Section 8 in Bombay Industrial Relations Act, 1946
8. Labour Officers and Assistant Labour Officer. - (1) The [State] Government may, by notification in the Official Gazette, appoint, Labour Officers for any local area or areas.
(2)The [State] Government may, by similar notification, appoint Assistant Labour Officers, for any local area or areas, and may by general or special order confer on them all or any of the powers of the Labour Officer under this Act.
