Section 8 in The U.P. Factories (Safety Officers) Rules, 1984
8. Punishment.
- The occupier of the factory may impose upon any Safety Officer any one or more of the following penalties, namely-(i)suspension;(ii)removal or dismissal from service;(iii)reduction in rank;(iv)withholding of increment (including stoppage of an efficiency bar);(v)censure; and(vi)warning:Provided that no order imposing any such penalty on a Safety Officer shall be made except after an enquiry in which he has been informed of charges against him and given a reasonable opportunity of being heard in respect of such charges and where it is proposed, after such enquiry, to impose on him any such penalty until he has been given a reasonable opportunity of making representation against the penalty proposed, but only on the basis of the evidence adduced or any other material being used against him during such enquiry.
