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Union of India - Section

Section 33 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008

33. Safety Officer .-(1) The operator shall ensure that each manned installation has a designated Safety Officer available on board whose task is to carry out and monitor health, safety and environment related work on the manned installation and the associated unmanned installations.

(2)The operator shall ensure that the Safety Officer receives the information and resources that are required to carry out and monitor the preventive safety and environment work referred to in the sub-rule (1).