Section 6 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
6. Inspectors.
(1)The Government may, by notification, appoint such persons or such class of persons as they think fit to be Inspectors of this Act for such local limits as the Government may specify.(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 1860).
