Section 6(5) in Maharashtra Factories (Safety Audit) Rules, 2014
(5)The applicant shall not be eligible for renewal of recognition as a Safety Auditor if ,-(i)the State Government has revoked such recognition in the past on two occasions; or(ii)he has not carried out atleast three safety audits of factories in past two years; or(iii)[ he has obtained less than seventy per cent. marks in the performance appraisal regarding his eligibility assessed and scrutinised by the Additional or Joint Director on the following points the report of which is sent to the Director :- [Added by Maharashtra Notification No. FAC-2016/C.R.99/Labour-4, dated 9.8.2017.](i)Is there any complaint regarding safety audit from management or workers?(ii)Is any complaint about the integrity of the Safety Auditor?(iii)Whether any fatal accident or dangerous occurrence took place in the factory, in which there is loss of life or property or both within a period of one year from the date of audit?(iv)Whether the safety auditor have timely submitted or given,-(a)the intimation of safety audit to be carried out;(b)the safety audit report to the occupier;(c)the safety audit report to the concerned office of the directorate; or(d)any intimation of hazards posing danger observed during the safety audit?(v)Is there violation of any condition stipulated in the certificate of recognition as a Safety Auditor?(vi)Is there any discrepancies found between details mentioned in the safety audit report and actual facts found by the officer of the Directorate?(vii)Status of the health and fitness of the safety auditor;(viii)Whether the safety auditor disclosed any information relating to any manufacturing, commercial business secret or any process secret which came to his knowledge during safety audit.(ix)Whether the Safety Audit Report has been produced before the Safety Committee, or where the provisions of Safety Committee are not applicable, the recommendations and suggestions mentioned in safety audit are displayed in the factory?(x)Whether the Chief Inspector is of the opinion that the performance of the Safety Auditor is not satisfactory, if so, state the grounds as he may thinks fit.Explanation. - For the purpose of the assessment of applicant on such points (i) to (x)above, each point shall be assigned with weightage of 1 mark.]
