Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 16 in The M.P. Boilers Rules, 1969

16. Administrative Control.

(1)[The Chief Inspector shall work under the administrative control of the Director of Industries, Madhya Pradesh and shall submit to him-] [Substituted by Madhya Pradesh Gazette, Part IV, dated 16-6-1972.]
(i)an annual report on the administration of the Act;
(ii)such other reports and returns as may be called for.
(2)The Deputy Chief Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector.
(3)An Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector. He shall ordinarily be appointed to take charge of a specific area.