Section 45 in The M.P. Madhyastham Adhikaran Regulations, 1985
45. Inspection of staff and sections of the Tribunal.
(1)Inspection of staff of the Benches shall be made by the Registrar within every three months and inspection note shall be sent to the reader of that Bench with a copy to the Member of the Bench with a letter of request for getting it complied by the staff.(2)(a)Inspection of the copying section, Library, stores, Record-Room, Forms and Stationery, Accounts and Office Section shall be done by the Section Officer, as may be authorised in this behalf.(b)The inspection shall be made regularly within every three months and the inspection note shall be placed before the Registrar. The Registrar shall send the inspection report to the concerned staff for due compliance. The inspection note shall be returned after due compliance within 15 days thereafter to the Registrar, who shall place it with his comments before the Chairperson for perusal and necessary action. Duly complied inspection note shall be preserved for six years.(c)The Registrar may inspect the work of any employee of the Bench or any section of the Tribunal at any time and shall place his inspection note before the Chairperson for necessary action.
