Section 25 in Assam Shops and Establishments Act, 1971
25. Appointment of Inspectors.
(1)The State Government may, by notification in the official Gazette, appoint such officer or such persons or class of persons as they think fit to be Inspectors for the purposes of this Act within such local limits as they may assign to them respectively.(2)The State Government may, by notification in the official Gazette, appoint either the Labour Commissioner or Additional Labour Commissioner of Assam as Chief Inspector for the purposes of this Act.
