(3)Conditions of Service.-(a) Where the number of Safety officers, to be appointed in a factory exceeds one, one of them shall be designated as the Chief Safety Officer and shall have a status higher than that of the others. The Chief Safety Officer shall be in overall charge of the safety functions as envisaged in sub-rule (4), the other Safety Officer working under his control.(b)The Chief Safety Officer shall be given the status of Departmental Head and shall work directly under the control of the Chief Executive of the factory. All other Safety Officers shall be given appropriate status to enable them to discharge their functions effectively.(c)The scale of pay and the allowance to be granted to the Safety Officers including the Chief Safety Officer, and the other conditions at their service "shall be the same as those of the other officers of corresponding status in the factory.(d)In the case of dismissal or discharge, a Safety Officer shall have a right to appeal to the Chief Inspector:Provided that all disputes against the orders of the Chief Inspector shall be settled by an appeal to the State Government, whose decision thereon shall be final :Provided further that no punishment of any kind shall be inflicted unless the Officer has first been informed in writing of the grounds on which it is proposed to take action and has been offered an adequate opportunity of defending himself.
