Section 31AA in The Minimum Wages (Madhya Pradesh) Rules, 1958
31AA. Powers and duties of the Chief Inspector.
- The Chief Inspector shall have the power to do all or any of the following things, namely :-(i)to supervise the work of the Inspectors appointed under Section 19 and co-ordinate their working in the State;(ii)to take steps for ensuring the implementation of the minimum rates of wages in respect of the scheduled employments throughout the State and proper enforcement of the Act and the Rules.]
