Section 16 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
16. Appointment of Inspectors.
(1)The State Government may appoint Inspectors to inspect records to ascertain and verify the sums payable into the fund. Inspectors appointed under sub-section (2) of Section 40 of the Madhya Pradesh Shops and Establishments Act, 1958 (No. 25 of 1958) shall also be deemed to be Inspectors for purposes of this Act in respect of the establishments to which the Act applies.(2)Any Inspector may :-(a)with such assistance, if any, as he thinks fit, enter at any reasonable time any premises for carrying out the purposes of this Act;(b)exercise such other powers as may be prescribed.
