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State of Haryana - Section

Section 3 in The Factories (Haryana) Exempting Rules, 1980

3.

Persons holding position of supervision or management :-
(1)The following persons in factories, other than sugar factories, shall be deemed to hold positions of supervision or management; provided they are not required to perform manual labour as a regular part of their duties :-
(i)Manager.
(ii)General Manager.
(iii)Factory Manager.
(iv)Deputy Manager.
(v)Deputy General Manager.
(vi)Assistant Manager.
(vii)Assistant Factory Manager.
(viii)Labour Welfare Officer.
(ix)Chief Welfare Officer.
(x)Assistant Welfare Officer.
(xi)Head of Technical Departments.
(xii)Engineers.
(xiii)Assistant Engineers.
(xiv)Foreman.
(xv)Electrical Maintenance staff.
(xvi)Secretary to the Managing Agent.
(xvii)Personal Assistant to the Managing Agent.
(xviii)Personal Assistant to the General Manager.
(xix)Overseers.
(xx)Supervisors
(xxi)Paper Makers (Incharge of the Paper making section).
(xxii)Head Store-Keepers.
(xxiii)Watch and Ward Officer/Staff.
(xxiv)Security Officer/Assistant Security Officer.
(xxv)Head Timekeeper or Timekeeper where there is no post of Head Timekeeper.
(xxvi)Line Superintendent.
(xxvii)Power House Superintendents.
(xxviii)Assistant Foreman.
(xxix)Meter Inspector.
(xxx)Telephone Supervisors.
(xxxi)Permanent Way Inspectors
(xxxii)Chargeman.
(xxxiii)Medical Officer.
(xxxiv)Legal Officer.
(xxxv)Welfare Officer.
(xxxvi)Chief Draftsman.
(xxxvii)Head of Planning and Progress.
(xxxviii)Inspectors.
(xxxix)Laboratory Incharge.
(xl)Technicians.
(xli)Despatch Incharge.
(xlii)Tubewell Staff.
(xliii)Sweeping/Cleaning Staff.
(xliv)Any other person employed solely in a supervisory capacity who, in the opinion of the State Government, holds a position of supervision or management and is so declared by it in writing.
(2)The following persons shall be deemed to hold positions of supervision of management in sugar factories :-
(i)General Manager.
(ii)Deputy General Manager.
(iii)Manager.
(iv)Cane-Manager.
(v)Deputy Cane-Manager.
(vi)Cane Superintendent where there is no Cane-Manager.
(vii)Chief Chemist.
(viii)Labour Welfare Officer.
(ix)Chief Engineer.
(x)Secretary to the Managing Agent.
(xi)Personal Assistant to General Manager.
(xii)Cane Development Officer.
(xiii)Secretary.
(xiv)Deputy Secretary.
(xv)Foreman.
(xvi)Workshop Incharge.
(xvii)Electrical Foreman.
(xviii)Store Purchase Officer/Head Store-keeper.
(xix)Deputy Chief Chemist.
(xx)Deputy Chief Engineer.
(xxi)Electrical Engineer.
(xxii)Chemist.
(xxiii)Laboratory Incharge.
(xxiv)Labour Superintendent.
(xxv)Labour Officer.
(xxvi)Legal Officer.
(xxvii)Watch and Ward Officer/Incharge Watch and Ward.
(xxviii)Medical Officer.
(xxix)General Secretary.
(xxx)Head Electrician.
(xxxi)Assistant Engineer/Shift Engineer.
(xxxii)Overseer Incharge.
(xxxiii)Transport Inspector Incharge.
(xxxiv)Assistant Manager.
(xxxv)Security Officer.
(xxxvi)Manufacturing Chemist.
(xxxvii)Supervisors.
(xxxviii)Civil Engineers.
(xxxix)Inspectors.
(xl)Cane Officer Incharge.
(xli)Time-keeper.
(xlii)Any person, who in the opinion of the State Government, holds a position of supervision or management and is so declared by it in writing.