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[Cites 0, Cited by 0] [Section 61A(2)] [Section 61A] [Entire Act]

State of Odisha - Subsection

Section 61A(2)(a) in The Orissa Factories Rules, 1950

(a)Where the number of Safety Officer to be appointed in a factory as required by a notification in the Official Gazette exceeds one, one of them shall be designated as the Chief Safety Officer and shall have a status higher than that of the others. The Chief Safety Officer shall be in overall charge of the safety functions envisaged in Sub-rule (3), the other Safety Officer working under his control.