Section 34(6) in Occupational Safety, Health and Working Conditions Code, 2020
(6)The appropriate Government may, by notification, appoint for the purposes of establishments as may be notified by that Government, as many Additional Chief Inspector-cum-Facilitator, Joint Chief Inspector-cum-Facilitators and Deputy Chief Inspector-cum- Facilitators or any other officer of any designation as it thinks appropriate, to exercise such powers of the Chief Inspector-cum-Facilitator within his jurisdiction, as may be specified in the notification.
