(1) Subject to such rules as may be made in this behalf, the Central Government may appoint supervisors of railway labour. (2) The duties of supervisors of railways labour 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 labour shall be deemed to be a Commissioner for the purposes of sections 7 and 9.Open in Lexace · Ask the AI about this section
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