Section 15 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
15. Appointment of [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.], Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and Inspectors.
(1)The State Government may appoint a [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights & Measures for the State and as many Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and Inspectors and Assistant Inspectors of Weights and Measures as may be necessary for exercising the powers and discharging the duties conferred or imposed on them by or under this Act.(2)The State Government may, by general or special order, define the local limits within which each Inspector or Assistant Inspector shall exercise the powers and discharge the duties conferred or imposed on Inspector or Assistant Inspectors by or under this Act.(3)Subject to the provisions of this Act, all Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures and Inspectors and Assistant Inspectors shall perform their functions under the general superintendence and control of the [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] & the [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and the Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures may, in addition to the powers and duties conferred or imposed on them by or under this Act, exercise any powers or discharge any duty so conferred or imposed on Inspectors or Assistant Inspectors.
