Section 5 in The U.P. Factories Welfare Officers Rules, 1955
5. [ [Substituted by Notification No. 226/XXXVI-3-200(16). (W.O.) - 82, dated 27th February, 1990, published in U.P. Gazette, (Extraordinary), Part 4, Section (kha), dated 27th February, 1990.]
When in any factory any post of Welfare Officer falls vacant, the vacancy shall be intimated to the Chief Inspector of Factories and the Inspector of Factories of the areas within 7 days from the date the vacancy occurs. In order to get a suitable candidate for appointment, the occupier shall advertise the vacancy at least in two leading daily newspapers. The appointment, when made, shall be intimated by the occupier to the Labour Commissioner, the Chief Inspector of Factories and Inspector of Factories of the Area, giving full particulars about the officer appointed including his qualifications and grade.]
