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State of Uttar Pradesh - Section

Section 12 in The U.P. Factories (Safety Officers) Rules, 1984

12. Intimation of appointment and filling up of vacancies.

- The occupier of the factory shall, within fifteen days of making appointment of a Safety Officer of Chief Safety Officer, as the case may be, furnish to the Labour Commissioner full details of his qualifications, age and other terms and conditions of service.