Section 100(1) in Maharashtra Factories Rules, 1963
(1)In a factory the following persons shall be deemed to hold positions of supervision or management within the meaning of sub-section (1) of section 64, provided they are not required to perform manual labour or clerical work as a regular part of their duties, namely:-(i)The Manager, Deputy Manager, Assistant Manager, Production Manager, Works Manager and the General Manager;(ii)Departmental Head, Assistant Departmental Head, Departmental in-charge or Assistant Departmental in-charge;(iii)Chief Engineer, Deputy Chief Engineer and Assistant Engineer;(iv)Chief Chemist, Laboratory in-charge;(v)Personnel Manager, Personnel Officer;(vi)Labour Officer, Assistant Labour Officer;(vii)Welfare Officer, Additional Welfare Officer or Assistant Welfare Officer;(viii)Safety Officer;(ix)Security Officer;(x)Foreman, Chargeman, Overseer and Supervisor;(xi)Jobber in Textile Factories;(xii)Head Store-keeper and Assistant Store-keeper;(xiii)Boiler Sarang or such Boiler Attendants who are in- charge of a battery of boilers and are only required to do supervisory work; and(xiv)Any other person who in the opinion of the Chief Inspector, holds a position of Supervision or Management and is so declared in writing by him.
