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 7] [Entire Act]

State of Punjab - Subsection

Section 7(xi) in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952

(xi)[to advise on provision of welfare facilities] [Substituted by Punjab Government Notification No.7456-VII-Lab- I-59/7546, dated 12th August, 1959, for the words 'to secure provision of amenities'.] such as canteen, shelters for rest creches, adequate latrine facilities, drinking-water, sickness and benevolent scheme, payments, pension and superannuation funds, gratuity payments, granting of loans, and legal advice to workers;