Section 9 in The U.P. Factories (Safety Officers) Rules, 1984
9. Duties of Safety Officers.
- The duties of the Safety Officers shall be to advise and assist the factory management in the fulfilment of its obligations, statutory or otherwise concerning prevention of personal injuries and maintaining a safe working environment. These duties shall also include the following, namely-(i)to advise the departmental heads, supervisors and other such officers in planning and organising measures necessary for the effective control of personal injuries;(ii)to advise on safety aspects in all job studies, and to carry out detailed job safety studies of selected jobs;(iii)to check and evaluate the effectiveness of the action taken or proposed to be taken to prevent personal injuries;(iv)to advise the personnel of store purchase department in ensuring high quality and availability of personal protective equipments etc.;(v)to advise on matters relating to carrying out plant safety inspections;(vi)to carry out plant safety inspections in order to observe the physical conditions of work and the work practice procedures followed by the workers and to render advice on measures to be adopted for reducing the unsafe physical conditions and preventing unsafe actions by workers;(vii)to render advice on matters relating to reporting and investigation of industrial accidents and diseases;(viii)to investigate fatal and serious accidents and to suggest remedial measures to the management;(ix)to investigate the cases of industrial disease contracted and dangerous occurrences reportable under Rules 110 and 112 of the Uttar Pradesh Factories Rules, 1950;(x)to advise on the maintenance of such records as are necessary relating to accidents; dangerous occurrences and industrial diseases;(xi)to promote setting up of safety committees and to act as an adviser and catalyst to such committees;(xii)to organise in association with the concerned department, campaign, competitions, contests and other activities which will develop and maintain the interest of the workers in establishing and maintaining safety conditions of work and procedure;(xiii)to design and conduct either independently or in collaboration with the organisations, departments imparting industrial safety training, suitable training and educational programme for the prevention of personal injuries and to hold safety seminars at least once in a year;(xiv)to prepare annual report of accidents and industrial diseases suggesting their remedial measures and to put it up before the annual meeting of the Board of Directors.
