Section 16 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
16. Appointment of Inspectors.
(1)The State Government or any officer empowered by it not below the rank of a Collector may, by notification, appoint one or more persons to be Inspectors for the purpose of these Regulations and may specify in such notification the local limits of their jurisdiction.(2)Every Inspector shall be deemed to be a public servant with in the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).
