Section 20 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
20. Inspecting staff.
(1)The Government may, by notification, appoint such persons possessing such qualifications as may be prescribed to be Inspectors for the purposes of this Act, and may assign to them such local limits as they may think fit.(2)The Government may, by notification, appoint any person to be a Chief Inspector who shall in addition to the powers conferred on a Chief Inspector under this Act, exercise the powers of an Inspector throughout the State.(3)No person shall be appointed under sub-section (1), or sub-section (2), or sub-section (5), or having been so appointed, shall continue to hold office who is or becomes directly or indirectly interested in a work or any process or business carried on therein or in any plant or machinery connected therewith.(4)In any area where there are more Inspectors than one, the Government may, by notification, declare the powers which such Inspectors shall respectively exercise and the Inspector to whom the prescribed notices are to be sent.(5)Every Chief Inspector and Inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code (Central Act XLV of 1860).
