Section 5 in The Bombay Trade Disputes Conciliation Act, 1934
5. Labour Officers.
(1)The [[State] [See now the Industrial Disputes Act, 1947 (XIV of 1947).] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.], appoint any person to be a Labour Officer for such area as may be specified in the said notification.(2)The Labour Officer shall exercise the powers conferred and perform the duties imposed on him by or under this Act. It shall be the duty of the Labour Officer to watch the interests of workmen with a view to promote harmonious relations between employers and workmen and to take steps to represent the grievances of workmen to employers for the purpose of obtaining their redress.(3)For the purpose of exercising such powers and performing such duties, the Labour Officer may, after giving reasonable notice, enter any place used for the purpose of any trade or industry to which this Act applies and shall be entitled to inspect and call for documents, relevant to the grievances of workmen, in the possession of any employer or workman, as the Labour Officer deems necessary. The Labour Officer may, for the same purpose, enter after giving reasonable notice any premises provided by an employer for the purpose of residence of his workmen.(4)All particulars contained in or information obtained from any document inspected or called for under sub-section (3) shall if the person in whose possession the document was so required, by treated as confidential.
