Section 61A(1) in The Orissa Factories Rules, 1950
(1)Qualification-(a) A person shall not be eligible for appointment as a Safety Officer, unless he -(i)possesses a recognised degree in any branch of engineering or technology and has had practical experience of working in a factory for a period of not less than two years, or a recognized degree in Physics or Chemistry of a 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 five years;(ii)possesses a degree or diploma in Industrial Safety recognised by the State Government in this behalf; and(iii)has adequate knowledge of Oriya language.(b)Notwithstanding the provisions contained in Clause (a), any Person who possesses a recognised degree or diploma in engineering or technology and has had, experience of not less than five years in a department of the Central or State Government which deals with the administration of Factories Act, 1948 or the Indian Dock Labourers Act, 1934 or possesses a recognised degree or diploma in Engineering or technology and has had experience of not less than five years full-time, or training, education, consultancy or research in the field of accident prevention in industry or in any institution, shall also be eligible for appointment as Safety OfficerProvided 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 a person who has been working as a Safety Officer for a period of not less than three years on the date of commencement of this rule, the Chief Inspector may, subject to such conditions as he may specify, relax all or any of the above said qualifications.(c)[ A person possessing qualifications required under clauses (a) and (b) of sub-rule (1) shall only be appointed as Safety Officer on acceptance by the Chief Inspector on submission of details of his qualification and experience.] [Inserted vide O.G.E.No. 1415, dated 24.9.2006-SRO 532/2006/26.9.2006.]
