- The duties of the Welfare Officer shall be as follows :-(i)to establish contacts and hold consultations with a view to maintaining harmonious relations between the Management and the Workers;(ii)to take up with the Factory Management the grivences of workers, individual as well as collective, with view to securing their redress and to act as a liaison officer between the Management and Labour;(iii)to help the factory management in determining its labour policies and to interpret them to the workers in Hindi;(iv)to watch employment relations with a view to using his influence in the event of an industrial dispute arising between the Management and Workers and to assist in bringing about a settlement by persuasive efforts;(v)[ to advise on fulfilment by the management and the concerned departments of the factory of their obligations, statutory or otherwise concerning regulation of working hours, maternity benefits, medical care, compensation for injuries and sickness and other welfare and social benefit measures;] [Substituted by Notification No. 4(a)-3-81-LAB-XVI, dated 28-5-1981.][(v-a) to advise and assist the management in the fulfilment of its obligations statutory or otherwise concerning prevention of personal injuries and maintaining a safe work environment, in such factories where a Safety Officer is not required to be appointed under enabling provision under Section 40-B;] [Substituted by Notification No. 4(a)-3-81-LAB-XVI, dated 28-5-1981.](vi)to advise on fulfilment by the concerned departments of factory of obligations, statutory or otherwise, with regard to the provisions of the Factories Act and rules made thereunder, and to establish a liaison with Factory Inspectors and Medical Service concerning medical examinations of employees, health, record, supervision of hazardous jobs, sick visiting and convalescence, accident prevention and supervision of Safety Committee, systematic plant inspection, safety education, investigation of accidents and administration of Workmen's Compensation;(vii)to promote relations between the concerned department of the factory and workers which will bring about productive efficiency as well as amelioration in the working conditions and to help workers to adjust and adapt themselves to their working;(viii)to encourage the formation of Joint Production Committees, Cooperative Societies, Savings Scheme [........] [Omitted by Notification No. 4(a) 3-81-LAB-XVI, dated 28-5-1981.] Welfare Committees and to supervise their working.(ix)to encourage provision of amenities, such as canteens, rest shelters, creches adequate latrine facilities, drinking water supply, sickness and benevolent scheme of payments, pension and superannuation funds, gratuity payments, granting longs leave and legal advice to workers;(x)to advice on provision of welfare facilities such as housing facilities, food, social and recreational facilities, sanitation, advise on individual personnel problem and children's education;(xi)to advice the management on questions relating to training of learners, new-comers, apprentice, workers on transfer and promotion, instructors and supervisors, supervision and control of notice-board and information bulletins to encourage additional education; and attendance of workers at Technical Institutes;(xii)to take measures which will serve to raise the standard of living of workers and in general promote their well being.
