Section 122 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
122. Manning, competence and trainings .-(1) Adequate manning and competence in all phases of petroleum activities shall be ensured by the licensee, the lessee, or as the case may be, the operator .
(2)There shall be set minimum requirements to manning and competence in respect of functions where mistakes may have serious consequences in relation to health, safety and environment.(3)Each employee shall be given training necessary for safe execution of the work.(4)Without prejudice to the generality of the provisions of sub-rules (1) to (3), such trainings shall be given in connection with engagement, transfer or change of employee, introduction of new work equipment or alternations in the equipment and introduction of new technology.(5)The training shall be adapted to altered or new risks in the petroleum activities and shall be repeated whenever necessary.
