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Railways Act, 1989 135. Supervisors of railway labor. (1) Subject to such rules as may made in this behalf, the Central Government may appoint supervisors of railway labor. (2) The duties of supervisors of railway labor shall be- (i) to inspect railways in order to determine whether the provisions of this Chapter or of the rules made thereunder are duly observed; and (ii) to perform such other functions as may be prescribed. (3) A supervisor of railway labor shall be deemed to be a Commissioner for the purposes of sections 7 and 9.    |
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