Section 5(3) in The Bihar Factories Welfare Officers Rules, 1952
(3)A Welfare Officer, whose work is found unsatisfactory during the period of probation shall be liable to be discharged after one month's notice by the [management] [Substituted for 'occupier' by S.O. 734 dated 5.5.1977.] of the factory after intimation to the Labour Commissioner, Bihar.
