Section 10 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
10. Powers of Labour Welfare Officers to make investigation and Enquiry.
- The Labour Welfare Officer or any other person authorised by the State Government on their behalf shall have power to make inquiries with a view to ascertaining and enforcing due and proper observations of the fair wage clause and provisions of the regulation. He shall investigate into any complaint regarding default made by the contractor or sub- contractor in regard to such provisions.
