Section 4 in The Gujarat Industrial Relations Act, 1946
4. Commissioner of Labour.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government shall, by notification in the Official Gazette, appoint a person to be Commissioner of Labour.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government may, by general or special order notified' in the Official Gazette, confer and impose all or any of the powers and duties of the Commissioner of Labour on any person whether generally or for any local area.
