Section 9 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
9. Appointment.
(1)The State Government may, be general or special order, appoint any officer to be Inspector for the purposes of this Act.(2)Every Inspector so appointed shall perform the duties and exercise powers for the purpose of carrying into effect the provisions of this Act and the rules made thereunder.(3)Every such Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
