Section 23 in The U.P. Factories Welfare Officers Rules, 1955
23. [ [Inserted by Notification No. 865/XXXVI-3-200(16)-(W.O.)-82, dated 6th April, 1995, published in U.P. Gazette, Extraordinary, Part 4, Section (kha), dated 6th April, 1995.]
Every Welfare Officer shall submit to the Chief inspector of Factories, Uttar Pradesh through his employer a monthly return by the 15th day of every month, in respect of welfare work performed by him during the previous month.][Schedule [Inserted 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.][See Rule 9(e)]List of diplomas in Social Sciences, Labour Welfare, Industrial Relations and Personnel Management approved by the State Government-(i)a Post Graduate diploma in Industrial Relations and Personnel Management of Sri Kashi Vidhyapith, Varanasi.(ii)a diploma in Social Service Administration of the Tata Institute of Social Service, Bombay.(iii)a diploma of the long-term course of the Institute of Labour Welfare Workers, Bombay.(iv)a diploma of the Institute of Labour Welfare and Workers, Bombay of two years.(v)a diploma in Industrial Relations and Welfare of Labour Relations Institute, Jamshedpur.(vi)a diploma in social service administration of School of Social Works, Madras.(vii)a diploma in Personnel Management of Lal Bahadur Shastri Institute of Management and Development, Lucknow.(viii)a post graduate diploma in Personnel Management of Institute of Engineering and Rural Technology, Allahabad.(ix)a diploma in any other institution of repute in India, approved by the State Government.]
