(1)The State Government may, by notification in the Official Gazette, appoint persons possessing such qualifications as may be prescribed, to be-(a)the Chief Electrical Inspector ;(b)the Electrical Inspector (Lifts) ;for the purposes of this Act.(2)The Chief Electrical Inspector so appointed shall, in addition to the powers conferred on him under this Act, exercise the powers of an Electrical Inspector (Lifts) throughout the State.(3)Every Electrical Inspector (Lifts) so appointed shall exercise the powers and perform the functions of the Electrical Inspector (Lifts) under this Act within such areas or in respect of such class of lift or escalator or moving walk installations and subject to such conditions as the State Government may, by an order, direct.(4)The State Government may, by notification in the Official Gazette, appoint persons possessing such qualifications as may be prescribed, as the Assistant Electrical Inspector (Lifts) for assisting the Electrical Inspector (Lifts).(5)The Government may appoint such number of technical and other persons as may be necessary, possessing such qualifications, as may be prescribed to assist the Electrical Inspector (Lifts) or Assistant Electrical Inspector (Lifts).
