Section 33 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
33. Power and duties of Chief Inspectors.
- The Chief Inspector may exercise and perform in addition to the powers and duties conferred and imposed on him by or under this Act, all the powers and duties of an Inspector under this Act. The Chief Inspector and every Inspector shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
