Section 21(5) in Atomic Energy (Radiation Protection) Rules, 2004
(5)Without prejudice to the generality of the above, the licensee shall(a)not allow workers, other than those specified in sub-clause (ii) of clause (e) of sub-rule (2) of rule 7 and already dealt with under rule 17.(b)maintain records of workers as specified under rule 24;(c)arrange for preventive and remedial maintenance of radiation protection equipment, and monitoring instruments;(d)in consultation with the Radiological Safety Officer, investigate any case of exposure in excess of regulatory constraints received by individual workers and maintain records of such investigations;(e)inform competent authority promptly of the occurrence, investigation and follow-up actions in cases of exposure in excess of regulatory constraints, including steps to prevent recurrence of such incidents;(f)carry out physical verification of radioactive material periodically and maintain inventory;(g)inform appropriate law enforcement agency in the locality of any loss of source;(h)inform the employer and the competent authority of any loss of source;(i)investigate and inform the competent authority of any accident involving source and maintain record of investigations;(j)verify the performance of radiation monitoring systems, safety interlocks, protective devices and any other safety systems in the radiation installation;(k)in consultation with Radiological Safety Officer, prepare emergency plans, as specified in rule 33, for responding to accident to mitigate their consequences and ensure emergency preparedness measures;(l)conduct or arrange for quality assurance tests of structures, systems, components and sources and related equipment;(m)advise the employer about the modifications in working condition of a pregnant worker;(n)inform the competent authority if the Radiological Safety Officer or a worker leaves the employment; and(o)inform the competent authority when he leaves the employment.
