Section 5 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
5. Powers and duties of Inspectors.
- Subject to any rules made by the Government in this behalf, the Inspector may, with in the local limits for which he is appointed,-(a)enter at all reasonable times and with such assistants, if any who are persons in the service of the Government or of any local authority as he thinks fit to take with him, any industrial establishment;(b)make such examination of the industrial establishment and of any registers, records and notices and take on the spot or elsewhere the evidence of such person as he may deem necessary, for carrying out the purposes of this Act; and(c)exercise such other powers as may be necessary for carrying out the purposes of this Act.
