Section 37 in The Minimum Wages (Madhya Pradesh) Rules, 1958
37. [ Powers of Inspectors. [Inserted by Notification No. 3448-3150-XVI, dated 16-6-1971.]
- In addition to the powers specified in sub-section (2) of Section 19 of the Act, an Inspector shall, for the purposes of the enforcement of the Act, have powers, subject to the provisions of the Act, to prosecute, conduct or defend before a Court any complaint or other proceedings arising under the Act or in a discharge of his duties as an Inspector and secure such evidence as may be necessary for the purpose.]
