Section 12(b) in The U.P. Factories Welfare Officers Rules, 1955
(b)if the Labour Commissioner refuses to concur in the proposal of the employer to dispense with the services of the Welfare Officer, or revert him to his original post, as the case may be, under Rule [10] [Substituted by Notification No. 2228 (SM)/XXXVI-A-1228 (SM), 57, dated February 13, 1964 and re-substituted by Notification 1446 (V)/XXXVI-5-2080 (TD)-70 dated April 24, 1975, published in the U.P. Gazette Extraordinary, dated June 24, 1975, pp. 5-7.].
