Section 8 in The U.P. Factories Welfare Officers Rules, 1955
8. [ Status. [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.]
- The Welfare Officers shall have the status of the senior executive of the factory and shall be governed by the same rules in regard to dearness allowance, bonus, provident fund, leave, housing, medical and other facilities as are applicable to the senior executive in the factory.Explanation. - In this rule the expression "senior executive" shall mean the other departmental heads serving under the Chief Executive Head of the Factory, other than the officers of the Government serving on deputation.]
