79. [ [Rules 79 to 96-B Substituted by Notification No. 5191 (V)/XXXVI-3-2027 (F)-25, dated 16.10.1980 (w.e.f. 16.101980).]
(1)The following persons in Factories, other than sugar factories, shall be deemed to hold positions of supervision or management, provided they are not required to perform manual labour as regular part of their duties:(i)The Manager;(ii)The Assistant Manager;(iii)Mill Secretary;(iv)Deputy Mill Secretary;(v)Labour Officer;(vi)Security Officer;(vii)Heads of Technical Department;(viii)Engineers;(ix)Assistant Engineers;(x)Foreman;(xi)Assistant Foreman;(xii)Chargeman;(xiii)Overseers;(xiv)Jobbers in Textile Factories;(xv)Supervisors;(xvi)Shift Officer;(xvii)Shift Incharge;(xviii)Paper makers;(xix)Head Storekeepers provided they are employed solely in a supervisory capacity;(xx)Any other person, who in the opinion of the State Government holds a position of supervision or management and is so declared by it in writing.(2)In sugar factories, the following persons shall be deemed to hold positions of supervision or management:(i)The General Manager;(ii)The Manager;(iii)The Mill Secretary;(iv)The Deputy Mill Secretary;(v)The Cane Manager;(vi)The Cane Superintendent, where there is no Cane Manager;(vii)The Chief Chemist;(viii)The Labour Welfare Officer;(ix)The Chief Engineer;(x)The Secretary to the Managing Agent or the Personal Assistant to the General Manager;(xi)The Cane Development Officer;(xii)Heads of Commercial Department, like accounts, purchase, store, legal catering, etc.;(xiii)Any person who, in the opinion of the State Government, holds a position of supervision or management and is so declared by it in writing.
