different types of installations. Wiring of temporary installations and portable appliances.

Circuit Diagrams. - Electrical Connections for-

(i)           Direct Current (D.C.) and Alternating Current (A.C.) Generators, Switch-Boards, transformers etc.;

(ii)         Main and sub-distributing boards with circuit breakers, Switch-fuse units, with load statement for each circuit;

(iii)       Direct Current (D.C.) and Alternating Current (A.C.) motors, their starters, regulators;

(iv)       Battery charging equipment;

(v)        Converting machinery;

(vi)       Lifts with their safety devices.

Pump installations. - General principles and elementary calculations of head, power and energy requirements.

Apparatus. – Installation and maintenance of generators, electric motors, electric lifts, electric furnaces, electric welding plants, haulage and winding machines, cooling and heating appliances. Power and Energy measurement and Charges – Measurement of Power, Watt-Meters, Energy Meters, both Direct Current (D.C.) and Alternating Current (A.C), Power factor correction by capacitors.

Simple calculations relating to cost of power and energy, Elementary knowledge of methods of charging for demand and energy.

Testing and Fault Attendance. - Detection and location of faults in Direct Current (D.C.) and Alternating Current (A.C.) Generators, Motors, Overhead distribution lines and underground cables, electric instruments and apparatus and wiring installations; Rectification of faults, Insulation and continuity tests. Test for insulation resistance to earth, Earth testing.

Protective Devices. - Elementary knowledge of earthing of Generators, Motors, Machines, installations and appliances. Use of lightning arresters, fuses, including higher rupturing capacity fuses, cut-outs, circuit breakers, Overload and no-volt protection, thermal trips. Field breaking switches and over-speed protection.

Paper III Mine Installations

Wiring. - Wiring layouts of different types such as cleat, lead covered, cab type sheathed for lighting purposes and armoured cables for power installations. Different types of trailing cables and their use.

Circuit Diagrams. - Electrical connections for -

(i)        Direct Current (D.C.) and Alternating Current (A.C.) generators, switch boards, transformers etc.,

(ii)      Distribution boards with circuit breakers, switch fuse units and gate-end switches.

(iii)    Direct Current (D.C.) and Alternating Current (A.C.) Motors, their starters and regulators.

Apparatus –

(i)           Installation and maintenance of -

(a)      Electrical, winders, haulages and pump units, their control gears and starters.

(b)      Rectifiers, rotary convertors and electric locomotives.

(c)      Portable and transportable machineries-Coal cutting machines, loaders, conveyers. Gate-end switches, drill panels with drill units and their control systems.

(ii)         General principles and elementary calculations of load. Power and energy consumption in pumping, hauling and winding installations and other working face machineries.

Power and Energy Measurement and Charges. – Measurement of Power, Watt Meters, energy meters both Direct Current (D.C.) and Alternating Current (A.C.) Power factor correction by capacitors. Simple calculations relating to cost of power and energy. Elementary knowledge of methods of charging for demand and energy.

Testing and Fault Attendance. - Detection and location of earth or other faults in electrical apparatus and cables. Insulation and continuity test, Rectification of faults, Test for insulation resistance to earth, Testing of leakage protective device, Earth testing.

Protective Devices. – Elementary knowledge of earthing of metal frames of Machineries. Use of Fuses, Overload, no-volt and earth leakage protection of circuit breakers.

Electricity Regulations. - Working knowledge of-

The Central Electricity Authority (Measures relating to safety and power supply) Regulation, 2010 with particulars reference to Chapter IX.

Notes: Candidates desiring to qualify only for electrical installations in Mines need not appear for compulsory section under part - II, however, Part -1 is compulsory for such candidates also:

Annexure – IV

Fees

Note: - 1. For Electrical Contractor, Meggar testing to be done once in five years at the time of renewal of Contractor Licence.

2. Initially copy of purchase invoice and manufacturer's test certificate of the meggar to be submitted while applying for Contractor Licence. In case of induction of old meggar that should be tested from National Accreditation Board for Testing and Calibration Laboratories (NA BL) accredited Laboratory.

3. In case any license is not at all renewed beyond six months from the date of its expiry, then the licence will be treated as cancelled.

Should a passed candidate desire to qualify, subsequently fora class other than that for which a certificate or permit has been granted, he will be permitted to appear in the examination for the parts concerned and will be charged the additional fee or fees.

Similarly, those who apply for exemption from the Supervisors' examination and who have been granted a certificate for one class, or more classes may apply with the requisite fee for examination in any other additional class or classes.

(ii) Candidates will be supplied with a copy of the pass list as soon as it is available. No reply will be issued to applications made before hand, as the information will be available in the website of the Department www.wbpower.gov.in.

(iii) Apart from the issue of the pass list no correspondence will be entered into in respect of the results of the examination

(iv) All fees for examinations, permits, certificates, contractors' licenses and the annual renewal thereof, and any other fees leviable under these regulations shall be paid through GRIPS into a Government Treasury in the State of West Bengal.

Annexure-V

Examiner's Fee

Annexure-VI

Honorarium for Board Members/President

(ii) Printed copies of these Rules in Bengali and English may be obtained on payment from the West Bengal Government Press, 38, Gopalnagar Road, Alipore, Kolkata-700027 and the sales office, New Secretariat Building, 1, K.S.Roy Road, Kolkata-700001.

(iii) Form of application for examination and Contractors' Licenses may be obtained from the office of the Secretary, West Bengal Licensing Board (Electrical), 11 Netaji Sub has Road, Kolkata-700001.

Form A

(See rules-13)

Application For Admission to Examination

(Particulars to be entered in English)

(Read Annexure-I/Annexure-II & notes before tilling in this form)

I hereby declare that the particulars stated above are correct and true to the best of my knowledge.

I attach a BRN receipt No ........................... dated ................................. for Rs ............................................

Date of Application

Signature of applicant

Notes: - (1) The examination fee must be paid through GRIPS (Government Receipt Portal System) in the State of West Bengal. The fee for the examination for supervisors is Rs. 800/- (eight hundred) only for only two parts at a time and Rs. 400/- (four hundred) only for each additional part thereof and that for the electrical workmen is Rs. 200/-(two hundred) only per class as set out in clause (1) of Rule 13.

Every application must be accompanied by a Bank Receipt Number (BRN) receipt of the fee payment.

(2) Three copies o fa recent photograph of the applicant (Size 50.80 mm X 63.50 nun)must accompany the application with the applicant's signature or thumb impression on the back of each photograph.

(3) Any person making false statements for the purpose of admission to the examination renders himself liable for prosecution.

(4) Incomplete applications are liable to be rejected.

(5) If additional space is required for items 3 and 4 on the face of this form a separate sheet of paper may be used and attached to the form.

(6) Application must be accompanied with the relevant documents as per the relevant Rules.

Form – B

Government of West Bengal

Electrical Supervisor's Certificate of Competency

(See rule 25)

This certificate is to be renewed every ten years and must be returned on demand by the Secretary.

[Not transferable or renewable by any authority other than the West Bengal Licensing Board (Electrical)]

This ceztificate of or Competency is granted to …......................................................................... S/o …................................................................... of …............................................................................. Pin No …........................................................................... by the West Bengal Licensing Board (Electrical), subject to the Rules made by the Government of West Bengal under Power & NES Department, West Bengal Notification No. …................................................................................................. and authorises him to supervise the electrical installation work described on page 4 of this certificate, for the purpose of Regulations 3(3) & 29 (1) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010, as amended, but does not authorise him to undertake electrical installation contracts, unless the holder also possess a valid contractor’s license.

Secretary

West Bengal Licensing Board

(Electrical).

President

West Bengal Licensing Board

(Electrical).

Date of issue …....................................... 20 …...............................

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

Name ….............................................................

Date of examination ....................................................

Venue of examination …..................................................

*If exempted from examination, date to be stated here.

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

N.B:- Every change of address to be entered and notified to the Secretary.

Every change of employer is to be similarly notified.

N.B:- Every change of address to be entered and notified to the Secretary.

Every change of employer is to be similarly notified.

Change of Address

Photograph with signature of Certificate holder

This certificate is to be carried on the holder’s person.

Form-C

Government of West Bengal

Electrical Workmen's Permit

(See rule 17)

This permit into be renewed every ten years and, must be returned on demand by the Secretary.

(Not transferable or renewable by any authority other than the Licensing Board, West Bengal).

This permit is granted to ….................................................................................

S/o .......................................................................... of ................................................................................

............................................................................. Pin No ..........................................................

by the Licensing Board, West Bengal, subject to the Rules made by the Government of West Bengal under Power & NES Department, West Bengal No …............................................. and authorises him to carryout under, supervision wiring work described on pages 3 and 4 of this permit, for the purpose of Regulation 3(3) & Regulation 29(1) of the Central Electricity Authority(Measures relating to Safety & Electric Supply) Regulations,2010, as amended, but does not authorise him to supervise electrical installation work or to undertake electrical installation contracts.

Secretary,

West Bengal Licensing Board

(Electrical).

President,

West Bengal Licensing Board

(Electrical).

Date of issue …..................................................................... 20 …..............................................................

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

Name ….................................................................................

Date of examination .....................................................................................

Place of examination ….......................................................................................

N.B:- Every change of address to be entered and notified to the Secretary.

N.B. Every change of address to be entered and notified to the Secretary.

Photograph with signature of Certificate holder

This certificate is to be carried on the Holder's person.

Form-D

Application for an Electrical Contractor's License

(Particulars must be entered in English)

(See rule 38)

Particulars of the testing instruments in my/our possession arc set out overleaf.

I/We attach a chalan/money order receipt No. ….................................., dated ….....................................for Rs. 10000/-

l/We hereby declare that the particulars stated above are correct to the best of my/our knowledge.

I/We hereby also declare that I/We have in my/our possession a latest copy of the “Rules under Regulations 29 (1) & 3(3) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended and that I/We fully understand the terms and conditions under which an electrical contractor’s license is granted, a breach of which will render the license liable to cancellation.

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

Designation ….................................

Date .......................................

Notes: - (1) Any person who makes, procures to be made or assists in making any false statement for the purpose of obtaining for himself, or any other person an Electrical Contractor's license shall render himself liable to prosecution.

(2) Items 1,2,3 and 4 must be completed in block letters.

(3) If additional space is required for completing items Nos. 5 and 6 of this application, a separate sheet of paper may be used and attached in this form.

(4) The minimum requirement for testing instruments is possession of a 500 volts ohmmeter.

Testing Instruments in My/Our Possession

Dated: .............................................

Signature: ..................................

For Office use Only

M/S …......................................................................... of …................................................................................................................................................... has applied for new Contractor’s Licence by depositing fees vide receipt No. …............................................................... date …................................................................... with following documents :-

The test report of Meggar is satisfactory. Put up to working committee for decision please.

Secretary

----------------------------------------

West Bengal Licence Board (Electrical)

Form- E

Government of West Bengal

License to Electrical Contractors

(See rule 39)

This license is to be renewed every five year and must be returned on demand by the Secretary.

Registered No.

Mr./Messrs.

Is/are hereby authorised to carryout electrical installation work in the State of West Bengal. This license is issued subject to the compliance with the conditions set out on the reverse, and also to the continued compliance with the conditions set out in Rule 38 of the Rules under Regulations 29 (1)&.3(3 )of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended up to date.

Power& N ES Department, West Bengal …............................................................................... 20 ….......................................

Secretary

Licensing Board.

President

Licensing Board.

Conditions

(1)     All electrical installation work coming within the purview of Regulation 29( I) & 3(3) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended undertaken by the holder of this license shall be carried out under the direct super-vision of a person holding a valid certificate of competency and at least 50 percent of the electrical workmen employed on any such work shall be in possession of valid permits issued under Rules 25 & 17 of these Rules.

(2)     The holder of this license shall maintain a register of supervisors and workmen in the form below and shall produce the register for inspection on demand by an Electric Inspector or other person authorised in this behalf by the Licensing Board.

(3)     Every contract for electrical installation work coming within the purview of Regulation 29 (1) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended undertaken by the holder of this license shall be in writing and he shall be held responsible for the suitability of materials used. Before commencing any work the value of which exceeds Rs. 20000/- inclusive of cost of materials and labour charges, he shall notify the Secretary.

(4)     On the completion of any electrical install work coming within the purview of Regulation 29 (1) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended a test report in the form prescribed by the Board shall be submitted by the holder of this license to the Secretary. The report shall be signed by the supervisor under whose supervision the work has been carried out, and countersigned by the holder of this license who shall be wholly responsible for the due execution of the work.

(5)     If the holder of this license ceases to be in possession of a valid supervisor's certificate of competency, or ceases to retain in his sole employ at least on supervisor holding a valid certificate of competency, this license shall be invalid and if within one month of the license becoming so invalid the certificate of competency concerned is not revalidated or at least one supervisor holding a valid certificate of competency is not engaged, the license shall be deemed to have been cancelled and the holder shall return the same to the Secretary for cancellation.

(6)     If the holder of this license accepts an employment under any other firm or person for the purpose of carrying out or supervising any electrical installation work coming within the purview of Regulation 29(1) of the Central Electricity Authority (Measures relating to Safety and Electric supply) Regulations, 2010 as amended this license shall be invalid and the holder shall return the same to the Secretary for cancellation.

(7)     This license shall be invalid if the holder thereof ceases to have in his possession the instruments necessary for carrying out the tests prescribed for the class or classes of work upon which he is engaged.

(8)     The holder of this license shall send intimation to the Secretary of the Licensing Board in writing within the periods specified below as to every change of- (1) address of the place of business within two months of such change; (2) proprietor within seven days of such change; or (3) agent or manager (in case of a limited company) within seven days of such change and shall also send similar intimation as to dissolution of partnership within seven days of the date of such dissolution.

Form of Register of Supervisors and Workmen in the employ of holding contractor's

License No. of (See Rule 42)

Form -P

Application For Admission To/Exemption From Examination For National Certificate of Supervisor

(See rules 29 & 32)

(Particulars to be entered in English)

I hereby declare that the particulars stated above are correct and true to the best of my knowledge.

I attach a Bank Receipt No. …................................................... (BRN)No …..........................................................,dated for Rs …..........................................................

Date of Application

Signature of applicant.

Form – Q

Government of West Bengal

National Certificate of Supervisor

(See Rule 33)

This certificate is to be renewed every ten years and must be returned on demand by the Secretary.

[Not transferable or renewable by any authority other than the West Bengal Licensing Board (Electrical)]

This National Certificate of Supervisor is granted to …............................................................................................................................................................... of ….................................................................................................................................................................... Pin No .............................................................................................................................

by the West Bengal Licensing Board (Electrical), subject to the rules made by the Government of West Bengal under Power & NES Department, West Bengal Notification No ....................................................................... dated the .................................................................................. and authorises him to supervise the electrical installation work described on page 4 of this certificate, for the purpose of Regulations 3(3)& 290) of the Central Electricity Authority (Measures relating to Safety & Electric Supply) Regulations, 2010 as amended, but does not authorise him to undertake electrical installation contracts, unless the holder also possess a valid contractor's license.

Secretary,

West Bengal Licensing Board

(Electrical).

President,

West Bengal Licensing Board

(Electrical).

Date of issue …............................................................. 20 ….......................................

Registered No. .............................................. Name .............................................................................

Date of examination .................................................................................

Venue of examination ….............................................................................

*If exempted from examination, date to be stated here.

N.B:- Every change of address to be entered and notified to the Secretary. Every change of employer is to be similarly notified.

Endorsements

Photograph with Signature of Certificate Holder

This certificate 's to be carried on the holder's person.