Section 17D in The Child Labour (Prohibition And Regulation) Rules, 1988
17D. Duties of Inspectors.
- An Inspector appointed by the Central Government under section 17, for the purposes of securing compliance with the provisions of the Act, shall -(i)comply with the norms of inspection issued by the Central Government from time to time;(ii)comply with the instructions issued by the Central Government from time to time for the purposes of securing the compliance with the provisions of the Act; and(iii)report the Central Government quarterly regarding the inspection made by him for the purposes of securing the compliance with the provisions of the Act and the action taken by him for such purposes.
