8. Inspection of schools.- (1) The 1[State Government] may appoint a chief inspector of reformatory and industrial schools and so many inspectors and assistant inspectors as 2[it thinks] fit to assist the chief inspector; and every person so appointed to assist the chief inspector shall have such of the powers and duties of the chief inspector as the 1[State Government] 3[directs], but shall act under the direction of the chief inspector.
(2)Every reformatory and industrial school shall, at least once in every six months, be inspected by the chief inspector, or by an inspector or assistant inspector:Provided that when any such school is for the reception of girls only and such inspection is not made by the chief inspector, the inspection shall, when practicable, be conducted by a woman.
