Section 48 in The Maharashtra Shops and Establishments Act, 1948
48. Appointment of Inspectors.
(1)Every local authority shall appoint a sufficient number of persons with the prescribed qualifications as Inspectors for the area subject to its jurisdiction as it may deem fit for the purpose of carrying out the provisions of this Act.(2)In areas which are not subject to the jurisdiction of any local authority, the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint Inspectors with the prescribed qualifications [and in areas which are subject to the jurisdiction of any local authority, the State Government may appoint Inspectors with the prescribed qualifications for such supervision as the State Government may prescribe] [Added by Maharashtra 26 of 1961, Section 16(a).].(3)[ A local authority or, as the case may be, the State Government may direct that the powers conferred on it by this section shall in such circumstances, and subject to such conditions (if any), as may be specified in the direction, be exercised-(a)in the case of a local authority, by its standing committee or by any committee appointed by it in this behalf or, if such local authority is a municipal corporation, by its Municipal Commissioner or Deputy Municipal Commissioner, and(b)in the case of the State Government, by any officer subordinate to it.(4)Notwithstanding anything contained in the Minimum Wages Act, 1948, (XI of 1948), Inspectors appointed, whether by a local authority, or the State Government under this Act in relation to any area, shall be deemed to be also Inspectors for the purposes of the Minimum Wages Act, 1948, in respect of establishments to which this Act applies, and the local limits within which an Inspector shall exercise his functions under that Act shall be the same as the area for which he is appointed under this Act.] [Sub-sections (3) and (4) were inserted by Maharashtra 26 of 1961, Section 16(b).]
