Section 15(1) in The U.P. Factories Welfare Officers Rules, 1955
(1)The management may impose any one or more of the following punishments on a Welfare Officer-(i)Censure,(ii)Withholding of increments, including stoppage at any efficiency bar,(iii)Reduction to lower stage in the timescale,(iv)Suspension, and(v)Dismissal, or termination of service in any other manner: Provided that no punishment shall be inflicted unless the Welfare Officer has first been informed of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself:Provided further that the management shall not impose any punishment other than censure except with the previous concurrence of the Labour Commissioner.
