Section 35 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
35. Appointment of Electric Inspectors.
(1)The Government may by notification in the gazette, appoint duly qualified person to be Electric Inspectors and every Electric Inspector so appointed shall exercise the powers and perform the functions of an Electric Inspector under this Act within such areas and subject to such restrictions as the Government may direct.(2)In the absence of express provision to the contrary in this Act or any rule thereunder, an appeal shall from the decision of an Electric Inspector to the Government.
