Section 3 in The U.P. Factories (Safety Officers) Rules, 1984
3. Age, qualifications and experience.
- A person shall not be eligible for appointment as a Safety Officer unless he:-(i)is a citizen of India;(ii)is not less than 21 years of age;(iii)possesses an adequate knowledge of Hindi in Devnagri script;(iv)(a)possesses a Degree in any branch of Engineering or Technology of a University established by law and has had practical experience of working in a factory in a supervisory capacity in production or maintenance or Safety Department for a period of not less than two years; or(b)possesses a degree in Physics or Chemistry of a University established by law and has had practical experience of working in a factory in a supervisory capacity in production or maintenance or Safety Department for a period of not less than five years; or(c)processes a diploma in any branch of Engineering or Technology recognised by the State Government and has had practical experience of working in a factory in a supervisory capacity in production or maintenance or safety department for a period of not less than five years; or(d)possesses a recognised degree in any branch of Engineering or technology and has had experience of not less than five years in a department of the Central or the State Government which deals with the administration under the Factories Act, 1948 or the Indian Dock Labourers Act, 1934; or(e)possesses a recognised degree in any branch of Engineering or Technology and has had experience of not less than five years on a full time basis in training, education, consultancy or research in the field of accident prevention in industry or in any institution; and if) possesses a degree or diploma in industrial safety recognised by the State Government in this behalf.
