Section 7(3) in Bihar Maternity Benefit Rules, 1964
(3)[ Every Inspector shall at each inspection of an establishment verify and satisfy himself-] [Substituted by S. O. 1135 dated 15.7.1974.](a)whether due action has been taken on every notice given under Section 6;(b)whether the Muster Roll prescribed under Rule 3 is correctly maintained;(c)whether there have been any cases discharge or dismissal or notices of discharge or dismissal in contravention of the provisions of Section 12 since the last inspection;(d)whether the provisions of sub-section (1) of Section 4, sub-sections (5) and (6) of Section 6, Sections 8, 9, 10, 11, 13 and 19 have been complied with and whether amounts due have been paid within the prescribed time;(e)whether there have been any cases of deprival of maternity benefit or medical bonus in contravention of sub-section (2) of Section 12; and(f)how far irregularities pointed out a previous inspection have been remedied and how far orders previously issued have been complied with.
