Section 8 in The Punjab Maternity Benefit Rules, 1967
8. Restriction and conditions governing the working of the Competent Authority and Inspectors under the Act.
[Sections 15 and 28(2)(b)] - (1) The Competent Authority shall be responsible for the due administration of these rules.(2)Every Inspector shall discharge his duties within the area assigned to him by the State Government, and shall act under the supervision and control of the Competent Authority.(3)No Inspector shall physically examine or question any woman worker in respect of her pregnancy. In case of any doubt in this respect, he may immediately refer the case to a female registered medical practitioner for examination and report and any fees payable for such an examination shall be paid by the employer of the woman worker.(4)The Inspector shall issue written instructions for ensuring the compliance of [xxx] [Omitted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] the provisions contained in the Act and for the production of the records in his office within 24 hours of the conduct of the inspection in case where the records are not made available at the time of inspection for reasons beyond the control of the management.
