Section 32(2) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
(2)The Offshore Installation Manager shall be a person-(a)having necessary qualification to carry out functions and duties required for compliance with these rules;(b)capable of identifying existing and predictable hazards associated with offshore petroleum activities;(c)authorized to take prompt and concrete measures to eliminate such hazards; and(d)whose identity is notified to, and is accessible to all personnel working on the installation.
