Section 24 in The Orissa Shops and Commercial Establishments Rules, 1958
24. [] [Rule 22 deleted vide O.G.E. No. 423 dated 23.3.2009 and Rule 23, 24 and 25 renumbered as 22, 23 and 24.] Qualifications of Inspectors.
(1)No person shall be appointed to be an Inspector under the Act unless (i) he is a graduate of a recognised University, (ii) obtained a diploma or degree in social work of a recognised University, and (iii) able to speak, read and write in Oriya :Provided that in special circumstances the State Government may relex any of the above conditions.(2)No person shall be appointed to be an Inspector under the Act, or having been so appointed, shall continue to hold office in the area for which he is to be or has been appointed if he has or acquires, directly or indirectly by himself or by any partner, any share or interest in any establishment in such area to which the Act applies.Miscellaneous
