Section 7(3) in The Rajasthan Maternity Benefit Rules, 1967
(3)Every Inspector shall at each inspection of a factory see:-(a)Whether due action has been taken on every notice given under section 6:(b)Whether the muster roll prescribed under rule 3 is correctly maintained:(c)Whether there have been any cases of discharge or dismissal in contravention of the provisions of section 12 since the last inspection;(d)Whether the provisions of sub-section (1) of Section 4, subsections (5) and (6) of Section 6, Sections 8, 9, 10, 11, 13 and 19 have been complied with and whether amount due have been paid within the prescribed time:(e)Whether there have been any cases of deprival of maternity benefit or medical bonus in contravention of sub-section (2) of Section 12; and(f)How for the irregularities pointed out at previous inspections have been remedied and how for orders previously issued have been complied with.
