Section 5(4) in The Bihar Factories Welfare Officers Rules, 1952
(4)No Welfare Officer, shall be discharged, dismissed or otherwise punished except with the previous approval of Labour Commissioner, Bihar obtained on proceedings drawn up against the officer:Provided that the [management] [Substituted for 'occupier' by S.O. 734 dated 5.5.1977.] of a factory may impose any, one, or more of the following punishment upon a Welfare Officer without the previous approval of the Labour Commissioner, Bihar:-(i)Warning;(ii)Censure;(iii)Withholding of increments including stoppage at an efficiency bar:Provided further that no punishment of any kind shall be inflicted unless the officer has first been informed in writing of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself:Provided also that every Welfare Officer, who is subjected to punishment under sub-rule (4) shall be entitled to appeal to the Labour Commissioner, Bihar, against the order of punishment within 30 days of the communication of the order to him. The decision of the Labour Commissioner in such appeal shall be final binding on the parties.
