(4)[ A written notice of every appointment, authorisation, discharge, dismissal, resignation or termination of service of every Welfare Officer and of the date thereof shall be sent by the owner, agent or manager, to the Chief Inspector within seven days from the date of such appointment, authorisation, discharge, dismissal, resignation or termination of service.] [ Substituted by G.S.R. 1886, dated 14.12.1965.]
