(3)Conditions of Service. - (a) Where more than one Safety Officers are appointed in a factory, one of them shall be designated as the Chief Safety Officer and shall be the overall incharge of the safety functions as envisaged in sub-rule (4).(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 shall work directly under the control of the Chief Executive of the factory.(c)The scales 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)Against the order of dismissal or discharge, a Safety Officer shall have a right of appeal to the Government.
