Section 100(2) in Maharashtra Factories Rules, 1963
(2)In a factory, the following persons shall be deemed to be employed in a confidential position within the meaning of sub- section (1) of section 64, namely:-(i)Stenographers or Telex Operators;(ii)Office Superintendent;(iii)Head Clerk where there is no Office Superintendent;(iv)Head Accountant and Head Cashier;(v)Head Time Keeper; and(vi)Any other person who in the opinion of the Chief Inspector is employed in a confidential position and is so declared in writing by him.
