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State of Punjab - Section

Section 16 in The Punjab Factory Rules, 1952

16. [ Qualifications of Inspector of Factories. [Added by Punjab Government Gazette Legislative Supplement Part III dated 30.8.1996 after renumbering the existing Rule 16 as Rule 16-A.]

- No person shall be appointed as an Inspector of Factories for the purpose of the Act, unless he possesses the qualifications specified for an Inspector of Factories in the Punjab Labour (Class II) Service Rules, 1982 as amended from time to time.]