Section 10(3) in The U.P. Factories Welfare Officers Rules, 1955
(3)If it appears at any time during or at the end of the period of probation or the extended period of probation that a Welfare Officer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, the occupier may dispense with his services after giving one month's notice or one month's pay in lieu thereof or in case he previously held a post under the factory, revert him to that post:Provided, firstly, that the services of a Welfare Officer shall not be dispensed with, nor shall he be reverted as aforesaid, without the written concurrence of the Labour Commissioner, who shall also record his reasons therefor:Provided, secondly, that the period of probation shall not be extended without the written concurrence of the Labour Commissioner, who shall also record his reasons therefor. The order sanctioning extension of probation shall specify the exact date up to which extension is granted.]
