Section 3(1) in The Factories (Punjab) Exempting Rules, 1993
(1)The following persons in factories shall be deemed to hold position of supervision or management and to be employed in confidential position :-(i)Managing Director, President, Chief Executive or Vice-President or General Manager;(ii)Deputy General Manager or Manager or Factory Manager;(iii)Deputy Manager or Deputy Factory Manager, Assistant Manager or Assistant Factory Manager;(iv)Chief Welfare Officer or Labour Welfare Officer;(v)Heads of Departments;(vi)Engineer or Assistant Engineer;(vii)Secretary or Personal Assistant to the General Manager, Factory Manager or Deputy Manager or Deputy Manager or Assistant Manager, Engineer or Assistant Engineer;(viii)Sub-Station Engineer;(ix)Line Superintendent or Head Electrician;(x)Supervisor or Foreman;(xi)Head Store-Keeper;(xii)Head Time-Keeper or Time-Keeper;(xiii)Store Purchase Officer; and(xiv)any other person employed as such and is so declared by the Chief Inspector in writing.
