Section 17 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
17. Appointment of Chief Inspector, Inspector, Assistant Inspectors and Probation Officers.
(1)For carrying out the purposes of this Act, the State Government may appoint a Chief Inspector of certified institutions, an Inspector and such number of Additional and Assistant Inspectors and Probation Officers as it thinks advisable to assist the Chief Inspector and every person so appointed to assist the Chief Inspector shall have such of the powers and perform such of the duties of the Chief Inspector as the State Government may direct but shall act under the direction of the Chief Inspector.(2)Every receiving centre and certified institution shall, at least once in every six months, be inspected by the Chief Inspector or Inspector, Assistant Inspector or a Probation Officer.
