Section 13(2) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(2)Any Inspector appointed under sub-section (1) may, for the purpose of inquiring into the correctness of any information furnished in connection with this Act or with any scheme or for the purpose of ascertaining whether any of the provisions of this Act or of any scheme have been complied with in respect of an establishment to which any scheme applies or for the purpose of ascertaining whether the provisions of this Act or any scheme are applicable to any establishment to which the scheme has not been applied or for the purpose of determining whether the conditions subject to which exemption was granted under section 19 are being complied with by the employer in relation to an exempted establishment-(a)require an employer to furnish such information as he may consider necessary;(b)at am reasonable time enter any establishment or any premises connected therewith and require any one found in charge thereof to produce before him for examination any accounts, books, registers and other documents relating to the employment of persons or the payment of wages in the establishment:(c)examine, with respect to any matter relevant to any of the purposes aforesaid, the employer, his agent or servant or any other person found incharge of the establishment or any premises connected therewith or whom the Inspector has reasonable cause to believe to be, or to have been, an employee in the establishment:(d)make copies of, or take extracts from, any book, register or other documents maintained in relation to establishment;(e)exercise such other powers as the scheme may provide.
