109A. [ Rule prescribed under Section 91 and Section 91-A, Government Analyst. [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)The State Government may by order appoint the officer working in their Industrial Hygiene Laboratory as Government analyst for the purpose of the analysis work as desired under the Act and the Rules thereunder.(2)The Government Industrial Hygiene Laboratory may systematically survey and inspect factories assess the various parameters affecting the working conditions thereat as well as check the compliance of various standards laid down by the Act and the Rules, thereunder and also conduct safety and occupational health surveys as directed by the Chief Inspector.]
