Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Mines Rescue Rules, 1985

(2)All rescue and recovery work at a belowground mine shall be conducted under the control, direction and supervision of the manager of the mine or in his absence the principal official present at the surface:Provided that in the event of a major emergency, such as ignition, explosion, big underground fire or an accident involving a number of persons, the manager or the principal official shall, in taking decisions regarding rescue and recovery operations, take guidance from a group consisting of a Senior Official of the management, a representative each from the Director-General of Mines Safety, concerned rescue station and the recognised Union of the Workers, so however that he must take necessary decisions and direct the operations as the situation warrants, without waiting for the constitution or deliberations of the said group.