Section 3 in Jharkhand Lift and Escalators Act, 2017
3. Appointment of officers and officials.
(1)The Government shall, by notification in the Official Gazette, appoint a Chief Electrical Inspector and as many Inspectors other officers and officials, as may be necessary, having such qualifications as may be prescribed, for the purpose of performing the functions assigned to them by or under this Act.(2)The Chief Electrical Inspector shall have general superintendence and control over the Inspectors and other officers and officials in the State and may issue necessary directions for carrying out the purpose of this Act.
