Section 81AA(1)(c) in Kerala Factories Rules, 1957

[Cites 0, Cited by 0] [Section 81AA(1)] [Section 81AA] [Entire Act]

(c)The State Government may appoint the following members in the committee;

(i)a representative of the Fire Service Organization of the State Government ;

(ii)a representative of the State Department of Industries;

(iii)a representative of the Director General of Factory Advice Service and Labour Institutes, Bombay.

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