(a)Where the number of Safety Officer to be appointed in a factory as required by a notification in the Official Gazette exceeds one of them shall be designated as a Chief Safety Officer and shall have a status higher than of the others. The Chief Safety Officer shall be in over all charge of the safety functions as envisaged in Rule 72-C, the other Safety Officers shall work under his control.(b)The Chief Safety Officer or the Safety Officer in the case of factories where only one Safety Officer is required to be appointed shall be given the status of a senior executive and he shall work directly under the control of the Chief Executive of the Factory. All other safety officers shall be given appropriate status to enable them to discharge their functions effectively.(c)The scale of pay and the allowances to be granted to the safety officers including the Chief Safety Officer, and other conditions of their service shall be the same as those of other officers of corresponding status in the factory.(d)In case of dismissal or discharge a safety Officer including the Chief Safety Officer shall have a right to appeal to the State Government whose decision thereon shall be final.
