Section 131(1)(f) in The Oil Mines Regulations, 2017

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Union of India - Subsection

Section 131(1)(f) in The Oil Mines Regulations, 2017

(f)it provides for-

(i)safety manuals, rules and regulations;

(ii)standard operating procedures for all critical activities;

(iii)the identification of hazards and assessment of risks and measures to eliminate the identified hazards risks;

(iv)inspection, testing and maintenance of the equipment and machinery;

(v)the detail procedures for operational activities, pre-start up safety review mechanisms, work permit system, statutory trainings, mechanical integrity program, inspection and testing, incident investigation, off-the job safety, safety records, health hazard data;

(vi)management of change related to process and equipment as per Oil Industry Safety Directorate Guidelines, that is, OISD-GDN-178;

(vii)written action plan to implement employees' participation through safety committees;

(viii)emergency preparedness and response plan;

(ix)adequate communication and safety displays ;

(x)any other matter that is necessary to ensure safety and occupational health of the personnel working in the mine;

(xi)bridging document for contractual works;

(xii)inspection, monitoring, audit, review, training and continual sustainable improvement as per applicable Indian or international standards and practices; and

(xiii)any bother activity or operation which the Chief Inspector of Mines may specify in writing.

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Union of India - Subsection

Section 131(1)(f) in The Oil Mines Regulations, 2017