(2)The sirdar shall -(a)take reasonable means to ensure proper observance of the requirements of the Act and of the regulations, and orders made thereunder by persons under his charge and shall, as soon as practicable, report any contravention thereof to his superior official;(b)make such inspection and reports as are required by these regulations, and in making such examination, he shall pay particular attention to edges of the goaf, if any, for checking supports and for presence of gas;(c)except in the case of a mine working in a continuous succession of shifts, on completion of the first inspection of the district, proceed to the station specified under regulation 129 and instruct all persons as to their places of work and as to any special precautions necessary to be observed by them;(d)if he finds any person in a place other than the one assigned to him, he may order such person out of the mine, and shall forthwith report the matter to his superior official;(e)ensure that no inexperienced person is employed on any work except under the supervision of an experienced person.(f)see that the roof and sides of all traveling roadways and working places in his district are made and kept secure;(g)where the height of any working place in the district in his charge measured from floor to roof exceeds three meters, see that a suitable wooden bunton or pole by which all parts of the roof may be effectively tested by a person standing on the floor and a ladder of suitable length are kept at convenient places in the district;(h)report to his superior official any deficiency in timber, support materials, appliances and other necessaries required for the safe working of the district;(i)Where either of the two ways affording means of egress from the district to the surface is not ordinarily used for travelling, travel, once at least in every seven days, the whole of such roadway in order to make himself thoroughly acquainted with the same; and(j)see that no support is withdrawn except by means of a safety prop-withdrawer.
