Section 6 in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963
6. Inspectors.
(1)The State Government may, by notification, appoint such persons or such class of persons as it thinks fit to be Inspectors for the purposes of this Act for such local limits or one or more industrial establishments or class of industrial establishments therein as the State Government may specify. Where an Inspector is appointed for one or more industrial establishments or class of industrial establishments, such Inspector and none other shall have jurisdiction over such industrial establishment or industrial establishments or such class of industrial establishments.(2)Every Inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1960).
