Section 61A(2) in The Orissa Factories Rules, 1950
(2)(a)Where the number of Safety Officer to be appointed in a factory as required by a notification in the Official Gazette exceeds one, one of them shall be designated as the Chief Safety Officer and shall have a status higher than that of the others. The Chief Safety Officer shall be in overall charge of the safety functions envisaged in Sub-rule (3), the other Safety Officer working under his control.(b)The Chief Safety Officer or the Safety Officer in the case of factories where only one Safety Officer is required to be appointed, shall be given the status of a senior executive and he shall work directly under the control of the Chief Executive of the factory. All other Safety Officers shall be given appropriate status to enable them to discharge their functions effectively.(c)The scale of pay and the allowances to be granted to the Safety Officers including the Chief Safety Officer and the other conditions of their service shall be the same as those of the other officers of corresponding status in the factory.(d)In the case of dismissal or discharge, a Safety Officer shall have a right to appeal to the State Government, whose decision thereon shall be final.
