Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(d) in Kerala Factories Rules, 1957

(d)
(i)If the service of a Safety Officer is terminated otherwise than under the terms of contract, he shall have within 30days of such termination, a right of appeal to the Chief Inspector of Factories.