Section 7(viii) in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952
(viii)[to advise on fulfilment by the concerned departments of the factory on] [Omitted by Punjab Government Notification No. 7456-VII-Lab-I/59/7-46, dated 12th August, 1959.] obligations, statutory or otherwise concerning the applications of provisions of the Act, and the rules made thereunder, and to establish liaison with the Factory Inspector and the Medical Services concerning medical examinations of employees health records, supervision of hazardous jobs, sick visiting, and convalescents, accidents, prevention and supervision of safety committees, systematic plant inspection, safety education, investigation of accidents, maternity benefits and workman's compensation.
