Indian Boilers Act, 1923

29. Power to make rule

The State Government may, by notification in the Official Gazette, make rules consistent with this Act and the regulations made thereunder for all or any of the following purposes, namely :-

(a) for prescribing the qualifications and duties of the Chief Inspector, ⁴⁹[of Deputy Chief Inspectors] and of Inspectors, ⁵⁰[***] for prescribing or constituting authorities to which they shall respectively be subordinate, and the limits of the administrative control to be exercised by such authorities;

(b) for regulating the transfer of boilers;

(c) for providing for the registration and certification of boilers in accordance with the regulations made under this Act;

(d) for requiring boilers to be in charge of persons holding ⁵¹[certificates of proficiency or competency], and for prescribing the conditions on which such certificates may be granted;

(e) for prescribing the times within which Inspectors shall be required to examine boiler under section 7 or section 8;

⁵² (f) for prescribing the fees payable for the issue of renewed certificates, for the inspection and examination of boilers or parts thereof or drawings for steam-pipes, for the testing of welders or for any other matter which, in the opinion of the State Government, would involve time and labor and prescribing the method of determining the amount of such fees in each case;]

(g) for regulating inquiries into accidents;

(h) for constituting the appellate authority referred to in section 20, and for determining its powers and procedure;

(i) for determining the mode of disposal of fees, costs and penalties levied under this Act; and

(j) generally to provide for any matter which is, in the opinion of the State Government, a matter of, merely. local importance in the State;

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