Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(a) in The M.P. Factories Rules, 1962

(a)The posts of Welfare Officer shall be advertised in at least two newspapers having a wide circulation in the State, one of which should be in English Newspaper and selection made from amongst the applicants applying for and interviewed by a committee appointed by the Factory Management and the appointment notified to the Government or such authority as the State Government may specify for the purpose, giving full details of the qualification and experience etc., of the officer appointed and the terms and conditions of service.