Section 7 in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952
7. Duties of Welfare Officer.
- The duties of a Welfare Officer shall be :-(i)to establish contacts and hold consultations with a view to maintaining harmonious relations between the factory management and workers;(ii)to bring to the notice of the factory management the grievances of workers, individual as well as collective, with a view to securing their expeditious redress and [to act as Liaison Officer between the management and labour] [Substituted by Punjab Government Notification No.7456-VII-Lab-I/59/75/46, dated 12th August, 1959.];(iii)to study and understand the point of view of labour in order to help the factory management to shape and formulate labour policies and to interpret these policies to the workers in a language they can understand;(iv)to watch industrial relations with a view to using his influence in the event of a dispute arising between the factory management and workers and to help to bring about settlements by persuasive efforts :(v)omitted(vi)omitted(vii)omitted(viii)[to advise on fulfilment by the concerned departments of the factory on] [Omitted by Punjab Government Notification No. 7456-VII-Lab-I/59/7-46, dated 12th August, 1959.] obligations, statutory or otherwise concerning the applications of provisions of the Act, and the rules made thereunder, and to establish liaison with the Factory Inspector and the Medical Services concerning medical examinations of employees health records, supervision of hazardous jobs, sick visiting, and convalescents, accidents, prevention and supervision of safety committees, systematic plant inspection, safety education, investigation of accidents, maternity benefits and workman's compensation.(ix)[to promote relations between the concerned departments of the factory and the workers which will bring about productive efficiency] [Substituted by Punjab Government Notification No.7456-VII-Lab- I-59/7546, dated 12th August, 1959, for the words 'to promote relation between management and workers which will ensure productive efficiency'.] as well as amelioration in the working conditions and to help workers to adjust and adapt themselves to their working environments;(x)to encourage the formation of Works and Joint Production Committee, Co-operative Societies and Safety First and Welfare Committees, and to supervise their work;(xi)[to advise on provision of welfare facilities] [Substituted by Punjab Government Notification No.7456-VII-Lab- I-59/7546, dated 12th August, 1959, for the words 'to secure provision of amenities'.] such as canteen, shelters for rest creches, adequate latrine facilities, drinking-water, sickness and benevolent scheme, payments, pension and superannuation funds, gratuity payments, granting of loans, and legal advice to workers;(xii)to help the factory management in regulating the grant to leave with wages and explain to the workers the provision relating to leave with wages and other leave privileges and to guide the workers in the matter of submission of application for grant of leave for regulating authorised absence;(xiii)to secure welfare provisions, such as housing facilities, foodstuffs, social and recreational facilities, sanitation, advice on individual personnel problems and education of children;(xiv)to advise the factory management on question relating to training of new starters, apprentices, workers on transfer and promotion, instructors and supervisors, supervision and control of notice-board and information bulleting to further education of workers and to encourage their attendance at Technical Institutes; and(xv)to suggest measures which will serve to raise the standard of living of workers and in general promote their well being.(xvi)[ to take adequate steps for eradication of illiteracy from amongst the workers, working in the factories and their families.] [Added by Punjab Notification G.S.R. 41/C.A.63/48/Sections 49 and 112/Amd. (4)/91 dated 2nd July 1991.]
