73J. [ Safety Committee. [Rule 73-J to 73-Z Inserted by G.N., dated 10.1.1990 M.G.G. Part I-L Extra P.40.]
(1)In every factory-(a)wherein 250 or more workers are ordinarily employed; or(b)which carries on any process or operation declared to be dangerous under section 87 of the Act; and employs more than 50 workers; or(c)which carries on 'hazardous process' as defined under section 2(cb) of the Act and employs more than 50 workers, there shall be a Safety Committee.(2)The representatives of the Management on Safety Committee shall include-(a)A senior official, who by his position in the organisation can contribute effectively to the functioning of the Committee, shall be the Chairman;(b)A Safety Officer and Factory Medical Officer, wherever available and the Safety Officer in such a case shall be the Secretary of the Committee;(c)A representative each from the production, maintenance and purchase departments.(3)The workers' representatives on this Committee shall be elected by the workers.(4)The tenure of the Committee shall be two years.(5)Safety Committee shall meet as often as necessary but at least once in every quarter. The minutes of the meeting shall be recorded and produced to the Inspector on demand.(6)Safety Committee shall have the right to-(a)ask for necessary information concerning health and safety of the workers;(b)seek any relevant information concerning health and safety of the workers.(7)Functions and duties of the Safety Committee shall include-(a)assisting and co-operating with the management in achieving the aims and objectives outlined in the 'Health and Safety Policy' of the occupier;(b)dealing with all matters concerning health, safety and environment and to arrive at practicable solutions to problems encountered;(c)creating safety awareness amongst all workers;(d)undertaking educational, training and promotional activities;(e)deliberating on reports of safety, environmental and occupational health surveys, emergency plans safety audits, risk assessment and implementation of the recommendations made in the reports;(f)carrying out health and safety surveys and identify causes of accidents;(g)looking into any complaint made on the likelihood of an imminent danger to the safety and health of the workers and suggest corrective measures; and(h)reviewing the implementation of the recommendations made by it.(8)Where owing to the size of the factory, or any other reason, the functions referred to in sub-rule (7) cannot be effectively carried out by the Safety Committee, it may establish sub-committee as may be required, to assist it.
