(5)In Particular, the policy should specify the following namely :-(a)the arrangements for involving the workers;(b)the intentions of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing the responsibility of the contractors, sub-contractors, transporters and other agencies entering the premises;(d)providing a resume of health and safety performance of the factory in its annual report;(e)relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;(f)stating its intentions to integrate health and safety in all decisions including those dealing with purchase of plant, equipment, machinery and material as well as selection and placement of personnel;(g)arrangements for informing, educating and training and retraining its own employees at different levels and the public, wherever required.
