Section 4 in The Bihar Factories Welfare Officers Rules, 1952
4. [ Qualifications. [Substituted by S.O. 734 dated 5.5.1977.]
- A person shall not be eligible for appointment as Welfare Officer unless-(a)he has obtained a [degree or diploma] in Labour and Social Welfare or in Personnel Management or in any alied course from any institution recognised by Government [* * *] [Deleted 'and has qualified at viva-voce test conducted by the Labour Commissioner, Bihar' by Notification No. 567, dated 11.11.2009.];(b)he has thorough knowledge of Hindi:Provided that in the case of candidates who have not read Hindi upto Matriculation stage, the Commissioner of Labour shall hold an examination to test the knowledge of the candidates in Hindi;(c)he is not less than 21 years and not more than 40 years of age :Provided that the State Government may, by an order in writing and subject to such conditions as may be specified in the said order, exempt any person from any or all of the provisions of this rule who in the opinion of the State Government is otherwise fit to hold the post of a Welfare Officer by virtue of his exceptional academic attainments and experience in the field of Personnel Management and/or Labour Relations:Provided further that a person who did not have Hindi as one of his subjects in Matriculation Examination or in any equivalent examination shall not be deemed to have a thorough knowledge of Hindi unless he has passed a test conducted by the Labour Commissioner and has been granted a certificate :Provided further that if a Government Officer having enough experience in administering labour laws is deputed to any industrial establishment then during the period of such deputation the officer shall be deemed to have been exempted by the State Government.]
