Section 3 in The Bihar Factories Welfare Officers Rules, 1952
3. [ Duties and functions of Welfare Officers. [Substituted by S.O. 734 dated 5.5.1977.]
- Without any prejudice to the ultimate responsibility and liability of the management the duties of Welfare Officer shall be to advice and assist the management on matters specified below and to carry out and execute the directions, orders and policies of the management in respect of the following matters-(i)Establishing contact and consultations and helping in maintaining harmonious relations between the management and the workers;(ii)Taking up with the management the individual and collective grievances of the workers with a view to securing their expeditious redress and carrying on negotiations with the workers and trade unions;(iii)Assisting the management in formulating labour policies and interpreting those policies to the workers;(iv)Watching Industrial Relations, with a view to use his influence in the event of any dispute arising between the management and the workers and to get effected a settlement by persuasive efforts;(v)Dealing with wages and employment matters;(vi)Advising management in respect of fulfilment of statutory or other obligations on their part concerning application of Factories Act, 1948, Payment of Wages Act, 1936, Maternity Benefit Act, 1961 Workmen's Compensation Act, 1923 and other Labour and allied legislations;(vii)Where there is no separate industrial or plant, health and medical officer, establishing and maintaining liasion with Certifying Surgeon and other medical and health authorities concerning medical examination of worker and other matters relating to industrial health and hygiene;(viii)Where there is no separate Safety Officer, making arrangement for accident prevention, first-aid, safety committee and other matters related to accident prevention;(ix)Promoting healthy relationship between management and workers for ensuring productive efficiency as well as for amelioration in the working conditions and helping workers to adjust and adapt themselves to their working environments;(x)Constituting and encouraging Joint Production Committee, Emergency Production Committee, Works Committee, Canteen Committee, Cooperative Society, Safety Committee and other Welfare Committees and exercising supervisions upon the working of such committees;(xi)Securing provision for amenities such as canteens, shelters, rest rooms and lunch rooms, creches; sanitary facilities, supply of drinking water, ambulance rooms and ambulance vans, primary health unit and safe and healthy working conditions;(xii)Introducing benevolent and social security schemes like Provident Fund, Insurance, Pension, Superannuation and Gratuity schemes, grants of loans, leave, Family Planning and Saving Schemes, etc. and giving guidance and advice to workers in such matters;(xiii)Securing welfare facilities, like housing, fair price shops, social and recreational facilities, general sanitation and advising on individual personal problems like education of children etc;(xiv)Where there is no separate training officer, advising the management on personal problems like training of new entrants, apprentices, instructors, supervisors and of workers on promotion and transfer from one trade or department to other trade or department;(xv)Exercising supervision over maintenance of Notice Boards and issue of new Bulletins and encouraging vocational and general education of workers and co-operating with workers education schemes;(xvi)Taking measures for raising the standard of living of the workers and promoting their general well-being;(xvii)Carrying out such other duties and functions in connection with the welfare of workers and industrial relations as have not been specifically mentioned in the sub-clauses above, but this will not include representing the management before a Court or Tribunal in labour disputes.]
