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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(1) in The M.P. Factories Rules, 1962

(1)The occupier of every factory where five hundred or more workers are ordinarily employed, shall appoint atleast one welfare officer :Provided that where the number of workers exceeds two thousand, one Additional Welfare Officer shall be appointed for every additional two thousand workers, or a fraction thereof over five hundred workers and if there are more than one welfare officers, senior most of them shall be designated as chief welfare officer, and the others as welfare officers.