Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 16 in Maharashtra Factories Rules, 1963 16. Appointment of Inspectors. - No person shall be appointed as Inspector for the purposes of the Act, unless he possesses the qualification prescribed for such Inspectors in the Bombay Civil Services Classification and Recruitment Rules at the time of his appointment.
