(3)[The appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).] may, by notification in the Official Gazette, appoint such other persons as it thinks fit to be Inspectors for the purposes of this Act, and may define the local limits within which and the class of factories and [industrial or other establishments] [ Substituted by Act 38 of 1982, Section 9, for " industrial establishments" (w.e.f. 15.10.1982).] in respect of which they shall exercise their functions.
