Section 14(2) in The Punjab Motor Transport Workers Rules, 1963
(2)Notwithstanding anything contained in sub-rule (1), the Government may appoint a Wage Inspector, Labour Inspector or any other officer of the Labour Department of a rank higher than that of Wage Inspector or Labour Inspector as an Inspector for the purpose of section 4.Explanation. - For the purpose of this rule, the expression "recognised university" or "recognised institution" shall mean a university or institution, as the case may be, recognised by the State Government in this behalf.
