.- [(1)] [ Renumbered by G.S.R. 607, dated 16.5.1969.] The duties of Welfare Officers shall be-(i)to establish contacts and hold consultations with a view to maintain harmonious relations between the management and persons employed in the mine;(ii)to bring to the notice of the management the grievances of employees, individual as well as collective, with a view to securing their expeditious redressal;(iii)to promote relations between management and employees 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;(iv)to assist in the formation of Works and Joint Production Committees, Co-operative Societies and Safety-First and Welfare Committees, and to supervise their work;(v)to help the management in regulating the grant of leave with wages and explain to the workers the provisions relating to leave with wages and other leave privileges and to guide the workers in the matter of submission of applications for grant of leave for regulating authorised absence;(vi)to advise on welfare provisions, such as housing facilities, food-stuffs, social and recreational facilities, sanitation, individual personnel problems and education of children;(vii)to supervise welfare activities, statutory or otherwise, including education and training of employees;(viii)to suggest measures which will lend to raise the standard of living of workers and in general promote their well-being;(ix)to perform any other duty connected with the welfare of the persons employed in the mine.(2)[ Notwithstanding anything contained in sub-rule (1), no Welfare Officer shall deal with any disciplinary case against a person employed in a mine, or appear before a Conciliation Officer, Court or Tribunal on behalf of the management of a mine against a person or persons employed in the mine, except when he is required by the Conciliation Officer, Court or Tribunal to appear as an independent witness:Provided that nothing in this sub-rule shall be deemed to prohibit a person employed in a mine from approaching the Welfare Officer in respect of a grievance arising out of any case of disciplinary action against him.] [ Inserted by G.S.R. 1511, dated 23.9.1966.][[(3)] [Inserted by G.S.R. 607, dated 16.5.1969. ] [Every Welfare Officer shall keep a record of his day-to-day work and shall, at the end of every year, forward to the Chief Inspector through the manager of the mine concerned, a summary of the report of his work during the year.] [Inserted by G.S.R. 607, dated 16.5.1969. ][ Inserted by G.S.R. 1886, dated 14.12.1965.]
