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State of Madhya Pradesh - Section

Section 91 in The M.P. Factories Rules, 1962

91. Conditions of Service.

(a)The posts of Welfare Officer shall be advertised in at least two newspapers having a wide circulation in the State, one of which should be in English Newspaper and selection made from amongst the applicants applying for and interviewed by a committee appointed by the Factory Management and the appointment notified to the Government or such authority as the State Government may specify for the purpose, giving full details of the qualification and experience etc., of the officer appointed and the terms and conditions of service.
(b)The candidate appointed as Welfare Officer shall be given a status corresponding to the status of the other heads of departments of the factory.
(c)The term and conditions of service of the Welfare Officer shall be the same as for other members of the staff of his status in the factory :
Provided in case of discharge or dismissal Government's prior concurrence shall have to be obtained.
(d)[ The scale of pay of welfare officers (excluding Dearness Allowance, or other Allowances) shall not be less than the scale given below:- [Substituted by Notification No. 4(a)-3-78-XVI, dated 6-2-1980.]
Scale No. 1. - For factories ordinarily employing 500 to 1000 workers per day Rs. 375-25-500-30-850.Scale No. 2. - For factories ordinarily employing 1001 to 2,000 workers per day Rs. 500-30-800-50-1,000.Scale No. 3. - For factories ordinarily employing more than 2,000 workers per day-
(a)For Chief Welfare Officer Rs. 800-50-1300;
(b)For other welfare officers. Rs. 500-30-800-50-1000.]
(e)The salaries referred to in (d) above, shall be exclusive of Dearness Allowances or any other allowance which it is customary to pay to Officers of similar status employed in the factory.