Section 13 in The U.P. Factories (Safety Officers) Rules, 1984
13. Exemption.
- The State Government may, if it is satisfied that it is expedient so to do, exempt any person-(i)from all or any of the requirements of Rule 3 who has been working as Safety Officer for a period not less than three years on the date of commencement of these Rules, provided that he possesses a degree in any branch of Engineering or Technology of a University established by law; or(ii)from the requirements of clause (v) of Rule 3:Provided he possesses any of the qualifications prescribed in sub-clause (d) or (e) of clause (iv) of that rule; or(iii)from the requirements of Rule 3 subject to the condition that he possesses a degree in any branch of Engineering or Technology of a University established by law, if in its opinion a suitable person possessing the qualifications prescribed in the said rule is not available for appointment as a Safety Officer.
