Section 18 in Telangana Labour Welfare Fund Act, 1987
18. Appointment of Inspectors.
(1)The Government may appoint as many Inspectors as are required to inspect records in connection with the sums payable into the Fund.(2)Any Inspector may,-(a)with such assistance as he thinks fit, enter at any reasonable time any premises for carrying out the provisions of this Act;(b)exercise such other powers as may be prescribed;(c)make such examination and hold such inquiry as may be necessary for ascertaining whether the provisions of this Act, have been and are being complied with;(d)require the production of any prescribed register and any other document in possession of the employer in connection with the sums payable to the Fund.
