Section 9 in The U.P. Factories Welfare Officers Rules, 1955
9. [ Age and qualifications. [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.]
- No person may be appointed as a Welfare Officer, unless-(a)he is a citizen of India or a subject of Sikkim;(b)(i)he is not less than 21 years of age on the date of appointment in the case of Grade-I and II:(ii)he is not less than 21 years of age and not more than 30 years of age on the date of appointment in the case of Grade-III:Provided that the upper age limit shall be higher by five years in the case of members of Scheduled Castes/Scheduled Tribes, injured persons of the Armed Forces and dependants and members of the families of fighters of freedom:(c)he has a thorough knowledge of Hindi in Devanagari Script;(d)he possesses a degree of a University established by law;(e)he possesses-(i)a degree from any University established by law in Social Sciences or Labour Welfare or Industrial Relations and Personnel Management;(ii)a diploma in Social Sciences or Labour Welfare or Industrial Relations and Personnel Management from any University or Institutions specified in the Schedule or Two years experience of working in Labour Welfare of any factory:Provided that for appointment to Grade-I a candidate should have experience of ten years working in Grade-II, and for appointment to Grade-II a candidate should have experience of five years working in Grade-III.]
