(1)The owner, agent and manager of every mine shall prepare and implement safety management plan in respect of all operations of the mine in line with the health, safety and environment policy duly approved by the competent authority of the organization and the same shall be made in such a manner that-(a)the requirements of the Act and of these regulations, bye-laws and orders made thereunder are complied with in relation to any activity or in connection therewith;(b)the Safety Management Plan shall be prepared in English and in Hindi, if English is not understood by the relevant employees;(c)an organizational structure is in place with the aim of ensuring safety and health performance;(d)the risk to safety and health are evaluated and measures are taken to reduce the risk to persons and damage to machinery or equipment likely to be affected;(e)appropriate control is in place to ensure promotion of safety and health;(f)it provides for-(i)safety manuals, rules and regulations;(ii)standard operating procedures for all critical activities;(iii)the identification of hazards and assessment of risks and measures to eliminate the identified hazards risks;(iv)inspection, testing and maintenance of the equipment and machinery;(v)the detail procedures for operational activities, pre-start up safety review mechanisms, work permit system, statutory trainings, mechanical integrity program, inspection and testing, incident investigation, off-the job safety, safety records, health hazard data;(vi)management of change related to process and equipment as per Oil Industry Safety Directorate Guidelines, that is, OISD-GDN-178;(vii)written action plan to implement employees' participation through safety committees;(viii)emergency preparedness and response plan;(ix)adequate communication and safety displays ;(x)any other matter that is necessary to ensure safety and occupational health of the personnel working in the mine;(xi)bridging document for contractual works;(xii)inspection, monitoring, audit, review, training and continual sustainable improvement as per applicable Indian or international standards and practices; and(xiii)any bother activity or operation which the Chief Inspector of Mines may specify in writing.(2)The owner, agent and manager of mine shall ensure that a copy of safety management plan is made available at all the installations of the mine.(3)A copy of the safety management plan referred to in sub-regulation (2) shall be submitted to Chief Inspector of Mines and Regional Inspector of mines within one hundred and eighty days from the date of coming into force of these regulations.(4)The owner, agent or manager of a mine shall arrange to carry out internal safety audits for every installation of the mine by duly appointed team at intervals specified for the purpose in the safety management plan:Provided that first safety audit for every such installation shall be completed within one year of coming into force of these regulations.(5)The owner, agent or manager of mine shall maintain the reports of every audit carried out under sub-regulation (4).Chapter - XIMiscellaneous
