Section 3 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
3. Powers of Inspectors.
- In addition to the powers conferred by section 5 of the Act, an Inspector shall, for the purpose of giving effect to the provisions of the Act, have power to do all or any of the following things, that is to say,-(i)to satisfy himself at each inspection that the prescribed registers and forms are properly maintained;(ii)to point out all such defects or irregularities as he may have observed and to give orders for their rectification and to record and furnish to the employer a summary of the defects or irregularities and of his orders;(iii)to note how far the defects pointed out at previous inspections have been removed and how far orders previously issued have been complied with;(iv)to require any employer to supply OR send any return or true copy of any document or information relating to the provisions of the Act;(v)to prosecute, conduct or defend before a Court any complaint or other proceedings arising under the Act.
