Section 12AA(3) in The Orissa Factories Rules, 1950
(3)The policy shall specify the following, namely :-(a)arrangements for involving the workers;(b)intention of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing responsibility of the contractor, sub-contractors, transporters and other agencies entering the premises;(d)providing a resume of health and safety performance of the factory in its Annual Report;(e)relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;(f)stating its intention to integrate health and safety in all decisions including those dealing with purchase of plant, equipments, machinery and material as well as selection and placement of personnel; and(g)arrangements for informing, educating and training its employees at different levels and the public in the vicinity, wherever required.
