Section 7B in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952
7B. [ Welfare Officer not to deal with disciplinary cases or appear on behalf of the management against workers. [Inserted vide Punjab Government Notification No. G.S.R. 210/C.A.- 63/48/Sections 49, 50 and 112/Amd. (2) 66, dated 2nd September, 1966.]
- Without prejudice to the generality of rule 7-A no Welfare Officer shall deal with any disciplinary cases against workers or appear before a Conciliation Officer, or in a Court or Tribunal on behalf of the factory management against a worker or workers.]
