Section 9 in Uttar Pradesh Labour Welfare Fund Act, 1965
9. Appointment of Inspectors.
(1)The State Government may appoint one or more Inspector for the whole of the State or for any specified area or areas therein to inspect records in connection with the sums paid or payable in the Fund.(2)The Inspector may -(a)with such assistance, if any, as he thinks fit, enter at any reasonable time, any premises of an establishment for the purposes of inspection; and(b)exercise such other powers as may be prescribed.
