(1)Occupier of every factory, except as provided for in sub-rule (2), shall prepare a written statement of his policy in respect of health and safety of workers at work.(2)All factories-(a)covered under Section 2m(i) but employing, less than 50 workers;ORProvided that they are not covered in the First Schedule under Section 2 (cb) or carrying out, processes or operations declared to be dangerous under Section 87 of the Act.(3)Notwithstanding anything contained in sub-rule (2), the Chief Inspector may require the occupiers of any of the factories or class or description of factories to comply with the requirements of sub-rule (1), if, in his opinion, it is expedient to do so.(4)The Health and Safety Policy should contain or deal with-(a)declared intention and commitment of the top management to health, safety and environment and compliance with all the relevant statutory requirements;(b)organisational set up to carry out the declared policy clearly assigning the responsibility at different levels; and(c)arrangements for making the policy effective.(5)In particular, the policy should specify the following :-(a)arrangements for involving the workers;(b)intentions of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing the responsibility of contractors, 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 intentions to integrate health and safety in all decisions including those dealing with purchases, of plant, equipment, machinery and material as well as selection and placement of personal;(g)arrangements for informating education and training and retraining its own employees at different levels and the public, wherever required.(6)A copy of the declared Health and Safety Policy signed by the occupier shall be made available to the Inspector having jurisdiction over the factory and to the Chief Inspector.(7)The policy shall be made widely know by-(a)making copies available to all workers including contract workers, apprentices, transport workers, suppliers, etc.(b)displaying copies of the policy at conspicuous places; and(c)any other means of communication;in a language understood by majority of workers.(8)The occupier shall revise the Safety Policy as often as may be appropriate, but it shall necessarily by revised under the following circumstances:(a)whenever any expansion or modification having implication on safety and health of persons at work is made; or(b)wherever new substance(s) or articles are introduced in the manufacturing process having implications on health and safety of person exposed to such substances.
