(2)No person shall act as a Welfare Officer of a mine unless he possesses-(a)a University degree;(b)a degree or diploma in social science, [or social work] [ Inserted by G.S.R. 1886, dated 14.12.1965.] or labour welfare [recognised by the Government for the purpose of this rule] [ Substituted by G.S.R. 1886, dated 14.12.1965.] and preferably practical experience of handling labour problems in any industrial undertaking for at least three years; and(c)a knowledge of the language of the district in which the mine is situated or the language understood by the majority of persons employed in the mine:Provided that in case of a person already in service as a Welfare Officer in a mine the above qualifications may, with the approval of the Chief Inspector, be relaxed.[(2-A) Notwithstanding anything contained in sub-rule (2), the Labour Officer included in the Central Pool under the provisions of the Labour Officers (Central Pool) Recruitment and Conditions of Service Rules, 1951, shall be eligible for appointment as a Welfare Officer in a mine.] [ Inserted by G.S.R. 966, dated 17.5.1968.]
