Section 20 in Atomic Energy (Radiation Protection) Rules, 2004
20. Responsibilities of the employer.-
(1)Every employer shall:(a)ensure that provisions of these rules are implemented by the licensee, Radiological Safety Officer and other worker(s),(b)provide facilities and equipment to the licensee, Radiological Safety Officer and other worker(s) to carry out their functions effectively in conformity with the regulatory constraints,(c)prior to employment of a worker, procure from his former employer, where applicable, the dose records and health surveillance reports,(d)upon termination of service of worker provide to his new employer on request his dose records and health surveillance reports,(e)furnish to each worker dose records and health surveillance reports of the worker in his employment annually, as and when requested by the worker and at the termination of his service,(f)inform the competent authority if the licensee or the Radiological Safety Officer or any worker leaves the employment, and(g)arrange for health surveillance of workers as specified under rule 25.(2)The employer shall be the custodian of radiation sources in his possession and shall ensure physical security of the sources at all times.(3)The employer shall inform the competent authority, within twenty four hours, of any accident involving a source or loss of source of which he is the custodian.
