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Union of India - Section

Section 18 in The Plantations Labour Act, 1951

18. Welfare officers .-

(1)In every plantation wherein three hundred or more workers are ordinarily employed the employer shall employ such number of welfare officers as may be prescribed.
(2)The State Government may prescribe the duties, qualifications and conditions of service of officers employed under sub-section (1).[CHAPTER IV A Provisions As To Safety