Section 34(4) in The M.P. Shops and Establishments Act, 1958
(4)To enable Government to exercise effective control over a Local Authority in the performance of the duties entrusted to it under this Act, Government may authorise any officer, not below the rank of a Labour Officer, to supervise the enforcement of this Act within the area subject to the jurisdiction of the Local Authority and for this purpose such officer shall have all the powers of an Inspector under this Chapter.
