Section 8 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
8. Inspectors.
(1)The State Government may, by notification in the official Gazette, appoint such Government officials as it thinks fit to be ex officio Inspectors for the purpose of the Scheme and may define their jurisdiction.(2)Every Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Act XLV of 1860).(3)An Inspector may in respect of any School or College within his jurisdiction-(a)require an employer or subscriber to furnish information as he may consider necessary for the purpose of the Scheme ;(b)during the office hours, i.e. from 10 a.m. to 4.30 p.m. on all working days except on Saturday when it will be from 10 a.m. to 1.30 p.m. enter into any of its office and require any one in charge thereof to produce before him such accounts books, registers and other documents relating to the Scheme as he may consider necessary ;(c)examine with regard to any matter relevant to any of the purposes aforesaid the employer or any other persons found in charge of its office ;(d)exercise such other powers as may be assigned to him by the State Government or by the Board of trustees constituted in accordance with the provisions of the Scheme with the previous approval of the Government.
