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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(c) in Atomic Energy (Radiation Protection) Rules, 2004

(c)advise the employer regarding -
(i)the necessary steps aimed at ensuring that the regulatory constraints and the terms and conditions of the licence are adhered to;
(ii)the safe storage and movement of radioactive material within the radiation installation;
(iii)initiation of suitable remedial measures in respect of any situation that could lead to potential exposures; and
(iv)routine measurements and analysis on radiation and radioactivity levels in the off-site environment of the radiation installation and maintenance of the results thereof;