Section 6 in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952
6. Conditions of service of Welfare Officers.
(1)A Welfare Officer shall be given appropriate status corresponding to the status of the other executive heads of the factory.(2)The conditions of service of a Welfare Officer shall be the same as of other members of the staff of corresponding status in the factory [*] [Proviso to sub-rule (2) omitted and sub-rules (2) to (7) added by Punjab Government Notification No. 22-VII-DS Lab-61/2939, dated 6th September, 1961.].(3)[ Notwithstanding anything contained in sub-rule (2), the management may impose any one or more of the following punishments on Welfare Officer :-(I)Censure;(II)Withholding of increments including stoppage at an efficiency bar;(iii)reduction to a lower stage in a time scale;(iv)suspension; and(v)dismissal or termination of service in any other manner :Provided that no order of punishment shall be passed against the Welfare Officer unless he has been informed of the grounds on which it is proposed to take action and given a reasonable opportunity of defending himself against the action proposed to be taken in regard to him :Provided further that the management shall not impose any punishment other than censure except with the previous concurrence of the Labour Commissioner, Punjab.] [Substituted vide Punjab Government Notification No. 5635-4 L & E-71/19344, dated 20th July, 1971.](4)The Labour Commissioner, Punjab, before passing orders on a reference made under second proviso to sub-rule (3), shall give the Welfare Officer an opportunity of showing cause against the action proposed to be taken against him and if necessary, may hear the parties in person.(5)If the Labour Commissioner on a reference made to him under the second proviso to sub-rule (3) of rule 6 refuses to give his concurrence, the management may appeal to the State Government within thirty days from the date of the receipt of such refusal. The decision of the State Government shall be final and binding.(6)A Welfare Officer upon whom the punishment mentioned in clause (v) of sub-rule (3) is imposed may appeal to the State Government against the order of punishment within thirty days from the date of receipt of the order by him. The decision of the State Government shall be final and binding.(7)The State Government may pass such interim order as may be necessary pending the decision of appeal filed under sub-rule (5) or sub-rule (6).
