Section 17 in The M.P. Shops and Establishments Rules, 1959
17. Qualifications and provisions regarding Inspector.
(1)No person shall be appointed to be an Inspector under the Act unless he is able to speak, read and write Hindi and is either a graduate of a recognised University or a matriculate with atleast seven years' experience of service under Government or a local authority :Provided that this qualification shall not be necessary in the case of persons who may be employed as Inspector of Establishment under the Government or with the local bodies in the State on the first of July, 1958.(2)No person shall be appointed to be an Inspector under the Act, or having been so appointed, shall continue to hold, if he has or acquires, directly or indirectly, by himself or by any partner, any share or interest in any establishment to which the Act applies in the area for which he is to be or has been appointed.
