Section 14 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
14. Appointment of Inspectors and their powers.
(1)The State Government may appoint Inspectors for carrying out the purposes of this Act.(2)Any inspector may-(a)make such inspection as may appear to him necessary for satisfying himself that the benefits or the soft loan so granted to the beneficiary are utilized in accordance with the provisions of this Act and the rules made thereunder or of any orders issued by the State Government under this Act. For this purpose he may with such assistants, if any, as he considers necessary being persons in the service of the Government, enter at all reasonable hours any premises or place for inspecting any records, registers, documents, and notices required to be maintained and kept under this Act or the rules made thereunder and require the production thereof for inspection and for taking copies, if necessary, and;(b)exercise such other powers as may be prescribed.(3)An Inspector shall for the purpose of giving effect to the provisions of this Act, have the power to-(a)prosecute, conduct or defend before a Court any complaint or other proceeding arising under this Act; and(b)require any employer to supply or send any true copy of any document or information relating to the provisions of this Act and the rules made thereunder.
