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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(a) in The West Bengal Factories (Welfare Officers) Rules, 1971

(a)The occupier of a factory who possesses either to terminate the services of a Welfare Officer otherwise than by way of penalty in terms of sub-rule (5) or to withhold the renewal of contract shall give three months' notice to such officer stating reasons thereof and giving reasonable opportunity of making representation against such proposed action.