Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5) in The Bihar Factories Welfare Officers Rules, 1952

(5)[ No Welfare Officer shall be transferred from the factory in which he is employed to any other factory, place or post, falling outside the jurisdiction of the State of Bihar, without his consent obtained in writing.] [Inserted by 'occupier' by S.O. 734 dated 5.5.1977.]