Section 3 in The Orissa Factories (Exemption) Rules, 1996
3.
(1)The following persons employed in a factory shall be deemed to be the persons holding positions of supervision or management for the purposes of Sub-section (1) of Section 64, namely ;(a)Manager; and(b)Any other person who, in the opinion of the Chief Inspector, holds a position of supervision or management.(2)All persons who, in the opinion of the Chief Inspector holds a confidential position, shall be deemed to have been employed in a confidential position in the factory.(3)A list showing the names and designation of all persons defined under Sub-rule (1) shall be maintained and shall be made available in every factory for examination by the Inspector.(4)Adult workers engaged in factories specified under column (3) of the schedule given belows, on the work specified under column (4) of the said schedule shall, subject to the conditions, if any, specified under column (6) be exempted from the provisions of the sections specified under column (5) of the said schedule :Provided that on Female Adult Worker shall be Required or Allowed to Work for More than Nine Hours in any Day.
