Section 7 in The Indian Electricity (West Bengal Amendment) Act, 1994
7. Amendment of section 36. -
For sub-section (1) of section 36 of the principal Act, the following sub-section shall be substituted :-"(1) The State Government may, by notification in the Official Gazette, appoint duly qualified persons to be Chief Electrical Inspector, Joint Chief Electrical Inspector, Deputy Chief Electrical Inspector, Electrical Inspector and Assistant Electrical Inspector, who shall, upon such appointment, exercise the powers and perform the functions of an Electrical Inspector under this Act within such areas or in respect of such class of works and electric installations and subject to such restrictions as the State Government may direct.".
