(1)The deputy manager of a mine shall carry out the duties assigned to him by the manager of the mine, and shall ensure that in the part of the mine or installations assigned to him by the manager, all work is carried out in accordance with the provisions of the Act and of the regulations or orders made thereunder.(2)The deputy manager shall -(a)ensure that all operations in the part of the mine assigned to him under sub-regulation (1) are carried out in accordance with the code of practice framed under these regulations;(b)subject to the orders of the manager, visit and examine the part of the mine and the installations under his charge or part thereof;(c)maintain a detailed report of the result of each of his inspection and also action taken by him to rectify the defects noticed, if any;(d)ensure that when any drilling rig, work-over rig and associated equipment, production equipment or pipeline is shifted or newly installed, it is given a trial run before being put into use; and(e)in the absence of manager, the deputy manager shall have the same responsibility and discharge the same duty and shall be subjected to same liabilities as manager, but not so as to exempt the manager therefrom.
