Section 8 in The Maharashtra Industrial Relations Act, 1946
8. Labour Officers and Assistant Labour Officers.
(1)The State Government may, by notification in the Official Gazette, appoint Labour Officers for any local area or areas;(2)The State Government may, by similar notification, appoint Assistant Labour Officers for any local area or areas, and may by general or special order confer on them all or any of the powers of the Labour Officer under this Act.
