Section 10(2) in The West Bengal Factories (Safety Officers) Rules, 1978
(2)If the Chief Inspector of Factories, West Bengal, is of opinion that a Safety Officer is being required or allowed by the occupier of a factory to do work which is inconsistent with, or detrimental, to the performance of his duties prescribed under rule 8, he may, by an order, for reasons to be recorded in writing, direct that such Safety Officer shall not be required or allowed to do such work.
