Section 93 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
93. Safety officers .-(1) Every Port Authority and dock labour board shall employ safety officers as per the scale laid down in Schedule III.
(2)Ever other employer of dock worker shall employ at least one safety officer, provded that the employers may form a group and appoint safety officers for the group as per the scale laid down in Schedule I with the written permission of the Chief Inspector.(3)The duties, qualifications and conditions of service of the safety officer shall be as provided in Schedule III.(4)The safety officer shall be assisted by suitable assistants and staff which got approved from the Chief Inspector.
