Section 19 in The U.P. Factories Welfare Officers Rules, 1955
19.
If a Welfare Officer proceeds on leave for period exceeding one month, the occupier shall appoint another Welfare Officer for the period of the leave:Provided that if the vacancy is for less than three months, the occupier may with the previous approval in writing of the Labour Commissioner, appoint a person not qualified under Rule 9, to work as Welfare Officer for that period.
