Section 6 in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969
6. Inspectors.
(1)The State Government may, by notification, appoint such persons or such class of persons as they think fit to be Inspectors for the purposes of this Act for such local limits as they may specify.(2)Every Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
