Section 37A in The M.P. Payment of Wages Rules, 1962
37A. [ Powers of Inspector. [Inserted by Notification No. 6727-XVI, dated 23-10-1971]
- In addition to the powers specified in Section 14 of the Act, an Inspector shall, for the purposes of the enforcement of the Act, have powers, subject to the provisions of the Act, to prosecute, conduct, or defend, before a Court any complaint or other proceedings arising under the Act, or in discharge of his duties as an Inspector and secure such evidence as may be necessary for the purpose.]
