Section 7(3) in Maternity Benefit (Mines and Circus) Rules, 1963
(3)Every Inspector shall at each inspection of [a mine or circus] [ Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).] see:-(a)whether due action has been taken on every notice given under section 6;(b)whether the Muster-roll prescribed under rule 3 is correctly maintained;(c)whether there have been any cases of discharge or dismissal or notices of discharge or dismissal in contravention of the provisions of section 12 since the last inspection;(d)whether the provisions of sub-section (1) of section 4, sub-sections (5) and (6) of section 6, sections 8, 9, [9-A] [ Inserted by G.S.R. 70(E), dated 31.1.1996 (w.e.f. 1.2.1996).], 10, 11, 13 and 19 have been complied with and whether amounts due have been paid within the prescribed time;(e)whether there have been any cases of deprival of maternity benefit or medical bonus in contravention of sub-section (2) of section 12; and(f)how far the irregularities pointed out at previous inspections have been remedied and how far orders previously issued have been complied with.
