Section 6 in The Dock Workers (Regulation Of Employment) Act, 1948
6. Inspectors .-(1) The Government may, by notification in the Official Gazette, appoint such persons as it thinks fit to be Inspectors for the purposes of this Act at such ports as may be specified in the notification.
(2)Every Inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).(3)An Inspector may, at any port for which he is appointed,-(a)enter, with such assistance (if any), as he thinks fit, any premises or vessel where dock workers are employed;(b)require any authority or person to produce any register, muster-roll or other document relating to the employment of dock workers, and examine such document;(c)take on the spot or otherwise the evidence of any person for the purpose of ascertaining whether the provisions of any scheme made for the port are, or have been, complied with.(4)The Government may, by notification in the Official Gazette, prescribe the manner in which and the persons by whom complaints regarding contravention of any provision of a scheme may be made to an Inspector and the duties of the Inspector in relation to such complaints.[6-A. Power to order inquiry.-(1) The Government may, at any time, appoint any person to investigate or inquire into the working of a Board and submit a report to the Government.(2)The Board shall give to the person so appointed all facilities for the proper conduct of the investigation or inquiry and furnish to him such documents, accounts or information in the possession of the Board as he may require.
