Section 211(9) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(9)The authority or the enquiry officer holding an enquiry may authorise any person, being an officer of the State Government, to assist such authority or enquiry officer where necessary, for the purpose of conducting the enquiry, and the officer so authorised may enter the premises of the concerned establishment during working hours inspect the records relevant to such enquiry, investigate and take such evidence as may be required to conduct such enquiry.
