Section 73J(7) in Maharashtra Factories Rules, 1963
(7)Functions and duties of the Safety Committee shall include-(a)assisting and co-operating with the management in achieving the aims and objectives outlined in the 'Health and Safety Policy' of the occupier;(b)dealing with all matters concerning health, safety and environment and to arrive at practicable solutions to problems encountered;(c)creating safety awareness amongst all workers;(d)undertaking educational, training and promotional activities;(e)deliberating on reports of safety, environmental and occupational health surveys, emergency plans safety audits, risk assessment and implementation of the recommendations made in the reports;(f)carrying out health and safety surveys and identify causes of accidents;(g)looking into any complaint made on the likelihood of an imminent danger to the safety and health of the workers and suggest corrective measures; and(h)reviewing the implementation of the recommendations made by it.