Section 7(4) in The West Bengal Factories (Safety Officers) Rules, 1978
(4)The Occupier of a factory who proposes either to terminate the services of a Safety Officer or to withhold the renewal of contract as aforesaid shall give three months notice to such officer stating reasons thereof and giving a reasonable opportunity of making representation against such notice. The final decision shall be taken by the occupier of such factory only after giving due consideration to such representation.
