Section 19(2) in The Bombay Weights and Measures Act, 1932
(2)[ In the exercise of their powers and in the discharge of their duties and functions under the provisions of this Act and rules, the Inspectors shall, subject to the general or special orders of the State Government be subordinate to and under the control of such officer or officers as the State Government may by order authorise in this behalf. The Inspectors shall be bound to follow such directions as the officer so authorized may from time to time make.
