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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(b) in Kerala Factories Rules, 1957

(b)The Chief Safety Officer or the Safety Officer (in the case of factories where only one Safety Officer is required to be appointed) as the case may be, shall be given the status of a senior executive and he shall work directly under the control of the Chief Executive of the factory. All other Safety Officers shall be given appropriate status to enable them to discharge their functions effectively.