(4)Duties of Safety Officers.-(a) The duties of a Safety Officer shall be to advice and assist the factory management in the fulfilment of its obligations, statutory or otherwise, concerning prevention of personal injuries and maintaining a safe and healthy working environment. These duties shall include the following namely:-(i)to advise the concerned departments 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 on 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 purchasing and stores departments in ensuring availability of high quality personal protective equipment;(v)to render advice on matters relating to carrying out of plant safety inspections;(vi)to carry out plant safety inspections in order to observe the physical conditions of work and the work practices and procedures followed by workers and to render advice on measures to be adopted for removing the unsafe physical conditions and preventing unsafe actions by workers;(vii)to render advice on matters related to reporting and investigations of industrial accidents and diseases;(viii)to investigate accidents, locate causes and render advice on measures to be adopted for removing the causes of accidents. Accident shall include all major or minor injury cases;(ix)to investigate the cases of industrial diseases contracted and dangerous occurrences reportable under rule 96;(x)to advise on the maintenance of such records relating to accidents, dangerous occurrences and industrial diseases as are necessary;(xi)to promote setting up of safety committees according to the provisions of rule 62-A*;(xii)to organise in association with the concerned departments, awards, campaigns, competitions and other activities which will develop and sustain the interest of the workers in establishing and maintaining safe conditions of work and procedures; and(xiii)to design and conduct either independently or in collaboration with the training departments, suitable training and educational programme related to and required for the prevention of personal injuries.
