Section 13 in Karnataka Labour Welfare Fund Act, 1965
13. Appointment of Inspectors.
(1)The State Government may appoint Inspectors to inspect the records in connection with the sums payable into the Fund.(2)Any Inspector may -(a)with such assistance, as he thinks fit, enter at any reasonable time any premises for carrying out the purposes of this Act;(b)exercise such other powers as may be prescribed.
