Indian Boilers Act, 1923
5. Chief Inspector, Deputy Chief Inspectors
and Inspectors
(1) The State Government may appoint such persons as it thinks
fit to be Inspectors for the State for the purposes of this Act, and may define
the local limits within which each Inspector shall exercise the powers and
perform the duties conferred and imposed on Inspectors by or under this Act.
(2) The State Government may appoint such persons as it thinks
fit to be Deputy Chief Inspectors for the State and may define the local limits
within which each Deputy Chief Inspector shall exercise his powers and perform
his duties under this Act.
(3) Every Deputy Chief Inspector may exercise the powers and
perform the duties conferred and imposed on Inspectors by or under this Act
and, in addition thereto, may exercise such powers or perform such duties
conferred or imposed on the Chief Inspector by or under this Act, as the State
Government may assign to him.
(4) The State Government shall appoint a person to be Chief
Inspector for the State who may, in addition to the powers and duties conferred
and imposed on the Chief Inspector by or under this Act, exercise any power or
perform any duty so conferred or imposed on Deputy Chief Inspectors or
Inspectors.
(5) Subject to the provisions of this Act, the Deputy Chief
Inspectors and Inspectors shall exercise the powers and perform the duties
conferred and imposed on them by or under this Act under the general
superintendence and control of the Chief Inspector.
(6) The Chief Inspector, Deputy Chief Inspectors and Inspectors
may offer such advice as they think fit to owners regarding the proper
maintenance and safe working of boilers.
(7) The Chief Inspector and all Deputy Chief Inspectors and
Inspectors shall be deemed to be public servants within the meaning of section
21 of the Indian Penal Code.]