Section 26 in Karnataka Shops and Commercial Establishments Act, 1961
26. Inspectors.
(1)The State Government may by notification appoint such persons or such class of persons as it thinks fit, to be Inspectors and Assistant Inspectors for the purposes of this Act within such local limits as it may assign to them respectively.(2)[ The State Government may, by notification, appoint such public officers as it thinks fit to be additional Inspectors for all or any of the purposes of this Act, within such local limits as it may assign to them respectively.(3)In any area where there are more Inspectors than one, the State Government may, by notification, declare the powers which such Inspectors shall respectively exercise.(4)The [Commissioner of Labour in Karnataka] [Sub-sections (2) to (4) substituted by Act 4 of 1969 w.e.f. 16.5.1969.] shall be the Chief Inspector for the purposes of this Act, for the whole of the [State of Karnataka] [Adapted by the Karnataka adaptations of laws order 1973 w.e.f. 1.11.1973.]]
