Section 3 in The Orissa Factories (Exemption) Rules, 1983
3.
(1)The following persons employed in a factory shall, under Subsection (1) of Section 64, be deemed to be persons holding positions of supervision or management, namely :(a)Manager;(b)any other person who, in the opinion of the Chief Inspector, holds position of supervision or management.(2)All persons who, in the opinion of the Chief Inspector, holds confidential positions shall be deemed to have been employed in a confidential position in the factory.(3)A list showing the names and designations of all persons defined under Sub-rule (1) shall be maintained and shall be made available in every factory for examination by the inspector.(4)Adult workers engaged in factories, specified in Column (3) of the Schedule given below, on the work specified in Column (4) of the said Schedule shall be exempted from the provisions of the section specified in Column (5), subject to the conditions, if any, specified in Column (6) of the said Schedule :Provided that no female adult worker shall be required or allowed to work for more than nine hours in any day.
