Section 35A in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
35A. [ Power of Inspector. [Inserted by Notification No. 6543-XVI, dated 12-10-1971, published in Madhya Pradesh Rajpatra Part 4 (ga), dated 29-10-71.]
- In addition to the power specified in Section 7 of the Act, an Inspector shall, for the purpose of the enforcement of the Act, have powers subject to the provisions of the Act, to conduct before a Court any complaint or other proceedings arising under the Act, or in discharge of his duties as an Inspector, and secure such evidence as may be necessary for the purpose.] [Sub-rules (1) to (3) Substituted by Notification No. F-2-1-91-XVI-A (4), dated 4-2-1993, Published in Madhya Pradesh Rajpatra (Extraordinary), dated 4-2-93.]
