Section 17 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
17. Powers of Inspectors.
- An Inspector shall, for the purpose of giving effect to the provisions of the Act, have power to do all or any of the following acts, namely:-(i)To inspect, examine, measure, copy, photograph, sketch or test, as the case may be, any house, building or room, register or document maintained under the Act and these rules or do anything provided for the purpose of securing the health or welfare of the workers employed in an industrial premises;(ii)To prosecute, conduct or defend before a Court any complaint or other proceeding arising under the Act;(iii)To require an employer to supply or send any return or information relating to the provisions of the Act;(iv)To satisfy himself at each inspection that-(a)the provisions of the Act and the rules regarding the health and the welfare of employees employed in the industrial premises are observed;(b)the prescribed registers are properly maintained;(c)the periods of rest and holidays provided by the Act are granted and that the limits of hours of work laid down therein are not exceeded;(d)leave with wages benefits are granted in accordance with the provisions of the Act and the rules;(v)To note how far the defects pointed out at previous inspections have been removed and how far orders previously issued have been complied with; and(vi)To point out all such defects or irregularities as he may have observed and to give orders for their removal and to record and furnish to the employer a summary of the defects or irregularities and of his orders.
