88. [Number of welfare officers. [Substituted by Notification No. 4(a)-3-78-XVI, dated 6-2-1980.]
(1)The occupier of every factory where five hundred or more workers are ordinarily employed, shall appoint atleast one welfare officer :Provided that where the number of workers exceeds two thousand, one Additional Welfare Officer shall be appointed for every additional two thousand workers, or a fraction thereof over five hundred workers and if there are more than one welfare officers, senior most of them shall be designated as chief welfare officer, and the others as welfare officers.(2)In the case of a Government undertaking to which sub-section (1) of Section 49 applies, the State Government shall, within three months from the date on which these rules come into force, by order, specify at least one officer who shall perform the duties of a Welfare Officer in that undertaking.] [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
