(1)The manager of every mine shall be responsible for overall management, control, supervision and direction of the mine to ensure that the work is carried on in accordance with the provisions of the Act and of the regulations and orders made thereunder.(2)The manager of every mine shall ensure that sufficient supply of materials and appliances for the purpose of carrying out the provisions of the Act, the regulations and orders made thereunder and for ensuring the safety of the mine and persons employed therein, is always provided at the mine; and if he is not the owner or agent of the mine, he shall report in writing to the owner or agent of the mine when anything which he is not competent to order, is required for the aforesaid purpose and a copy of every such report shall be maintained.(3)The manager of a mine shall assign to every competent person and official his specific duty and on his appointment provide to him a copy of the regulations, rules and bye-laws and any orders made thereunder which affect him and he shall take all possible steps to ensure that every such person understands, carries out and enforces the provisions contained therein in a proper manner.(4)The manager of a mine shall examine all reports, registers and other records required to be made or kept in pursuance of the Act, the regulations and orders made thereunder and shall countersign the same and date his signature:Provided that the manager may, by an order in writing, delegate this duty to a deputy manager except in cases where a specific provision is made requiring the manager to countersign a report or register.(5)The manager of a mine shall pay attention to, and cause to be carefully investigated, any specific representation or complaint that may be made to him in writing by a work person of the mine as to any matter affecting the environment or safety or health of persons in or about the mine.(6)When an accident resulting in any serious bodily injury to any person or loss of life occurs in a mine, the manager shall inspect the site of accident immediately and shall also either himself or through safety officer or through an enquiry committee duly constituted by him have an enquiry made into the causes of, and circumstances leading to, the accident and the result of every such enquiry and a plan and section of the site of the accident showing the details shall be submitted to the Regional Inspector within thirty days of the date of occurrence.(7)The manager of a mine shall perform such other duty as specified under the Act, the regulations and orders made thereunder.(8)The manager of a mine may suspend, or take such disciplinary action, or recommend as he thinks fit against, the work person for contravention of any provisions of the Act, or the regulations and orders made thereunder.(9)The manager of every mine shall frequently inspect the mine and maintain a record therein the findings of each of his inspections and also the action taken by him to rectify the defects mentioned, if any.(10)The manager of a mine shall identify operations of hazardous nature and ensure framing and usage of code of practice to be followed by persons engaged in the operation which shall be consistent with the Act and the regulations or orders made thereunder.
