Section 15 in The U.P. Factories Welfare Officers Rules, 1955
15. Punishments.
(1)The management may impose any one or more of the following punishments on a Welfare Officer-(i)Censure,(ii)Withholding of increments, including stoppage at any efficiency bar,(iii)Reduction to lower stage in the timescale,(iv)Suspension, and(v)Dismissal, or termination of service in any other manner: Provided that no punishment shall be inflicted unless the Welfare Officer has first been informed of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself:Provided further that the management shall not impose any punishment other than censure except with the previous concurrence of the Labour Commissioner.(2)The Labour Commissioner shall give the Welfare Officer an opportunity to explain the circumstances appearing against him and, if necessary, of being heard in person, when a reference is made under sub-rule (1).
