Section 21(3) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(3)The workman are liable to be searched at the time of entering and leaving the establishment or at other times whilst on duty by any person authorised by the Manager :Provided that such searches shall be conducted in the presence of witnesses where practicable :Provided further than no woman shall be searched except a woman and, where practicable, in the presence of another woman.
