Section 14 in The M.P. Motor Transport Workers Rules, 1963
14. Qualifications of Inspector.
- No person shall be appointed as Inspector including Chief Inspector tor the purposes of the Act, unless he-(a)is a graduate, or(b)holds or has held the office of an Inspector under the-(i)Payment of Wages Act, 1936, or(ii)Minimum Wages Act, 1948, or(iii)Factories Act, 1948, or(iv)The Madhya Pradesh Shops and Establishments Act, 1958, or(v)holds or has held the office of Labour and Welfare Officer.
