Section 61A(1)(b) in The Orissa Factories Rules, 1950

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State of Odisha - Subsection

Section 61A(1)(b) in The Orissa Factories Rules, 1950

(b)Notwithstanding the provisions contained in Clause (a), any Person who possesses a recognised degree or diploma in engineering or technology and has had, experience of not less than five years in a department of the Central or State Government which deals with the administration of Factories Act, 1948 or the Indian Dock Labourers Act, 1934 or possesses a recognised degree or diploma in Engineering or technology and has had experience of not less than five years full-time, or training, education, consultancy or research in the field of accident prevention in industry or in any institution, shall also be eligible for appointment as Safety Officer

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State of Odisha - Subsection

Section 61A(1)(b) in The Orissa Factories Rules, 1950