Section 6 in The M.P. Industrial Relations Act, 1960
6. Labour Officers and Deputy Labour Officers.
(1)The State Government may, by notification, appoint persons in such numbers as it thinks fit to be Labour Officers or Deputy Labour Officers.(2)A Labour Officer appointed under sub-section (1) shall exercise jurisdiction within such local area or areas as may, from time to time, be assigned to him by the Commissioner of Labour.(3)A Deputy Labour Officer appointed under sub-section (1) shall exercise such powers and perform such duties of a Labour Officer under this Act, as may, from time to time, be assigned to him by the Commissioner of Labour in such local area or areas as may be specified by him.
