Section 23(2) in Atomic Energy (Radiation Protection) Rules, 2004
(2)The worker shall:-(a)provide to the employer information about his previous occupations including radiation work, if any;(b)make proper use of such protective equipment, radiation monitors and Personnel monitoring devices as provided; and(c)inform the licensee and the Radiological Safety Officer, of any accident or potentially hazardous situation that may come to his notice;
