Section 8 in The M.P. Maternity Benefit Rules, 1965
8. Duties and powers of the Competent Authority and Inspectors.
(1)The Competent Authority shall be responsible for the due administration of these rules throughout the territories to which they extend.(2)Every Inspector shall discharge his duties within the area assigned to him by the State Government and shall act under the supervision and control of Competent Authority.(3)Every Inspector shall at each inspection of an establishment see-(a)whether due action has been taken on every notice under Section 6;(b)whether the Muster Roll prescribed under Rule 3 is correctly maintained;(c)whether there have been any cases of discharge or dismissal or notices of discharge or dismissal in contravention of Section 12 since the last inspection;(d)whether the provisions of sub-section (1) of Section 4, sub-sections (5) and (6) of Section 6, Sections 8, 9, 10, 11, 13 and 19 have been complied with and, whether amounts due have been paid within the prescribed time;(e)whether there have been any cases of deprival of maternity benefit or medical bonus in contravention of sub-section (2) of Section 12; and(f)how far the irregularities pointed out at previous inspections have been remedied and how far orders previously issued have been complied with.(4)An Inspector may issue orders in writing to the employer asking for the correction of all irregularities against the Act or these rules noticed by him.(5)The Inspector shall keep a file of the records of his inspection and shall indicate in a diary the work done by him.
