Section 109 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
109. Welfare officers .-(1) Every port authority and dock labour board shall employ a number of welfare officers with duties, qualifications and conditions of service as laid down in Schedule X.
(2)Every other employer of dock worker shall employ at least one welfare officer, provided that the employers may form a group and appoint welfare officer for the group as specified in Schedule X with the written permission of the Chief Inspector.
