Section 12A in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
12A. [ Qualification of Inspectors. [Inserted by G.O. Ms. No. 30, Labour, dated 2nd January, 1960.]
- No person shall be appointed as an inspector for the purposes of the Act unless he possesses the minimum general educational qualifications prescribed for employment in the subordinate service of the Government.]
