(2)[ Notwithstanding anything contained in sub-rule (1), no Welfare Officer shall deal with any disciplinary case against a person employed in a mine, or appear before a Conciliation Officer, Court or Tribunal on behalf of the management of a mine against a person or persons employed in the mine, except when he is required by the Conciliation Officer, Court or Tribunal to appear as an independent witness:Provided that nothing in this sub-rule shall be deemed to prohibit a person employed in a mine from approaching the Welfare Officer in respect of a grievance arising out of any case of disciplinary action against him.] [ Inserted by G.S.R. 1511, dated 23.9.1966.][[(3)] [Inserted by G.S.R. 607, dated 16.5.1969. ] [Every Welfare Officer shall keep a record of his day-to-day work and shall, at the end of every year, forward to the Chief Inspector through the manager of the mine concerned, a summary of the report of his work during the year.] [Inserted by G.S.R. 607, dated 16.5.1969. ][ Inserted by G.S.R. 1886, dated 14.12.1965.]
