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State of Uttar Pradesh - Section

Section 1 in Instructions for The Administration of The Indian Boilers Act, 1923

1.

(a)The Chief Inspector shall work under the administrative control of the Labour Commissioner, Uttar Pradesh and shall submit to him-
(i)an annual report on the administration of the Act;
(ii)such other reports and returns as may be called for.
(b)The Deputy Chief Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector.
(c)An Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector. They shall ordinarily be appointed to take charge of specific areas.