Section 7 in The Rajasthan Maternity Benefit Rules, 1967
7. Duties and powers of the Competent Authority and Inspector.
(1)The Competent Authority shall be responsible for the ad ministration of these Rules through out the territories to which they extend.(2)Every Inspector shall discharge his duties within the area assigned to him by the State Government and shall act under the supervision and control of the Government Authority.(3)Every Inspector shall at each inspection of a factory see:-(a)Whether due action has been taken on every notice given under section 6:(b)Whether the muster roll prescribed under rule 3 is correctly maintained:(c)Whether there have been any cases of discharge or dismissal in contravention of the provisions of section 12 since the last inspection;(d)Whether the provisions of sub-section (1) of Section 4, subsections (5) and (6) of Section 6, Sections 8, 9, 10, 11, 13 and 19 have been complied with and whether amount due have been paid within the prescribed time:(e)Whether there have been any cases of deprival of maternity benefit or medical bonus in contravention of sub-section (2) of Section 12; and(f)How for the irregularities pointed out at previous inspections have been remedied and how for orders previously issued have been complied with.(4)Where an Inspector observes irregularities against the Act or these Rules he shall issue orders in writing to the employer asking the latter to rectify the irregularities within a specified period and to report compliance to the Inspector.
