Section 124 in The Jammu and Kashmir Electricity Act, 2010
124. Appointment of Chief Electrical Inspector and Electrical Inspector.
(1)The Government may, by notification, appoint persons possessing prescribed qualification to be Chief Electrical Inspector or Electrical Inspectors and every such Inspector so appointed shall exercise the powers and perform the functions of a Chief Electrical Inspector or an Electrical Inspector under the Act, as the case may be, and exercise such other powers and perform such other functions as may be prescribed within such areas or in respect of such class of works and electric installations and subject to such restrictions as the Government may direct.(2)In the absence of express provision to the contrary in the Act, or any rule made thereunder, an appeal shall lie from the decision of a Chief Electrical Inspector or Electrical Inspector to the Commission.
