Section 42(1) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(1)The Central Government may, by notification, appoint a Gazetted Officer of that Government to be the Director- General of Inspection who shall be responsible for laying down the standards of inspection and shall also exercise the powers of an Inspector throughout India in relation to all the establishments for which the Central Government is the appropriate Government.
