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

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Union of India - Subsection

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

(d)ensure that -

(i)reports on all hazardous situations along with details of any immediate remedial actions taken are made available to the employer and licensee for reporting to the competent authority and a copy endorsed to the competent authority;

(ii)quality assurance tests of structures, systems, components and sources, as applicable are conducted; and

(iii)monitoring instruments are calibrated periodically.

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Union of India - Subsection

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