72A. [ Qualification of Safety Officer. [Inserted by Notification No. 4(A)-3-81-LAB-XVI, dated 28-5-1981.]
(1)A person shall not be eligible for appointment as a Safety Officer unless he-(i)Possesses recognised degree in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 2 years; ora recognised degree in physics or chemistry and has had practical experience of working in factory in a supervisory capacity for a period of not less than 5 years; ora recognised diploma in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 6 years;(ii)Possesses a degree or diploma in the industrial safety recognised by the State Government in this behalf; and(iii)Has adequate knowledge of the language spoken by majority of the workers in the region in which the factory where he is to be appointed is situated.(2)Notwithstanding the provisions contained in clauses (i) and (ii) sub-rule (1), any person who possesses a recognised degree or diploma in engineering or technology and has had experience of less than 5 years in a department of the Central or State Government which deals with the administration of the Factories Act, 1948 or Indian Dock Labour Act, 1934; orPossesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years, (full time) in training education consultancy or research in the field of accidents prevention in industry or in any institution, shall also be eligible for appointment as Safety Officer :Provided that the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirements of this sub rule, if in his opinion, a suitable person possessing the necessary qualifications and experience; is not available for appointment :Provided further that in the case of person who has been working as a Safety Officer in administration of Safety and Health provisions for a period not less than 3 years on the date of commencement of this Rule, the Chief Inspector may subject to such condition as he may specify relax all or any of the above said qualifications.
