(1)   There shall be the following classes of inspection authorities for the purposes of this Ordinance, namely: -

(a)    Director-General of Inspection;

(b)    Directors of Inspection;

(c)    Additional Directors of Inspection;

(d)    Deputy Directors of Inspection; and

(e)    Inspectors of Inspection.

(2)   The Directors of Inspection, Additional Directors of Inspection, Deputy Directors of Inspection and Inspectors of Inspection shall be subordinate to the Director-General of Inspection.

(3)   Additional Directors of Inspection, Deputy Directors of Inspection and Inspectors of Inspection shall be subordinate to the Director of Inspection within whose jurisdiction they perform their functions.

(4)   Deputy Directors of Inspection and Inspectors of Inspection shall be subordinate to the Additional Director of Inspection within whose jurisdiction they perform their functions.

(5)   Inspectors of Inspection shall be subordinate to the Deputy Director of Inspection within whose jurisdiction they perform their functions.