Section 15 in The Punjab Labour Welfare Fund Act, 1965
15. Appointment of Inspectors
. - (1) The State Government may appoint Inspectors to inspect records in connection with the sums payable into the Fund.(2)Any Inspector may -(a)with such assistance, if any, as he thinks fit, enter at any reasonable time any premises for carrying out the purposes of this Act; and(b)exercise such other powers as may be prescribed.
