(5)Employment of Safety Officers. - The minimum number of Safety Officers to be employed by the occupier of any factory shall be as follows :-(a)For all factories wherein 1,000 or more workers are ordinarily employed-(i)Where the number of workers ordinarily employed in a factory is not less than 1,000 and not more than 1,500 - one Safety Officer;(ii)Where the number of workers ordinarily employed in a factory is more than 1,500, but does not exceed 10,000 - one additional Safety Officer for every 1,500 workers in excess of 1,500:Provided that in calculating the number of Safety Officers under this clause any odd number of workers less than 1,500 shall be reckoned as 1,500;(iii)Where the number of workers ordinarily employed exceeds 10,000 One Safety Officer for every 2,000 workers above 10,000:Provided that for calculating the number of additional Safety Officers under this clause any odd number of workers less than 2,000 shall be reckoned as 2,000: Provided further that, where the number of workers exceeds 10,000 there shall be one Chief Safety Officer in addition to the Safety Officers required to be employed under this Rule in the rank of at least of a Chief Engineer.(b)For all factories wherein manufacturing processes or operations declared to be dangerous under Section 87 of Factories Act, 1948, by Rule 95 of Bihar Factories Rules, 1950 are carried on :-(i)Where the number of workers ordinarily employed in a factory is more than 500-one Safety Officer;(ii)Where the workers ordinarily employed in a factory is more than 1,000, number of Safety Officers to be employed shall be as specified in sub-rule 5 (a).(c)For all Factories wherein apart from normal manufacturing operations construction, demolition, modification or similar works are carried on and where in more than 500 workers are ordinarily employed for such work one additional Safety Officer shall be employed. If the number of workers ordinarily employed in such jobs exceeds 1,000 additional Safety Officers shall be employed in accordance with the provision of sub-rule 5 (a).
