Section 44 in West Bengal Shops and Establishments Rules, 1964
44. Disqualifications of an Inspector.
No person shall be appointed or having been appointed, continua to hold office, as an Inspector under the Act, if he has or acquires directly o indirectly by himself or by any partner any share or interest in any shop or establishment in the area for which he is to be or has been appointed :Provided that nothing in this rule shall apply(i)to any person who has been permitted by the authority competent to appoint him as an Inspector to hold or acquire directly or indirectly by himself or in the name of any member of his family living with him or dependent on him, any share or interest in any registered Co-operative Bank or Co-operative Society or any public limited company, or(ii)to any person who acquires by inheritance any share or interest in any firm of business but who is not a working partner therein.
