97. [ Persons defined to hold position of supervision or management of confidential capacities. [Substituted by Notification No. 4(a)-10-XVI-B-86, dated 22-9-1986]
(a)the following persons shall be deemed to hold position of supervision or management or to have been employed in a confidential capacity.Supervision or Management;(i)Manager and Assistant Manager;(ii)Heads of Department and their Assistants;(iii)Foreman;(iv)Engineers and Assistant Engineers but not Boiler Attendants;(v)Store Keeper and their Assistants;(vi)Technical experts;(vii)Labour Welfare Officers;(viii)Inspectors;(ix)Chargemen;(x)Workshop Overseers.Confidential Capacity(xi)Official Assistants;(xii)Clerks;(xiii)Time Keepers;(xiv)Watchman;(xv)Messengers;(xvi)Fire Brigade man :Provided that clerks engaged in weighing, measuring, checking and entering goods etc. in the Department of factory whose work must necessarily be carried out in proximity to the manufacturing process shall not be considered to be employed in confidential capacity;(b)Any other persons who in the opinion of the Chief Inspector holds a position of supervision or management is employed in a confidential capacity.]
