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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1) in The Orissa Factories Rules, 1950

(1)In every factory in which two hundred and fifty or more workers are ordinarily employed, there shall be constituted a Safety Committee for the purpose of keeping under review the measures taken to ensure the health and safety of workers and to undertake such coordinative functions as under the direction of the management assigned to it for promoting safety and health of workers.