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State of Bihar - Section

Section 7 in The Bihar Factories Welfare Officers Rules, 1952

7.

The State Government may, by notification in the Official Gazette, exempt any factory, or class or description of factories from all or any of the provisions of these Rules, subject to compliance with such alternative arrangements as may be approved by it.[Form A] [Inserted by S.O. 784 dated 5.5.1977.]Notice of Appointment of Welfare Officer[Rule 5 (b)]
1. Name and address of the Factory ...
2. Registration number under the Factories Act, 1948 ...
3. Name of Welfare Officer appointed ...
4. Place of birth ...
5. Permanent address ...
6. Present address ...
7. Qualifications ...
8. Grade in which appointed ...
9. Scale of pay- ...
  Basic ...
  D.A. ...
  Other allowances ...
  Initial pay offered ...
10. Reference of advertisement ...
11. Date on which Welfare Officer joined service ...
12. Temporary or permanent ...
13. Whether on probation and period of probation ...
14. Any other relevant informations ...
Dated...........Signature of ManagerNotificationsThe 11th August, 1982S.O. 1268 dated the 23rd August, 1982. - The Government of Bihar, for the purposes of clause (a) of Rule 4 of the Bihar Factories Welfare Officers Rules, 1952, is pleased to recognise the two years Post-graduate Diploma in Labour and Social Welfare awarded by the Institute of Labour Studies, Jamshedpur to be equivalent to a degree of M.A. in Labour and Social Welfare for the purposes of the said Rules.The 10th March, 1987S.O. 1118 dated the 8th November, 1988. - The Governor of Bihar, for the purposes of clause (a) of Rule 4 of the Bihar Factories Welfare Officers Rules, 1952 is pleased to make the following amendments in the Labour, Employment and Training Department's Notification No. S.O. 96 dated the 27th January, 1983 regarding the recognition of M.B.A. degree awarded by Lalit Narayan Mishra College of Business Management, Muzaffarpur with specialisation in the 3rd Semester:-AmendmentIn the said notification :-
(1)For Personal Management and Industrial Relations (Group 'C') and Labour Relations (Group 'J') the words Personnel Management and Industrial Relations (Group 'C') shall be substituted.The 23rd November, 1987S.O. 941 dated the 18th May, 1988. - The Government of Bihar for the purposes of clause (a) of Rule 4 of the Bihar Factories Welfare Officers Rules, 1952 is pleased to recognise the two years M.B.A. degree with specialisation in Personnel Management and Industrial Relations awarded by the Indian Institute of Business Management, Patna for the purposes of the said Rules.Notification No. 2/F1-204/90 L, E & T/217, dated 4.4.1994. - In exercise of the powers conferred by Sections 6 and 112 of the Factories Act, 1948 (63, 1948) the Governor of Bihar is pleased to make the following amendment to the Bihar Factories Welfare Officer's Rules, 1952 the same having been previously published vide Government Notification No. S.O. 418 dated 30.9.93 in the extra ordinary issue of the Bihar Gazette dated 30th Nov. 1993 as required by Section 115 of the Act.AmendmentsIn the said rules :-For Rule (6) the following shall be substituted, namely:-"6. Grade of welfare officers and their pay-scales. - (1) There shall be the following grade of welfare officers with the minimum scale of pay as mentioned against each grade, namely :-
(a) Grade-III Rs. 1640-60-2600-75-2900
(b) Grade-II Rs. 2000-60-2300-75-3200-100-3800
(c) Grade-I Rs. 3000-100-3500-125-4500
(d) Selection grade Rs. 3700-125-4700-150-5000
(2)The revised pay scales shall come into force from 1st January, 1986 but the financial benefit will be given from 1st March, 1989.
(3)Pay of Welfare Officer's working on 1st January, 1986 will be fixed from 'B' in the above mentioned grade and pay scale.
(4)All disputes relating to the fitment in the revised scale of pay shall be referred to the Chief Inspector of Factories, Bihar, whose decisions in this regard shall be final.
(5)Over and above the scales of pay prescribed in sub-rule (1), every Welfare Officers shall be entitled to get dearness allowance as admissible to the State Government servant employed in such scales from time to time.
(6)Besides dearness allowances as mentioned in para (5) above, every Welfare Officer shall be entitled to get any other allowances and such other benefits and privileges under any scheme or otherwise may be admissible to officer or employees of similar ranks of pay in the establishments to which the Welfare Officers belong.
(7)Those Welfare Officers who will reach on maximum stage of their pay scales they will automatically be placed in the next higher scale and will get all benefits of such higher scale.