Section 13 in The U.P. Factories Welfare Officers Rules, 1955
13. [ Exemption. [Substituted by Notification No. 1446 (V)/XXXVI-5-2080 (TD)-70, dated 24.6.1975, (was omitted by Notification No. 226/XXXVI-3-200 (16) (WO)-82, dated 27.2.1990, but restored by Notification No. 961/XXXVI-3-200 (16) (WO)-82, dated 12.4.1990.]
- The State Government may, if it is satisfied that it is expedient so to do, exempt any person from all or any of the qualifications or age restriction prescribed in Rule 9 if such person-(i)is a graduate from a University established by law, and(ii)has had three years in the case of Grade I, two years in the case of Grade II, and one year in the case of Grade III, practical experience of work concerning or relating to the welfare of labour:Provided that no application for exemption under this rule shall be entertained after the person concerned has already been appointed.]
