Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(5) in The Orissa Factories Rules, 1950

(5)Where, due to the size of the factory or any other reason, the functions referred to in Sub-rule (1) cannot be effectively carried out by one Safety Committee, the occupier of the factory shall establish further subcommittees as may be required and they shall function under the control and guidance of the aforesaid safety committee.