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State of Madhya Pradesh - Section

Section 90 in The M.P. Factories Rules, 1962

90. Qualifications.

- A person shall not be eligible for appointment as a Welfare Officer, unless he-
(a)possesses a degree of a University recognised by the State Government in this behalf;
(b)has obtained a Degree or Diploma in Social Science from any institution recognised by the State Government in this behalf; and
(c)has adequate knowledge of Hindi as also of the language spoken by the majority or the workers in the factory to which he is to be attached :
Provided that in the case of person who has been entrusted with the duties of a Welfare Officer, six months prior to the commencement of these Rules, the State Government may, subject to such conditions, as it may specify relax all or any of the aforesaid qualifications.