Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66E(3)] [Section 66E] [Entire Act]

State of Punjab - Subsection

Section 66E(3)(b) in The Punjab Factory Rules, 1952

(b)The Chief Safety Officer or the Safety Officer in the case of factories where only one Safety Officer is required to be appointed, shall be given the status of a senior executive and shall work directly under the control of the Chief Executive of the factory.