Section 6 in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958
6. Inspectors.-
(1)The government may, by notification in the Gazette, appoint such persons or such class or persons as they think fit to be inspectors, for the purposes of this Act for such local limits as the Government may specify.(2)Every Inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
