Section 17 in The U.P. Factories Welfare Officers Rules, 1955
17. [ Duties. [Substituted by Notification No. 2223 (V)/XXXVI-5-2080-(TD)-70, dated June 13, 1973, published in U.P. Gazette, Part I, Section (ka), dated June 30, 1973.]
- The duties of a Welfare Officer shall be(a)to promote harmonious relations and to do liaison work between the workers and the management;(b)to get the grievances and complaints of workers with regard to their service conditions redressed as expeditiously as possible;(c)to bring the breaches of labour laws and orders and statutory obligations to the notice of the management or occupier of the factory and to advise and assist the factory management in the fulfilment of obligations, statutory or otherwise, concerning the application of the provisions of the Factories Act, 1948, Payment of Wages Act, 1936, Employment of Children Act, 1938 and other labour laws applicable to factories and the rules made thereunder and to establish liaison with the Chief Inspector of Factories, Labour Commissioner and the Medical Service, concerning medical examination of workers, health records, supervision of hazardous jobs, sick-visiting and convalescence, accidents prevention, safety supervision, systematic plant inspection, safety education, investigation of accidents, maternity benefits, workman compensation;(d)to act as Secretary of the Industrial Panchayat as and when constituted;(e)to organise and supervise labour welfare work;(f)to advise the management in matters requiring special knowledge of labour conditions and labour welfare and to take suitable steps to improve the living condition of workers;(g)to exercise restraining influence over the workers in apprehended illegal strikes and over the management in declaring illegal lockouts;(h)to help in preventing sabotage and other illegal activities of workers and the management, as the case may be;(i)to detect and check bribery and corruption and to bring such cases to the notice of the management of the factory;(j)to make representations to the authorities concerned in regard to the condition of houses, roads, bridges etc. used by labour in the factory premises and outside;(k)to look after the enforcement of the provisions of all the labour laws and schemes as may be in force including the following:(1)The Employees' State Insurance Act, 1948;(2)The Employees' Provident Fund Act, 1952; and the Schemes framed thereunder;(3)The U.P. Industrial Housing Act, 1956;(4)The National Small Saving Scheme;(5)The Workers Education Scheme framed by the Central Board of Workers' Education;(6)The Industrial Disputes Act, 1947 (14 of 1947);(7)The U.P. Industrial Disputes Act, 1947 (U.P. Act 28 of 1947);(8)The Factories Act, 1948;(9)The Payment of Wages Act, 1936;(10)The Employment of Children Act, 1938;(11)The Maternity Benefit Act, 1938;(12)The Trade Unions' Act, 1926;(13)The Industrial Employment (Standing Orders) Act, 1946;(14)Dookan and Vanijya Adhishthan, Adhiniyam, 1962;(15)The National Integration Scheme;(16)Family Planning amongst workers;(17)Consumers Cooperative Societies and Cooperative Credit Societies for workmen;(18)Removal of untouchability amongst workers.]
