(2)[ The conditions of service of a Welfare Officer shall be the same as of other members of the staff or corresponding status in the mine:Provided that before the owner, agent or manager discharges or dismisses a Welfare Officer, who has satisfactorily completed a probationary period of six months, he shall consult the Chief Inspector or an Inspector authorised in this behalf by the Chief Inspector.] [ Renumbered by G.S.R. 607, dated 16.5.1969.]
