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State of West Bengal - Section

Section 6 in The West Bengal Factories (Welfare Officers) Rules, 1971

6. Power to Exempt.

- The State Government may exempt, from all or any of the prescribed qualifications, any person who has been in employment for more than ten years in any factory as a Welfare or Labour Officer, and who, in the opinion of the State Government, possesses the requisite practical experience to serve as a Welfare Officer.